Raghuvendra Singh And Others ... vs State Of Uttarakhand And Others
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Uttarakhand High Court

Raghuvendra Singh And Others ... vs State Of Uttarakhand And Others on 13 May, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

   HIGH COURT OF UTTARAKHAND AT NAINITAL

            Writ Petition No. 748 of 2025 (S/S)
Raghuvendra Singh and others                           ..........Petitioners
                                     Vs.
State of Uttarakhand and others                 ............. Respondents


Present :   Mr. Harendra Belwal, Advocate for the petitioners.
            Mr. Rajeev Singh Bisht, Advocate for the State/respondent no.1.
            Mr. S.S. Lingwal, Advocate for respondent nos.2 and 3.


                                JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

By means of the instant petition, the petitioner

seeks the following reliefs:-

"i. A writ, order or direction in the nature of mandamus commanding the respondents to treat the entire services of the petitioners as daily wager with effect from their initial date of appointment and consequently consider their claim for regularization on the post occupied by them or on any other equivalent posts w.e.f. the date of their initial engagement and pay them all consequential benefits.

ii. Any other order or direction which this Hon'ble Court may deem fit and proper under the facts and circumstances of the case.

iii. Award the cost of the Writ Petition to the present petitioners."

2. Heard learned counsel for the parties and

perused the record.

3. At the very outset, learned counsel for the

petitioner would submit that the matter is squarely

covered by the judgment dated 06.01.2025, in bunch of

writ petitions, leading one WPSS No.436 of 2024, Ajay

Kumar and others vs. State of Uttarakhand and others.

4. This fact is admitted by the learned State

counsel.

5. Since, the matter is covered, instant petition is

decided in terms of the judgment dated 06.01.2025,

passed by the Coordinate Bench of this Court in WPSS

No.436 of 2024, Ajay Kumar and others vs. State of

Uttarakhand and others; and connected cases.

(Ravindra Maithani, J.) 13.05.2025 Sanjay

SANJAY

DN: c=IN, o=HIGH COURT OF UTTARAKHAND,

2.5.4.20=e50e50b49596520698eff87e0a08bbd5 04686df4d1afc60f54a287831dec46fe,

KANOJIA postalCode=263001, st=UTTARAKHAND, serialNumber=26EEB7122ED0DD23233A255DD 8EC450A84B515A087CAEFD1B3179A7DEAE406 99, cn=SANJAY KANOJIA Date: 2025.05.13 17:20:43 +05'30'