WPSS/1333/2023
2025 Latest Caselaw 5487 UK

Uttarakhand High Court

WPSS/1333/2023 on 13 November, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                  2025:UHC:10022
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                               WPSS/1333/2023
                               Hon'ble Manoj Kumar Tiwari, J
                               1.   Mr. S.K. Mandal, learned counsel for
                               the petitioner.

                               2.   Mr. Rajeev  Singh Bisht, learned
                               Additional C.S.C. for the State of
                               Uttarakhand.

                               3.   Petitioner was initially engaged as
                               Seasonal Collection Amin in District Tehri
                               Garhwal in the year 1989. According to
                               him, he was disengaged in the year 2012
                               on account of filing of a charge-sheet in
                               respect of offence under Sections 409 &
                               420 IPC. According to petitioner, he was
                               acquitted by trial court of the said
                               charge,      vide     judgment      dated
                               16.10.2015, yet he was not re-engaged.

                               4.    By means of this writ petition,
                               petitioner has sought the following
                               relief:-

                               (i) Issue a writ order or direction in the nature
                                   of mandamus directing and commanding
                                   the respondents to reinstate the services of

the petitioner on the post of Collection Amin with consequential benefit and pay the arrear of salary with admissible interest.

5. After arguing for a while, learned counsel for the petitioner confines his prayer and submits that the Competent Authority be directed to examine petitioner's claim for re-engagement.

6. The writ petition is, therefore, disposed of with liberty to petitioner to make representation to District 2025:UHC:10022

Magistrate, Tehri Garhwal. If petitioner makes representation within ten days from today, District Magistrate shall look into the claim and pass appropriate order, as per law, within six weeks thereafter.

(Manoj Kumar Tiwari, J) 13.11.2025 Aswal NITI RAJ

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

2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a3a08b08

SINGH ASWAL d1369512ea30f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22DACF4F4 610C1FE58A58531726FBB0, cn=NITI RAJ SINGH ASWAL Date: 2025.11.13 05:00:08 -08'00'