WPSS/1885/2023
2025 Latest Caselaw 5653 UK

Uttarakhand High Court

WPSS/1885/2023 on 20 November, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                2025:UHC:10357
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions              COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSS/1885/2023
                               With
                               WPSS/1887/2023
                               WPSS/1888/2023
                               WPSS/1889/2023
                               WPSS/1890/2023
                               WPSS/1891/2023
                               Hon'ble Manoj Kumar Tiwari, J
                               1.

Mr. Bhupendra Bora, learned counsel for the petitioners.

2. Mr. Narayan Dutt, learned Standing Counsel for the State of Uttarakhand.

3. Since common questions of fact and law are involved in these petitions, therefore, these petitions are clubbed together and decided by this common judgment. However, for the sake of brevity and convenience, facts of WPSS No. 1885 of 2023 alone are being considered and discussed.

4. Petitioners are serving as Sweeper on daily wages in different Tehsils of District Udham Singh Nagar. According to them, they are being paid wages, as per the rates fixed by the State Government and not minimum of pay scale.

5. Learned counsel for the petitioners submits that regular Sweepers are getting salary in the pay scale of ₹5200- 20200 with grade pay of ₹1800, therefore, petitioners are also entitled to similar pay scale.

6. Having regard to the facts that petitioners have served for sufficiently long period of time as Sweeper, this Court thinks that ends of justice would 2025:UHC:10357

be met, if petitioners are permitted to approach the Competent Authority, regarding their claim.

7. Accordingly, the writ petitions are disposed of with liberty to petitioners to make representation(s) before District Magistrate, Udham Singh Nagar regarding their claim for minimum of pay scale. If petitioners make representation(s) within two weeks from today, decision thereupon shall be taken within four months thereafter. For a period of five months or till decision is taken by District Magistrate, whichever is earlier, petitioners shall not be disturbed.

8. It is further made clear that such of the petitioners, who are complaining that agreed rate of wages are also not paid to them, shall also be at liberty to highlight that issue in their representation and the District Magistrate shall deal with that issue, while taking decision in the matter.

(Manoj Kumar Tiwari, J) 20.11.2025 Aswal

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

NITI RAJ SINGH ASWAL 2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a3a08b08d1369512ea30f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22DACF4F4610C1FE58A58531726F BB0, cn=NITI RAJ SINGH ASWAL Date: 2025.11.20 03:28:39 -08'00' 2025:UHC:10357