WPSS/2035/2025
2025 Latest Caselaw 5808 UK

Uttarakhand High Court

WPSS/2035/2025 on 27 November, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                  2025:UHC:10567
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSS No. 2001 of 2025
                               With
                               WPSS No. 2035 of 2025
                               Hon'ble Manoj Kumar Tiwari, J
                               1.   Mr. Ajeet Kumar Yadav, learned
                               counsel for the petitioners.
                               2.   Mr. Rajeev Singh Bisht, learned
                               Additional C.S.C. for the State of
                               Uttarakhand.
                               3.   Mr.   Ramji     Srivastava, learned
                               counsel for the respondent-Selecting

Body.

4. Since common questions of fact and law are involved in both the 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. 2001 of 2025 alone are being considered and discussed.

5. Petitioners have crossed upper age limit fixed for appointment in State Services by one year or above, therefore, they have approached this Court seeking a direction to the Authorities to grant relaxation in upper age limit for appointment to the post of Health Worker (Female). The said post was advertised on 14.11.2025.

6. Learned counsel for the petitioners submits that similar issue was dealt with by this Court in WPSS No. 1991 of 2025. Thus, he submits that this petition be also decided in terms of order dated 21.11.2025 in WPSS No. 1991 of 2025.

7. Learned counsels for respondents 2025:UHC:10567

concede that the issue involved in this writ petition is similar to that involved in WPSS No. 1991 of 2025.

8. Accordingly, the writ petitions are disposed of in terms of order dated 21.11.2025 rendered in WPSS No. 1991 of 2025. If petitioners make representation(s) within one week from today, decision thereupon shall be taken by Secretary, Medical, Health & Family Welfare, as per law, within six weeks thereafter. During the interregnum, it shall be open to petitioners to submit application, pursuant to advertisement dated 14.11.2025, which shall abide by decision taken on their representation(s).

(Manoj Kumar Tiwari, J) 27.11.2025 Aswal NITI RAJ Digitally signed by NITI RAJ SINGH ASWAL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a3a08b08d1369512ea30f 3, postalCode=263001, st=UTTARAKHAND,

SINGH ASWAL serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22DACF4F4610C1FE58A58 531726FBB0, cn=NITI RAJ SINGH ASWAL Date: 2025.11.27 03:59:37 -08'00' 2025:UHC:10567