WPSS/1151/2025
2025 Latest Caselaw 5045 UK

Uttarakhand High Court

WPSS/1151/2025 on 28 October, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                            2025:UHC:9467
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                     COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSS 1151/2025
                               WPSS 1152/2025
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. Mohd. Umar, Advocate, for the petitioners.

Mr. Narayan Datt, Standing Counsel, for the State.

(2) Since common questions of fact and law are involved in both the writ petitions, therefore, these are being heard and decided together by this common judgment. However, for brevity, facts of Writ Petition (S/S) No. 1151 of 2025 alone are being considered and discussed here. (3) According to petitioners, they were engaged on contract against Group 'C' posts in the O/o Director, Rehabilitation/District Magistrate, Tehri Garhwal and they are serving as such continuously for the last more than a decade. Petitioner in Writ Petition (S/S) No. 1151 of 2025 has sought the following reliefs:

"A. Issue a writ order or direction in the nature of Mandamus directing the respondents to regularize the petitioner according to Hon'ble High Court's Judgement and order dated 22.02.2024.

B. direct the respondents to decide the representation dated 05.02.2024 made by the petitioner."

(4) Learned Counsel for the petitioners refers to a judgment rendered by Division Bench of this Court in Writ Petition (S/B) No. 616 of 2018 for contending that petitioners are now eligible to be considered for regularisation.

2025:UHC:9467

(5) Learned State Counsel, however, submits that the matter is pending before State Cabinet and the claim of petitioners will be considered once State Cabinet takes decision regarding cut-off date, with reference to which eligibility of casual employees for regularisation has to be seen.

(6)       Be that as         it may, since
petitioners    have       allegedly     served

continuously for more than a decade against sanctioned Group 'C' posts, therefore, writ petitions are disposed of with a direction to Director, Rehabilitation/District Magistrate, Tehri Garhwal to examine claim of petitioners for regularisation as per the regularisation rules and pass appropriate order, as per law, within four months from the date of presentation of certified copy of this order.

(Manoj Kumar Tiwari, J.)

28.10.2025 Pr PRABODH KUMAR Digitally signed by PRABODH KUMAR DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=3a082a00a95aff911a9559743af8f21c50602ff6eae4e61af3aeab198d462503, postalCode=263001, st=UTTARAKHAND, serialNumber=0DC111E8D8CA66E16B940EFDF806ACCC1AB588052DF6FCA58C67F3C91957BE53, cn=PRABODH KUMAR Date: 2025.10.29 10:05:24 +05'30' 2025:UHC:9467