Uttarakhand High Court
WPSS/2421/2024 on 31 October, 2025
Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
2025:UHC:9641
Office Notes,
reports, orders
or proceedings
SL.
Date or directions COURT'S OR JUDGE'S ORDERS
No.
and Registrar's
order with
Signatures
WPSS/2421/2024
With
WPSS/2434/2024
Hon'ble Manoj Kumar Tiwari, J.
Mr. Shivanand Bhatt, Advocate for the
petitioners.
Mr. D.S. Mehta, Advocate for the
petitioners in WPSS No. 2434/2024.
Mr. Narayan Dutt Bhatt, Standing Counsel
for the State.
Mr. Pankaj Miglani, Advocate for
Commission.
Mr. Neeraj Garg, Advocate for respondent
no. 6.
2. Since common questions of law and fact
are involved in these petitions, therefore they
are heard together and are being decided by a
common judgment. However, for the sake of
brevity, facts of Writ Petition No. 2421 of 2024
(SS) alone are being discussed and considered.
3. Petitioners in WPSS No. 2421 of 2024
were engaged through outsourcing as Junior
Engineer (Civil) in Jila Panchayat, Tehri
Garhwal in the years 2018 and 2022
respectively. The vacancies available in
different Jila Panchayats were notified to the
Uttarakhand Public Service Commission for
holding selection for regular appointment. The
Commission recommended certain names for
appointment as Junior Engineer. Thus
2025:UHC:9641
apprehending their disengagement, petitioners
approached this Court, seeking following
reliefs:
"1. Issue a writ order or direction in the nature of
Certiorari quashing the impugned letter dated
11.12.2024 (Annexure No.6) whereby in para-3 of the
letter that "It is informed regarding the personnel earlier
sponsored on the post of Junior Engineer through
outsourced agency Environment & Public Welfare
Committee/P.E.J.K.S./U.P.N.L./other agencies, such
Junior Engineers were given deployment till 11 months
or until further orders, whichever occurs earlier and at
present 41 Junior Engineers are employed in the
department. Hence in such situation, the services of all
outsourced personnel sponsored on the post of Junior
Engineers will be automatically deemed to be
terminated from 1.1.2025."
2. Issue a writ order or direction in the nature of
mandamus commanding and directing the respondent
no.1 to 7 to consider regularization of the petitioners in
the said post of Junior Engineer (Civil) in the light of
the judgment dated of this Hon'ble High Court of
Uttarakhand in WPPIL 116 OF 2018 "Kundan Singh
Vs. State of Uttarkhand" and order/judgment dated
15.10.2024 in SLP(C) No. 2388 of 2019 "State of
Uttarakhand vs. Kundan Singh" (Annexure No.7).
3. Issue a writ order or direction in the nature of
mandamus commanding and directing the respondent
no.1 to 7 to not disturb the services of the petitioners as
Junior Engineer (Civil) in Zila Panchayat, Tehri, Tehri
Garhwal."
4. Learned counsel for the petitioners submit
that petitioners are still serving as Junior
Engineer and their engagement has not been
disturbed. He submits that petitioners have
served for sufficiently long period of time,
therefore, they have earned a right to be
considered for regularisation therefore, the
competent authority be directed to examine their
claim.
2025:UHC:9641
5. The writ petition is, accordingly, disposed
of with liberty to the petitioners to make
representation regarding their regularisation.
The representation if made by petitioners within
two weeks from today, shall be considered by
the Director, Panchayati Raj within six months
thereafter.
6. Pending application (s), if any, also stand
disposed of.
(Manoj Kumar Tiwari, J.)
31.10.2025
Mahinder/
