WPSS/1140/2025
2025 Latest Caselaw 5169 UK

Uttarakhand High Court

WPSS/1140/2025 on 31 October, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                     2025:UHC:9640
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions               COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSS/1140/2025
                               WPSS/1141/2025
                               WPSS/1178/2025
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. Pankaj Miglani & Mr. Aakib Ahmed, Advocates for the petitioner.

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

3. Mr. B.D. Pande, Advocate for the Uttarakhand Subordinate Service Selection Commission.

4. Mr. Siddartha Bankoti, Advocate for District Level Services Authority in WPSS No. 1140 of 2025 & WPSS No. 1178 of 2025.

5. Mr. Prateek Tripathi, Advocate for District Level Services Authority in WPSS No. 1141 of 2025.

6. Since common questions of fact and law are involved in these petitions, therefore, they are clubbed together and are being heard & decided by a common judgment.

7. Petitioners were engaged through UPNL in different District Level Services Authority within State of Uttarakhand and they have been serving as outsourced employee for last more than five years.

8. According to the petitioners, after serving for sufficiently long period of time, they have earned right to be considered for 2025:UHC:9640 regularisation. Since their claim has not been considered so far, therefore, they have approached this Court for a direction to the competent authority to take decision in the matter of their regularisation.

9. Mr. Pankaj Miglani, learned counsel appearing for the petitioners submits that even though selection process was initiated for supplying available vacancies in different District Level Services Authorities by regular appointment, however, no one has been recommended in place of the petitioners and they are still continuing as outsourced employee, without any let or hindrance.

10. Since petitioners have served for last several years as outsourced employee, therefore, the writ petitions are disposed of with liberty to petitioners to make representation(s) regarding their regularisation. If petitioners make representation(s) to the competent authority in the concerned District Legal Services Authority, decision thereupon shall be taken as per law, within three months.

11. For a period of three months or till decision is taken, petitioners' engagement shall not be discontinued.

(Manoj Kumar Tiwari, J.) 31.10.2025 Navin NAVEEN

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

2.5.4.20=3be23325146e76a0642bdf4943fb9046f487 df006da82a131bb4e4403d3c0a15,

CHANDRA postalCode=263001, st=UTTARAKHAND, serialNumber=18167EEFB5CA8CFFD421A103819DA8 75643AF56D653D095C6ED9A86DAAB21CE5, cn=NAVEEN CHANDRA Date: 2025.10.31 19:15:08 +05'30'