Uttarakhand High Court
WPSS/1594/2025 on 25 September, 2025
Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
2025:UHC:8660
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. 1593 of 2025
With
WPSS No. 1594 of 2025
WPSS No. 1595 of 2025
Hon'ble Manoj Kumar Tiwari, J
1. Mr. Shubhang Dobhal, learned
counsel for the petitioners.
2. Mr. Naryan Dutt, learned Standing
Counsel for the State of Uttarakhand.
3. Mr. Bhuwan Bhatt, learned counsel
for the respondent-Nagar Palika
Parishad, Mussoorie.
4. 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. 1593 of 2025 alone are being
considered and discussed.
5. Petitioners are serving as daily
wager in Nagar Palika Parishad Mussoorie
for discharging duties as a Group 'D'
employee. According to them, they are
serving as such for more than ten years,
but their claim of regularisation has not
been considered so far.
6. By means of this writ petition,
petitioners have sought the following
reliefs:-
(i) Issue a Writ, Order or direction in the nature of
certiorari quashing the impugned order dated
09.09.2025 (Contained as Annexure no. 5 to
this writ petition) issued by the Executive
Officer Nagar Palika Parishad, Mussoorrie,
Dehradun.
(ii) Issue a Writ, Order or direction in the nature of
2025:UHC:8660
mandamus commanding the respondents to pay
the Petitioners minimum of pay scale Rs. (5200-
20200) with grade pay Rs. 1800 to the
Petitioners as being paid to the regular
employee working on the class IV post on the
principle of equal pay for equal work.
(iii) Issue writ rule or direction in the nature of
mandamus commanding and directing to the
respondents to regularize the services of the
petitioners on Class IV post in the respondent
department.
7. Learned counsel for the petitioners
refers to order dated 29.03.2022 passed
in WPSS No. 490 of 2022 and submits
that since identical issue was dealt with
in that case, therefore, this writ petition
also deserves to be decided in terms of
said order.
8. Mr. Bhuwan Bhatt, learned counsel
appearing for Nagar Palika Parishad
Mussoorie does not dispute the
submission made by learned counsel for
the petitioners.
9. Accordingly, the writ petitions are
decided in terms of order dated
29.03.2022 passed in WPSS No. 490 of
2022. Executive Officer, Nagar Palika
Parishad Mussoorie shall consider and
decide petitioners' representation(s),
within four weeks from the date of
production of certified copy of this order.
Till decision on petitioners'
representation(s), they shall be paid
minimum of pay scale, payable for the
post held by them.
(Manoj Kumar Tiwari, J)
25.09.2025
Aswal
NITI RAJ
SINGH
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7005aa85f9802a3a08b08d1369512ea30f3,
postalCode=263001, st=UTTARAKHAND,
serialNumber=44EB54CBF00B7698CB6F10
ASWAL
C2CE3D26F5C22DACF4F4610C1FE58A585
31726FBB0, cn=NITI RAJ SINGH ASWAL
Date: 2025.09.25 06:04:51 -07'00'
2025:UHC:8660
