WPSS/925/2026
2026 Latest Caselaw 2977 UK

Uttarakhand High Court

WPSS/925/2026 on 15 April, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                           2026:UHC:2632
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                    COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSS 925/2026
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. Shivanand Bhatt, Advocate, for the petitioner.

Mr. R.C. Joshi, Brief Holder, for the State.

(2) Petitioner is serving as daily wager in the Forest Department eversince 1.8.1994 and presently he is being paid ₹18,000/- per month as remuneration. By means of this writ petition, he has sought a direction to the competent authority to regularise his services on the post of Forest Guard or any other Group 'D' post, as per Regularisation Rules, 2013, as amended in 2025.

(3) Learned State Counsel sought time to get instructions in the matter. Today, on instructions, he submits that the Divisional Forest Officer, Soil Conservation Forest Division, Ranikhet has issued a letter to Conservator of Forest, South Kumaon Circle, Nainital on 21.12.2025, seeking guidance regarding regularisation of two daily wager employees, including petitioner. Learned State Counsel submits that there is one more daily wage employee in the said Division, who is serving since 1.9.1992. He further submits that there are as many as 12 vacancies available on different Group 'D' posts in the Division.

(4) Having regard to the facts and circumstances of the case, writ petition is disposed of by directing the competent authority to constitute a committee for considering claim of all eligible persons for regularisation. The said committee shall 2026:UHC:2632

consider the claim of petitioner as well as Dharam Singh, who have been serving in the Division for the last more than 32 years. The Regularisation Committee shall pass necessary order, as per the regularisation rules, within ten weeks from the date of presentation of certified copy of this order.

(Manoj Kumar Tiwari, J.)

15.4.2026 Pr PRABODH

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

2.5.4.20=3a082a00a95aff911a9559743af8f21c50602ff6eae4e61af3ae

KUMAR ab198d462503, postalCode=263001, st=UTTARAKHAND, serialNumber=0DC111E8D8CA66E16B940EFDF806ACCC1AB588052 DF6FCA58C67F3C91957BE53, cn=PRABODH KUMAR Date: 2026.04.15 18:16:20 +05'30'