Mangal Singh Matura vs District Magistrate
2026 Latest Caselaw 1337 UK

Uttarakhand High Court

Mangal Singh Matura vs District Magistrate on 20 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

                  Office Notes, reports,
                 orders or proceedings or
SL. No.   Date        directions and
                  Registrar's order with
                                                                           COURT'S OR JUDGE'S ORDERS
                        Signatures
                                                                                                             2026:UHC:1140
                                            WPSS No.500 of 2026
                                            Mangal Singh Matura
                                                                               --Petitioner
                                                                  Versus
                                            District Magistrate
                                                                               --Respondent
                                            Hon'ble Pankaj Purohit, J.

Mr. Dinesh Gahtori, learned counsel for the petitioner.

2. Mr. G.S. Negi, learned Addl. C.S.C. for the State.

3. The petitioner at present is working with respondents as driver on contractual basis since 26.08.2002. He made a prayer for regularization on the said post keeping in view his longstanding contractual appointment. The respondent

-Department has rejected the prayer of petitioner under the hands of District Magistrate, Uttarakashi vide order dated 02.01.2026. It is feeling aggrieved by the aforesaid order, petitioner is before this Court.

4. Let respondents file counter affidavit in the matter within six weeks.

5. List on 20.04.2026 along with WPSS No.471 of 2023.

6. In the meantime, it is provided that services of the petitioner as a driver with the respondent -Department shall not be disturbed.

(Pankaj Purohit, J.) 20.02.2026 R.Dang