WPSS/2377/2025
2026 Latest Caselaw 16 UK

Uttarakhand High Court

WPSS/2377/2025 on 2 January, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                                2026:UHC:43
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                        COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSS/2377/2025
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. K.K. Joshi, Advocate for the petitioners.

Mr. Narayan Dutt, Standing Counsel for the State.

Mr. Neeraj Garg, Advocate for UPNL.

2. According to the petitioners, they were engaged as Junior Assistant/Data Entry Operator in department of Food and Civil Supplies in District Udham Singh Nagar in the year 2014 and they are serving as such continuously ever since then.

3. The grievance raised by petitioners is that the vacancy against which they were engaged through outsourcing, have now been notified for direct recruitment on 04.10.2024. Thus feeling aggrieved, petitioners have approached this Court, seeking the following relief:

"(a) Issue a writ or direction in the nature of mandamus thereby direct the respondents to consider the case of the petitioners for regularization in the light of the Judgment and order dated 12.11.2018 Passed by Division Bench of this Hon'ble Court passed in WPPIL No.116/2018 Kundan Singh Vs. State of Uttarakhand and others which is affirmed by Hon'ble Supreme Court as the SLP and Review Petition filed against aforesaid order dated 12.11.2018 are dismissed."

4. Learned counsel for the petitioners submits that identical issue was decided by this Court in Writ Petition No. 693 of 2024 (SS) and other 2026:UHC:43

connected petitions. He submits that present writ petition may also be decided in terms of the judgment rendered in that petition.

5. Learned State Counsel as well as learned counsel appearing for UPNL concede that the issue involved in Writ Petition No. 693 of 2024 (SS) is identical to the one involved in present writ petition.

6. In such view of the matter, present writ petition is decided in terms of order dated 11.12.2025 passed in WPSS No. 693 of 2024.

7. Petitioner shall be at liberty to make representation. If petitioners make representation to the Secretary, Food and Civil Supplies within two weeks, decision thereupon shall be taken, as per law, within four months thereafter.

8. Till decision is taken on petitioners' representation, their engagement shall not be discontinued. Artificial break, if given to them shall be liable to be ignored while considering their claim for regularisation. It shall be open to the petitioners to raise other grievances in their representation.

(Manoj Kumar Tiwari, J.) 02.01.2026 Mahinder/ 2026:UHC:43