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Uttarakhand High Court
WPSS/42/2024 on 2 January, 2026
Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
2026:UHC:53
Office Notes,
reports, orders
or proceedings
SL.
Date or directions COURT'S OR JUDGE'S ORDERS
No.
and Registrar's
order with
Signatures
WPSS/584/2025
with
WPSS/42/2024
Hon'ble Manoj Kumar Tiwari, J.
Mr. Shubhang Dobhal & Mr. Bhupendra
Bora, Advocates for the petitioner.
2. Mr. Ganesh Dutt Kandpal, Deputy
Advocate General for the State of
Uttarakhand / respondent no. 1.
3. 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. 584 of
2025 alone are being considered and
discussed.
4. According to the petitioner, he was
engaged as driver on daily wages in Nagar
Palika Parishad, Tehri w.e.f. August, 2000
and he is thereafter serving continuously in
the said capacity, however, his claim for
regularisation has not been considered so
far. Another grievance raised by the
petitioner is that earlier he was paid
`33,000/- a month as wages, which was
however reduced to `19,096/- w.e.f.
November, 2023.
5. By means of this writ petition,
petitioner has sought the following reliefs:-
"I. Issue a Writ, Order or direction in the
nature of mandamus commanding the respondents
to consider the case of the petitioner for
regularization on class III post.
II. Issue a Writ, Order or direction in the
nature of mandamus commanding the respondents
to pay the same salary as the Petitioner was getting
2026:UHC:53
before November 2023 as on October 2023."
6. Learned counsel for the petitioner has
drawn attention of this Court to the interim
order passed by coordinate Bench on
24.4.2025, whereby respondent no. 3 was
directed to pay same salary, as was being
paid to the petitioner before November,
2023.
7. Learned counsel for the petitioners
submits that the Regularisation Rules of
2013 have been recently amended by the
State Government, vide notification dated
5.12.2025 and the case of the petitioners is
now covered under those Rules.
8. Learned State Counsel, however,
disputes the said submission and submits
that the issue is debatable. Learned State
Counsel, however, submits that he has no
objection if the competent authority is
directed to look into the claim staked by the
petitioners.
9. The writ petitions are, accordingly,
disposed of with liberty to the petitioners to
make representation(s), highlighting their
grievances. If petitioners make
representation(s) within ten days from
today, the Executive Officer, Nagar Palika
Parishad, Tehri shall look into the matter
and take decision, as per law, within eight
weeks thereafter. Till decision is taken on
the representation(s), petitioners shall be
entitled to the protection of interim order
passed on 24.4.2025. However, if
petitioners fail to make representation(s),
then they shall not be entitled to any benefit
of this order.
(Manoj Kumar Tiwari, J.)
2.1.2026
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Date: 2026.01.03 17:04:48 +05'30'
