WPSS/3/2026
2026 Latest Caselaw 87 UK

Uttarakhand High Court

WPSS/3/2026 on 5 January, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                       2026:UHC:127
              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. 1 of 2026
                               With
                               WPSS No. 2 of 2026
                               WPSS No. 3 of 2026
                               Hon'ble Manoj Kumar Tiwari, J
                               1.   Mr. M.C. Pant, learned counsel for
                               the petitioners.
                               2.   Mr. N.S. Pundir, learned Deputy
                               Advocate General for the State of
                               Uttarakhand.
                               3.   Mr. Neeraj Garg, learned counsel for
                               the respondent-UPNL.

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. 1 of 2026 alone are being considered and discussed.

5. By means of this writ petition (WPSS No. 1 of 2026), petitioner has challenged Government Order dated 25.04.2025 issued by Chief Secretary, Government of Uttarakhand.

6. This Court does not find any reason to interfere with the Government Order, as it is causing no prejudice to petitioners.

7. Learned counsel for the petitioners submits that petitioners have been serving as outsourced employee since 2016, but their claim for regularisation has not been considered.

8. Having regard to the long services 2026:UHC:127

rendered by petitioners through outsourcing, the writ petitions are disposed of with liberty to petitioners to make representation(s). If petitioners make representation(s) to Director (Industries) within ten days from today, decision thereupon shall be taken, as per law, within three months thereafter. For a period of three months or till decision is taken, whichever is earlier, no action prejudicial to the interest of petitioners shall be taken. It shall be open to petitioners to make prayer for release of pending dues in the representation.

(Manoj Kumar Tiwari, J) 05.01.2026 Aswal NITI RAJ Digitally signed by NITI RAJ SINGH ASWAL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND,

SINGH 2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a3 a08b08d1369512ea30f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22 DACF4F4610C1FE58A58531726FBB0, cn=NITI RAJ SINGH

ASWAL ASWAL Date: 2026.01.05 04:46:24 -08'00'