WPSS/881/2017
2026 Latest Caselaw 1716 UK

Uttarakhand High Court

WPSS/881/2017 on 10 March, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                       2026:UHC:1540
              Office Notes,
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      Date    or directions                COURT'S OR JUDGE'S ORDERS
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                               WPSS/881/2017
                               Hon'ble Manoj Kumar Tiwari, J
                               1.    None present for the petitioners.

                               2.   Mr. K.N. Joshi, learned Deputy
                               Advocate General for the State of
                               Uttarakhand.

                               3.    According to petitioners, they were
                               engaged as Staff Nurse on contract in
                               Veer     Chandra       Singh     Garhwali,
                               Government       Medical   Science    and
                               Research Institute, Srinagar on different
                               dates between 2009 to 2011. It is further
                               their case that they are regularly working
                               as such without any break whatsoever to
                               the satisfaction of all concerned, but
                               their claim for regularisation has not
                               been considered so far.

                               4.    The relief sought in the writ petition
                               is as below:-

                               (i) Issue a writ, order or direction in the nature of
                                   mandamus to the respondents to initiate the

process of regularization of services of the petitioners against the post of Staff Nurse pursuant to the regularization rules of 2013 as notified by notification dated 30th December, 2013 as well as, as per the notification issued on 14th December, 2016 whereby the amendment was made to Rule 4(1) of the Regularization Rules of 2013 and to conclude the same by regularizing the services of each of the petitioner by giving all consequential benefits as are admissible within a stipulated period to be stipulated by this Hon'ble Court.

5. It is not in dispute that the State Government has framed Rules for Regularisation of casual / ad hoc employees. Those Rules were framed in 2026:UHC:1540

the year 2013 and were recently amended on 04.12.2025. Under the Rules, anyone who has served for ten years or more on a particular date indicated in the Rules, is eligible to be considered for regularisation.

6. Having regard to the facts and circumstances of the case, the writ petition is disposed of with liberty to petitioners to approach the Competent Authority by making a representation. If petitioners make representation claiming regularisation, the Competent Authority shall examine the matter, and if petitioners are found eligible in terms of regularisation Rules, 2013, as amended in 2025, then their claim shall be referred to Regularisation Committee constituted in terms of the Rules. Final order shall be passed by the Competent Authority within six months from the date of presentation of certified copy of this order before him.

(Manoj Kumar Tiwari, J) 10.03.2026 Aswal NITI RAJ SINGH Digitally signed by NITI RAJ SINGH ASWAL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a3a08b08d1369512ea3

ASWAL 0f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22DACF4F4610C1FE58A5 8531726FBB0, cn=NITI RAJ SINGH ASWAL Date: 2026.03.10 04:44:57 -07'00'