WPSS/7/2026
2026 Latest Caselaw 1763 UK

Uttarakhand High Court

WPSS/7/2026 on 10 March, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                                                                              2026:UHC:1552
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                                                                       COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                                WPSS/7/2026
                                Hon'ble Manoj Kumar Tiwari, J
                                      There                                                       is   no    representation        for        the
                                petitioner.

                                2.   Mr. Dinesh Bankoti, Brief Holder for the
                                State/ respondent nos. 1 to 4.

3. Mr. Amit Tyagi, Advocate, holding brief of Mr. Neeraj Garg, Advocate for respondent no. 5.

4. Petitioner was engaged as Data Entry Operator on contract through UPNL in State Tax Department in the year 2016. His engagement was discontinued in the month of November, 2025. Petitioner filed Writ Petition (S/S) No. 146 of 2025, which was disposed of with a direction to the Commissioner, State Tax to consider petitioner's claim for re-engagement against available vacancies.

5. Pursuant to the order passed by this Court, Commissioner, State Tax has re-considered the matter and passed an order on 06.11.2025, which is impugned in this writ petition. Perusal of the impugned order reveals that petitioner's claim for re-engagement was rejected on the ground that there is no vacancy available on the post of Data Entry Operator against which petitioner could be engaged.

6. In the absence of any vacancy, there cannot be any direction to engage the petitioner through contract or through any other mode. Thus, there is no scope for interference.

7. The writ petition fails and is dismissed.

(Manoj Kumar Tiwari, J) 10.03.2026 Navin NAVEEN

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT

2.5.4.20=3be23325146e76a0642bdf4943fb9046f487df006da82 a131bb4e4403d3c0a15, postalCode=263001,

CHANDRA st=UTTARAKHAND, serialNumber=18167EEFB5CA8CFFD421A103819DA875643AF 56D653D095C6ED9A86DAAB21CE5, cn=NAVEEN CHANDRA Date: 2026.03.10 18:19:36 +05'30'