WPSS/21/2022
2026 Latest Caselaw 1829 UK

Citation : 2026 Latest Caselaw 1829 UK
Judgement Date : 12 March, 2026

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Uttarakhand High Court

WPSS/21/2022 on 12 March, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                                                         2026:UHC:1656
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                               WPSS/21/2022
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. Bharat Singh, Advocate for the petitioner.

2. Mr. Pradeep Hairiya, Standing Counsel for the State of Uttarakhand / respondents.

3. According to the petitioner, he was engaged as Seasonal Collection Amin in District Haridwar, in 1996, however, his claim for regularisation is not being considered. The relief sought in the writ petition is as follows:-

"(i) a writ order or direction in the nature of mandamus commanding the respondents to Appoint/regularize the services of the petitioners on the post Collection Amin w.e.f. when the similarly situated persons were regularized by the respondents authorities."

4. Having regard to the prayer made in the writ petition, this Court thinks that ends of justice would be met, if petitioner is permitted to make representation to the competent authority, highlighting his grievance.

5. Accordingly, the writ petition is disposed of with liberty to petitioner to make representation to the District Magistrate. If he makes representation within two weeks from today, decision thereupon shall be taken, as per law, within four months thereafter.

(Manoj Kumar Tiwari, J.) 12.03.2026

Navin NAVEEN

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

2.5.4.20=3be23325146e76a0642bdf4943fb9046f487df 006da82a131bb4e4403d3c0a15, postalCode=263001,

CHANDRA st=UTTARAKHAND, serialNumber=18167EEFB5CA8CFFD421A103819DA87 5643AF56D653D095C6ED9A86DAAB21CE5, cn=NAVEEN CHANDRA Date: 2026.03.12 17:57:24 +05'30'