Sazid Hussain vs State Of Uttarakhand And Others
2026 Latest Caselaw 1881 UK

Uttarakhand High Court

Sazid Hussain vs State Of Uttarakhand And Others on 12 March, 2026

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                            WPPIL/30/2026
                            Sazid Hussain                                    --Petitioner
                                                      Versus
                            State Of Uttarakhand and others
                                                                         --Respondents

                            Hon'ble Shri Manoj Kumar Gupta, C. J.
                            Hon'ble Shri Subhash Upadhyay, J.

1. Mr. Ankurit Raj David, learned counsel for the petitioner.

2. Mr. B.S.Parihar, learned Additional Chief Standing Counsel for the State.

3. Dr. Kartikey Hari Gupta, learned counsel for the respondents no. 4 & 5.

4. The present PIL has been filed highlighting the insanitary conditions prevailing in Nagar Panchayat, Sultanpur on account of sanitary workers having gone on strike as their demands have not been fulfilled by the respondents.

5. Dr. Kartikey Hari Gupta has appeared on behalf of Nagar Panchayat, Sultanpur. He has placed for our perusal the demands of the sanitary workers. Inter alia, it consists of demand for payment of arrears of wages of 7 Paryavaran Mitras, which we feel should be immediately addressed.

6. Learned counsel appearing for Nagar Panchayat very fairly states that the said demand would be met immediately. In respect of other demands, he states that the Nagar Panchayat has already forwarded the same to District Magistrate. He submits that while the demands are under consideration, the Nagar Panchayat with the assistance of District Administration will find out some solution for removal of the garbage from the Nagar Panchayat area.

7. At this stage, while we desist from commenting on the merits of the demands, we are of the opinion that the sanitation work being an important public utility service, it should not get affected and therefore, the Nagar Panchayat as well as the office bearers of the Union /Association of the employees should sit together, along with the District Administration, to resolve the issues.

8. We hope and trust that good sense will prevail with the office bearers of the Union and they will cooperate in the sanitation work pending consideration of their demands.

9. Put up as fresh on 18.03.2026.

10. Let a progress report, particularly on the aspect of clearance of arrears of 7 Paryavaran Mitras, be filed by the Executive Officer, Nagar Panchayat, Sultanpur, along with his affidavit before the next date.

(Subhash Upadhyay, J.) (Manoj Kumar Gupta, C.J.) 12.03.2026 12.03.2026 Kaushal