WPSS/122/2018
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Uttarakhand High Court

WPSS/122/2018 on 13 March, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                 2026:UHC:1699
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                               WPSS/122/2018
                               Hon'ble Manoj Kumar Tiwari, J
                               1.

Mr. M.C. Pant, learned counsel for the petitioners.

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

3. Petitioners were engaged as daily wager to discharge duties as MALI in Horticulture Department on different dates. According to them, they have served continuously for more than ten years, however, their claim for regularisation was wrongly rejected vide order dated 12.10.2017. Thus, feeling aggrieved, petitioners have approached this Court.

4. Learned counsel for the petitioners submits that the reason assigned in the rejection order is that case of petitioners is not covered by Regularisation Rules, as originally framed in 2013. He submits that the Regularisation Rules 2013 have been amended in December, 2025, and now the case of the petitioners is covered by the amended Rules. He further submits that another reason assigned for not regularising petitioners is that they have not undergone requisite training and now all the petitioners have completed the prescribed training for regular appointment. Thus, he submits that writ petition may be disposed of by directing the Competent Authority to reconsider the case of the petitioners for regularisation, as per the amended 2026:UHC:1699

Rules.

5. The writ petition is, accordingly, disposed of with liberty to petitioners to make separate representation within two weeks from today. If they make representation(s) within the stipulated time, claiming regularisation, the Competent Authority shall take decision thereupon, as per the law, within three months thereafter. It goes without saying that the Competent Authority shall refer the case of the petitioners to the Regularisation Committee, if they are found eligible and Regularisation Committee shall pass necessary order within the stipulated time.

6. Needless to mention here that reconsideration of claim of petitioners shall be without being influenced by the earlier order impugned in this writ petition.

(Manoj Kumar Tiwari, J) 13.03.2026 Aswal NITI RAJ Digitally signed by NITI RAJ SINGH ASWAL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF

SINGH UTTARAKHAND, 2.5.4.20=eacc6757ee7881e933ff8934f07477 005aa85f9802a3a08b08d1369512ea30f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C

ASWAL 2CE3D26F5C22DACF4F4610C1FE58A585317 26FBB0, cn=NITI RAJ SINGH ASWAL Date: 2026.03.13 05:15:39 -07'00' 2026:UHC:1699