WPSS/1326/2024
2026 Latest Caselaw 1935 UK

Uttarakhand High Court

WPSS/1326/2024 on 13 March, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                 2026:UHC:1702
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions              COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSS/1326/2024
                               Hon'ble Manoj Kumar Tiwari, J
                               1.    Mr. Abhijay Negi, learned counsel
                               for the petitioners.
                               2.    Mr.    Pradeep    Hairiya,  learned
                               Standing Counsel for the State of
                               Uttarakhand.
                               3.    Mr. Rajesh Sharma, learned counsel
                               for respondent no. 2.

4. Ms. Ruchika Negi, Advocate holding brief of Mr. Sandeep Kothari, learned counsel for respondent no. 4.

5. Mr. Neeraj Garg, learned counsel for respondent no. 6.

6. Petitioners were engaged through outsourcing in Uttarakhand Forest Development Corporation. Their engagement was discontinued in the month of June, 2024.

7. According to petitioners, the Managing Director of the Corporation wrote a letter to Principal Secretary, Forest on 13.05.2024 seeking guidance for re-engaging the petitioners, and the State Government permitted the Competent Authority in the Corporation to take appropriate decision at his own level.

8. It is contended that despite clearance by the State Government, no decision is being taken by the Managing Director, Uttarakhand Forest Development Corporation.

9. Learned counsel for the petitioners submits that work and post is available, 2026:UHC:1702

therefore, there is no impediment for re- engaging the petitioners.

10. Learned counsel appearing for Uttarakhand Forest Development Corporation disputed the submission made by learned counsel for the petitioners. He, however, submits that if petitioners have any grievance against their non-engagement, they should have approached the Managing Director instead of rushing to this Court.

11. The writ petition is, accordingly, disposed of with liberty to petitioners to make representation to the Competent Authority. If petitioners make representation within two weeks from today, decision thereupon shall be taken within eight weeks thereafter. It shall be open to petitioners to raise the issue of unpaid salary, if any, in the representation.

(Manoj Kumar Tiwari, J) 13.03.2026 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=eacc6757ee7881e933ff8934f07477005aa85f9802a3a08b08d1369512ea30f3, postalCode=263001, st=UTTARAKHAND,

ASWAL serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22DACF4F4610C1FE58A58531726FBB0, cn=NITI RAJ SINGH ASWAL Date: 2026.03.13 05:21:31 -07'00'