Citation : 2026 Latest Caselaw 2497 UK
Judgement Date : 31 March, 2026
2026:UHC:2250
Office Notes,
reports, orders
or proceedings
SL.
Date or directions COURT'S OR JUDGE'S ORDERS
No.
and Registrar's
order with
Signatures
WPSS/1755/2025
Hon'ble Manoj Kumar Tiwari, J.
Mr. Mukesh Kumar Kaparuwan, Advocate for the petitioners.
2. Mr. S.S. Chaudhary, Standing Counsel for the State of Uttarakhand.
3. According to the petitioners, they are serving as Store Keeper-cum-Clerk in Veer Chandra Singh Garhwali Government Medical Science and Research Institute, Srinagar, Pauri Garhwal and all of them have put in more than fifteen years of continuous satisfactory service.
4. By means of this writ petition, petitioners have sought a direction to respondent no. 3 to consider their claim for regularisation.
5. Learned State Counsel submits that claim of casual employees for regularisation has to be considered as per Regularisation Rules, 2013, as amended in December, 2025. He submits that if petitioners think that they are eligible as per those Rules, then they can make representation(s), claiming regularisation.
6. Accordingly, the writ petition is disposed of by permitting petitioners to make separate representation(s) claiming regularisation. In their representation(s), petitioners shall indicate the date of their initial engagement in the Medical College and shall also furnish their relevant 2026:UHC:2250
information. If petitioners make such representation within two weeks from today, decision thereupon shall be taken by the competent authority, as per law, within four months thereafter.
(Manoj Kumar Tiwari, J.) 31.03.2026 Navin NAVEEN
DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF
2.5.4.20=3be23325146e76a0642bdf4943fb9046f487df006da82a131bb4e4403d3
CHANDRA c0a15, postalCode=263001, st=UTTARAKHAND, serialNumber=18167EEFB5CA8CFFD421A103819DA875643AF56D653D095C6ED 9A86DAAB21CE5, cn=NAVEEN CHANDRA Date: 2026.03.31 15:13:47 +05'30'
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