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Dr. Ashok Kumar Singh and Another vs State of Uttarakhand and Others

Uttarakhand High Court · Decided on 15 June 2011 · Citation: (2011) 06 UK CK 0050

HON’BLE JUDGES
Barin Ghosh, C.J · Servesh Kumar Gupta, J
CASE NUMBER
Writ Petition (S/B) No. 91 of 2011
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Judgment

2 paragraphs · 145 words

Barin Ghosh, C.J.—Petitioners were ad hoc employees of the State of Uttar Pradesh before the State of Uttar Pradesh was reorganized. State of Uttar Pradesh has regularized the Petitioners after the State of Uttar Pradesh was reorganized. The said state of affair clearly depicts that the Petitioners are employees of the State of Uttar Pradesh. There is no question of the Petitioners being allocated to the State of Uttarakhand, since the Petitioners became employees of the State of Uttar Pradesh after the State of Uttarakhand was created. In those circumstances, Respondent Nos. 1 & 2 are directed to relieve the Petitioners forthwith but not later than one month from the date of service of a copy of this order upon Respondent No. 2 in order to enable them to join the services of the State of Uttar Pradesh.

2.

This disposes of the writ petition.