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Sandeep And Others vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 27 February 2025 · Citation: (2025) 02 UK CK 1096

HON’BLE JUDGES
Ravindra Maithani, J
CASE NUMBER
Writ Petition No. 223 Of 2025 (S/S)
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Judgment

9 paragraphs · 221 words

Ravindra Maithani, J

1.

By means of the instant petition, the petitioners seek the following reliefs:-

“i) A writ, order or direction in the nature of mandamus commanding the respondents to consider the case of the petitioners to regularize their services in the light of the Regularization Rules, 2013 and treat the entire services of the petitioners as daily wager with effect from their initial date of appointment.

ii) Any other order or direction which this Hon’ble Court may deem fit and proper under the facts and circumstances of the case.

iii) Award the cost of the Writ Petition to the present petitioners.”

2.

Heard learned counsel for the parties and perused the record.

3.

At the very outset, learned counsel for the petitioners would submit that the matter is squarely covered by the judgment dated 06.01.2025, passed by the Coordinate Bench of this Court in WPSS No.436 of 2024, Ajay Kumar and others Vs. State of Uttarakhand and others, and connected matters.

4.

This fact is admitted by the learned counsel for the respondent nos.2 and 3.

5.

Since, the matter is covered, instant petition is decided in terms of the judgment dated 06.01.2025, passed by the Coordinate Bench of this Court in WPSS No.436 of 2024, Ajay Kumar and others Vs. State of Uttarakhand and others, and connected matters.