Vijay Pal vs State Of Uttarakhand And Others

Manoj Kumar Tiwari, J

Learned Additional C.S.C. has made a statement that copies of the writ petitions have been served in the office of Chief Standing Counsel.

In view of this statement, defect(s) pointed out by the Registry is overruled.

Since common questions of fact and law are involved in these writ petitions, therefore these petitions are clubbed together and are being heard &

decided together. However, for the sake of convenience, facts of WPMS No. 1174 of 2021 are being considered.

The State Government has framed a Scheme known as ‘The Building & Other Construction Workers (Regulation of Employment and Conditions

of Service) Act, 1996’. According to the petitioner, under the said Scheme, certain benefits have to be given to the construction workers in case

of death and illness. There are various other benefits given under the Scheme e.g. at the time of marriage of daughter.

By means of Writ Petition (M/S) No. 1174 of 2021), petitioner has sought the following relief:

“1- To issue a writ order and direction in the nature of Mandamus directing and commanding the Respondents to consider the case of the petitioner

for releasing Rs/-30,0000./- in favor of the petitioner under the Building and other construction workmen (Regulation of employment and conditions of

service) scheme without any technical objection.â€​

Learned counsel for the petitioner has referred to the application made by the petitioner before the Competent Authority for grant of benefit under

the aforesaid Scheme.

Having regard to the nature of relief claimed in the writ petitions, the writ petitions are disposed of with liberty to petitioner(s) to make

representation(s) to Competent Authority. If such representation(s) is made within a period of three weeks’ from today, the Competent Authority

shall consider petitioners’ representation(s) and take appropriate decision, in accordance with law, within a period of three months from the date

of receipt of representation(s) alongwith certified copy of this order.