Yogesh Singh And Others vs State Of Uttarakhand And Others

Ravindra Maithani, J

Petitioners were appointed through outsource agency as Data Entry Operators in the establishment of the respondents on 30.03.2016. Their terms

of the contract were renewed from time to time and finally it expired on 31.03.2021. Petitioners seek that the communication dated 31.03.2021 be

quashed by which, it has been directed that the Data Entry Operator in excess be not continued. There are other reliefs also which have been sought

by the petitioners.

Heard learned counsel for the parties and perused the record.

Learned counsel for the petitioners would submit that, in fact, on the subject recommendations were made by the respondent no.2, which has yet

not been decided by the State Government.

Learned counsel for the petitioners also submit that petitioners may file a representation within a week from today making reference to the

recommendations, which has been made by the respondent no.2 and, thereafter, it is submitted that the directions may be issued to the respondents to

decide their representations that may be submitted by the petitioners within a stipulated time.

Learned State counsel gives a statement that any representation that may be submitted by the petitioners, will be decided by the respondents within

a period of one month thereafter.

The Court takes on record the statement given by the learned State counsel.

The writ petition is disposed of with the liberty to the petitioners to make representations within a week from today with further directions to the

respondents that upon such representations having been made, that shall be decided within a month thereafter.