Uttarakhand High Court
Harish Chandra Sati & Others vs State Of Uttarakhand & Others on 3 November, 2014
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
Writ Petition No.1969 of 2011 (S/S)
Harish Chandra Sati & others .......Petitioners
Versus
State of Uttarakhand and others
........Respondents
with
Writ Petition No.4 of 2014(S/S)
Jai Prakash Dobhal .......Petitioner
Versus
State of Uttarakhand and others
........Respondents
with
Writ Petition No.440 of 2014(S/S)
Chitranand Nautiyal .......Petitioner
Versus
State of Uttarakhand and others
........Respondents
with
Writ Petition No.607 of 2014(S/S)
Rajendra Singh & another .......Petitioners
Versus
State of Uttarakhand and others
........Respondents
with
Writ Petition No.1107 of 2014(S/S)
Vijay Singh
.......Petitioner
Versus
State of Uttarakhand and others
........Respondents
with
Writ Petition No.1429 of 2014(S/S)
Ganesh Chandra Bhatt .......Petitioner
Versus
State of Uttarakhand and others
........Respondents
with
2
Writ Petition No.1436 of 2014(S/S)
Vinod Kumar .......Petitioner
Versus
State of Uttarakhand and others
........Respondents
with
Writ Petition No.1759 of 2014(S/S)
Mathura Dutt & others .......Petitioners
Versus
State of Uttarakhand and others
........Respondents
with
Writ Petition No.1760 of 2014(S/S)
Keshav Datt Joshi & others .......Petitioners
Versus
State of Uttarakhand and others
........Respondents
Hon'ble Sudhanshu Dhulia, J. (Oral)
Heard Mr. M.C. Pant, Advocate with Mr. T.C. Pandey, Mr. H.C. Joshi, Mr. D.K. Joshi and Mr. Sanjay Bhatt, Advocates present for the petitioners and Mr. Subhash Upadhyay, learned Chief Standing Counsel assisted by Mr. N.P. Sah, Standing Counsel present for the State/respondents.
By means of these writ petitions, daily rated workers in the Forest department have challenged the direct recruitments to Class IV posts being made by the Forest Department.
The contention of learned counsel for the petitioners is that till their services are regularised in accordance with law, the State Government cannot fill the vacancies by way of direct recruitment. Meanwhile, since a statement has been made in this Court by learned Chief Standing Counsel Mr. Upadhyay that State has already taken a 3 decision not to fill the posts which have to be filled from amongst the petitioners, such posts will not be filled by this direct recruitment.
Petitioners on the other hand contented that they are liable to be regularised on all the existing vacancies.
In view thereof, in the interest of justice, the present on going selection process of direct recruitment shall remain stayed in order to resolve the controversy till the next date of listing.
List these petitions on 19.11.2014 in the daily cause list for final disposal.
(Sudhanshu Dhulia, J.) 03.11.2014 JKJ