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Judgment
Hon’ble Pankaj Purohit, J.
This writ petition has been filed by the petitioner before this Court seeking regularization on the post of Sales Assistant, as per relevant Regularization Rules.
Petitioner contends that petitioner was engaged in Nainital Dugdh Utpadak Sangh as a Sales Assistant since 24.08.2000. Petitioner has rendered 20 years’ long service as Sales Assistant with the respondents. Petitioner sought regularization on the said post and submitted an application to the respondents but all went in vain.
Learned counsel for the respondents-Dugdh Sangh submits that since the proposal is pending with the respondent no.4 for regularization of the petitioner, and the recommendation dated 05.02.2015 of respondent no.2 is strongly in favour of the petitioner, rest of the exercise is to be done at the level of the respondent no.4 by the selection Committee as per Bye laws 41(2)(b) of the Bye laws of the Society.
Learned counsel for the State submits that the proposal for regularization of the petitioner could not be considered in view of the pendency of the WPSB No. 616 of 2018, Narender Singh and another vs. State of Uttarakhand and others.
It is further contended by the learned counsel for the State that now the said writ petition has been decided by the Division Bench of this Court vide order dated 22.02.2024 and therefore now the proposal sent by the respondents for regularizing the services of petitioner would be considered.
Having heard the learned counsel for the parties and upon perusal of the record and in view of the submissions made by the learned counsel for the State as well as the respondent-Dugdh Sangh, the writ petition is finally disposed of. The respondent-Competent Authority/Selection Committee in the State Government is directed to consider the claim of the petitioner for regularization as per the proposal sent by the respondent-Dugdh Utpadak Sangh under the byelaws, in accordance with law.
Pending application, if any, stands disposed of accordingly.