UTTARAKHAND REVENUE COLLECTION Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since, common question of facts and law are involved in both these writ petitions, they are being decided by the common judgment.

(2.) In WPSS No. 1809 of 2015, petitioner represents the Collection Amin in District Udham Singh Nagar and in WPSS No. 1810 of 2015, the petitioner represents the Collection Peon.

(3.) Petitioners have been denied the benefit of government order dtd. 16/12/2011 by which the similarly situated employees in other districts of the State of Uttarakhand were given the benefit of service from 9/11/2000. The petitioners have claimed that they be also extended the benefit of government order dtd. 16/12/2011. (Annexure-4 to the writ petition.) Petitioners also claim that they should be given the benefit of assured career progression scheme (ACP). It is the case of the petitioners that they have been working in district Udham Singh Nagar. Their service were regularized sometime in the year 2013. By the government order dtd. 16/12/2011, service benefits were given to the Collection Amin of nine districts of Uttarakhand w.e.f. 9/11/2011 from the date of creation of the State, but, the benefit was denied to the similarly situated Collection Amin and Collection Peon of the district Udham Singh Nagar and district Haridwar. Hence, the petition.