LAXMI DATT PALSHY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner was appointed as Seasonal Collection Amin in District Pithoragarh, in the year 1989. Upon creation of District Champawat, he was given appointment on seasonal basis as Amin, in District Champawat.

(3.) Grievance of the petitioner is that persons junior to him were regularized in the year 2006. In this writ petition, petitioner has sought a direction to Competent Authority to treat the petitioner as regularized on the post of Collection Amin with effect from the date when respondent nos. 4, 5 and 6 were regularized. Petitioner has also challenged an order passed by District Magistrate, Champawat.