SATYAPAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present special appeal is directed against the order dtd. 14/9/2023, passed by the learned Single Judge, in Writ Petition (S/S) No. 1720 of 2023. By the impugned order, the said writ petition preferred by the appellant has been dismissed by the learned Single Judge.

(2.) The appellant had preferred the writ petition to assail the order dtd. 26/7/2021, whereby the claim of regularization made by the appellant had been rejected by the respondents. The appellant sought a mandamus to the respondents to regularize his services since 21/11/2011.

(3.) The appellant had been working as a muster role employee since 1/5/1986. His services were terminated on 4/1/1998, on the ground that he was named in an FIR, and arrested. The appellant, after obtaining bail in said criminal case, sought reinstatement, and when that was not done, preferred an industrial dispute. An industrial award followed. The operative part of the award is contained in Para 14 thereof which has been set out in the impugned order. The same reads as follows : <IMG>JUDGEMENT_39_LAWS(UTN)10_2023_1.jpg</IMG>