BIRENDRA SINGH RANA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The writ petition has been filed by the petitioner seeking indulgence of this Court for a direction to the respondents to reconsider the claim of the petitioner for being identified as Uttarakhand Rajya Andolankari in view of notice dtd. 9/2/1995 communicated to one of the Government servant, who participated in the strike called for in support of the separate State of Uttarakhand in the month of October 1994.

(3.) It is the case of the petitioner that petitioner was working with the respondent in Government District Treasury at Uttarkashi during the year 1994 when Uttarakhand Andolan for creation of separate State of Uttarakhand was in progress. The petitioner despite, being a Government servant, participated in the said strike, which was later on declared by erstwhile State of Uttar Pradesh by sending Radiogram No.231/SK/94 dtd. 7/12/1994 illegal under the essential services and accordingly the temporary employees, who participated in the said strike, their services would be terminated with immediate effect and the District Magistrate, Uttarkashi was directed to call for explanation from the said employees, who participated in the aforesaid strike for separate State of Uttarakhand.