SURESH CHANDRA AULI Vs. UTTARANCHAL VAN VIKASH NIGAM

JUDGEMENT

(1.) BY the present writ petition, the petitioner has prayed for a writ of certiorari quashing the order dated 27th July, 1999 and order dated 7.2.1998 as mentioned in order dated 27th July, 1999. Further has prayed for a mandamus directing the opposite parties to re -consider the case of the petitioner for appointment under the provision of Government Servant Dying -in -Harness Rules, 1974.

(2.) BRIEFLY stated, the father of the petitioner was appointed on daily wage basis, on 10.12.1982 on the post, of daily sealer (passing munshi) Depot No. 2 U. P. Van Nigam Cheed Depot, Kanakpur, district Pithoragarh.

(3.) IN Writ Petition No. 91 (S/S) of 2003, Bhaguli Devi v. State of Uttaranchal and Ors., similar controversy arose, where the employee concerned has worked on daily -wage for about 16 years and this Court has held as under :