VINAY YADAV Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Writ Petition has been filed under Article 226 of the Constitution of India with the following prayers:-

(2.) Heard Mr. Sanjay Bhatt, learned counsel for the petitioner, Mr. Jayvardhan Kandpal, learned Standing Counsel for the respondent no.1 and Mr. Vipul Sharma, learned counsel for the respondent nos.2 and 3.

(3.) Mr. Sanjay Bhatt, Advocate, submitted that the present matter falls under the provisions of the Uttarakhand Regularization of Services of Employees Appointed as Daily Wager, Work-Charged, Contract, Part-time and Ad-hoc, Rules, 2013 (in short, 'Rules, 2013').