AJAY KANDWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Appellants filed Writ Petition (S/S) No. 503 of 2021, seeking the following reliefs:-

(2.) This writ petition was dismissed by learned Single Judge vide judgment dtd. 7/4/2021. The appellants have challenged the said judgment dtd. 7/4/2021 in this intra court appeal. Operative portion of the impugned judgment is reproduced below:-

(3.) Learned counsel for the appellants submits that after having served on contract in Department of Agriculture as Assistant Accountant/Junior Accounts Clerk, for sufficiently long period of time, appellants have earned a right for regularization of their services, which was sought to be defeated by the respondents by inviting applications for regular appointment against the posts, held by the appellants. Thus, it is contended that learned Single Judge was not justified in rejecting the challenge thrown by the appellants to the notification of the vacancies, issued by Uttarakhand Subordinate Service Selection Commission (in short "Commission").