RAM UJAGIR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioners were initially appointed as Scalar and Chowkidar in erstwhile U.P. Forest Corporation on daily wages in different years. They were subsequently regularized against Group D post on different dates by creating supernumerary post. Certain monetary benefits including time scale of pay was granted to petitioners by taking into account services rendered by them as daily wager. Petitioners are aggrieved by recovery orders passed by Managing Director, Uttarakhand Forest Development Corporation.

(2.) Since common questions of law and fact are involved in these petitions, therefore they are heard together and are being decided by a common judgment. However, for the sake of brevity, facts of Writ Petition No. 421 of 2025 (SS) alone are being discussed and considered.

(3.) Petitioner in Writ Petition No. 421 of 2025 (SS) was appointed on daily wages as Scalar on 8/12/1986 and he retired from service on 31/1/2020 upon completing age of superannuation.