ANSHU GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) Since common questions of fact and law are involved in these petitions, therefore, all these petitions are clubbed together and are being heard and decided by a common judgment. However, for the sake of convenience, facts of WPSS No. 2480 of 2017 are being considered.

(3.) Petitioner was appointed as Staff Nurse on contract basis after due selection in the year 2009 and she is thereafter serving continuously in Veer Chandra Singh Garhwali Government Medical Science and Research Institute, Srinagar, Pauri Garhwal (in short 'Institute'). According to the petitioner, there is no adverse material against her and her work and conduct has been found to be above board. Grievance of the petitioner is that her claim for regularization is not being considered, while other similarly situate persons serving in the same Institute, who were also appointed on contract basis, have been regularized by means of separate orders issued in the month of January, 2017.