PRADEEP SATI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties. Petitioners were appointed on contract in Uttarakhand Bamboo and Fiber Development Board in different years between 2003 to 2012.

(2.) By means of this writ petition, petitioners have sought the following reliefs:

(3.) Learned counsel for the petitioners submits that in its meeting held on 20/7/2017, the Governing Body of Bamboo Development Board took a decision to submit proposal for regularization of contractual employees in agenda item no. 16.2 and thereafter the Director General of the Board vide order dtd. 28/3/2018 directed Principal Chief Conservator of Forest to convene a meeting for framing of Service Rules and also Rules for regularisation of contractual employees.