MANMOHAN SINGH AERI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In these two Writ Petitions, the relief sought for is for a mandamus commanding the respondents to treat the service period of the petitioner, rendered in the Irrigation Department, as service in inaccessible area and to modify the final eligibility list dtd. 27/5/2019.

(2.) While the petitioner in Writ Petition (S/B) No.224 of 2019, had earlier worked for a period of one year ten months and twelve days in the Irrigation Department, he has been, for the past five years nine months and four days, working in the Public Works Department, Kashipur. It is his case that the period spent by him on duty. in the Irrigation Department, should be excluded, since the Irrigation Department has classified the entire Almora district as a remote area, whereas the Public Works Department has classified District Headquarter Almora as an accessible area, and the other parts of Almora district as inaccessible/remote areas.

(3.) In so far as the petitioner in Writ Petition (S/B) No.225 of 2019 is concerned, while he initially worked for one year ten months and sixteen days in the Irrigation Department at District Headquarters Almora, he has been working for five years nine months and one day in the Public Works Department also at the District Headquarters, Almora. It is his case that, since the Irrigation Department has classified the entire district of Almora as a remote area, the period of duty in the Irrigation Department earlier, should be excluded in computing the period of service rendered by him in an accessible area, in while transferring him now to a remote area.