MANISH KUMAR ARYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Sanjay Kumar and Mr. B.M. Pingal, learned counsel for the appellants, Mr. B.S. Parihar, learned Standing Counsel for the State, Mr. Rajesh Sharma and Mr. S.C. Dumka, learned Standing Counsel for the Union of India, Mr. Vinay Kumar, learned counsel for the Management-Institute, and Mr. Pankaj Kumar, learned counsel holding brief of Mr. Neeraj Garg, learned counsel for the UPNL.

(2.) On the submission of Mr. Sanjay Kumar and Mr. B.M. Pingal, the learned counsel for the appellants, these appeals are disposed of giving the liberty to them to file appropriate and properly articulated applications before the the Secretary, Employment, Skill Development and Training, Government of Uttarakhand (respondent no.1), within a period of twenty-one days ventilating their grievances to be treated at par with the similarly situated persons, namely Brijpal, Bhuvneshwar Prasad, Brijpal, who have been re-engaged on contractual basis through Uttarakhand Purvsainik Kalyan Limited (UPNL).

(3.) On such an event, the respondent no.1 shall consider their applications, and take a decision strictly in accordance with law and principles of parity, after affording reasonable opportunity of hearing to the appellants on production of documents, and also after affording opportunity of hearing to any other party, who may be interested and shall also take a decision regarding why the appellants herein should not be given the benefit, that has been given to similarly situated persons like Brijpal, Bhuvneshwar Prasad, Brijpal. The respondent no.1 shall take a decision within a period of 45 days from the production of certified copy of this Order along with the properly articulated representation alongwith the brief of this appeal.