Uttarakhand High Court
WPSS/1017/2025 on 12 February, 2026
Author: Ravindra Maithani
Bench: Ravindra Maithani
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20 IA No.2 of 2025 for Modification Application
In
WPSS No.1017 of 2025
Hon'ble Ravindra Maithani, J.
Mr. Piyush Tiwari, Advocate for the petitioner.
Mr. Aditya Pratap Singh, Advocate for the respondent no.2.
Heard on Modification Application, IA No.2 of 2025 On 25.06.2025, the Court had admitted the instant petition. The petitioner had also sought interim relief with regard to the release of salary, and this Court had then observed that, "In so far as the salary is concerned, the petitioner, in fact, is entitled to get the salary for the period, for which, he has worked."
Now the modification application is filed to the effect that the Court had not given any time frame within which the salary is to be paid. Therefore, he seeks modification of this Court's order dated 25.06.2025, so that it may be incorporated within which time the salary is to be paid.
There may be no dispute with the fact that if a person has worked in any establishment for certain period, for that period, he is entitled to get salary, unless there are reasons for not making payments.
In the instant case, the Court has only observed that the petitioner is entitled to get the salary for the period, for which he has worked.
The Court has not given any time frame. The Order Chapter XXII Rule 10-A of the Rules of the Court, 1952, makes provisions in this regard. It reads as follows:-
"10-A. Time period for implementation of orders.- In the absence of any time period prescribed by the Court for implementation of the direction or order made or the rule absolute issued by the Court, the same shall be implemented within two months of the receipt of the order."
In view of it, there is no requirement to make any modification, as sought for by the petitioner.
The modification application stands disposed of, accordingly.
(Ravindra Maithani J.) 12.02.2026 RV