Mahiman Singh Digari vs State Of Uttarakhand And Others
2021 Latest Caselaw 2806 UK

         HIGH COURT OF UTTARAKHAND AT NAINITAL

                   Writ Petition (S/S) No. 1839 of 2020

Mahiman Singh Digari                                         ...... Petitioner

                                        Vs.

State of Uttarakhand and Others                              ..... Respondents


Mr. Bhagwat Mehra, Advocate for the petitioner.
Mr. S.M.S. Mehta, Brief Holder for the State.



                                  JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

Petitioner is working as an Assistant Teacher LT grade in Government Higher Secondary School, Bhatigaon, Block Munakot, District Pithoragarh. He claims selection grade of pay w.e.f. 09.02.2018.

2. Learned counsel for the petitioner would submit that similar controversy has already been decided by this Court in number of cases including WPSS No. 75 of 2015 and connected matters, which was decided by this Court on 11.04.2017. It has also been argued that, in fact, this controversy has been settled up to the Hon'ble Supreme Court.

3. Learned State Counsel gives a statement that in view of the last paragraph of the counter affidavit, this fact is admitted to him.

4. Since, it is admitted that the controversy is covered by the judgment dated 11.04.2017 passed in WPSS No. 75 of 2015 and connected matters, the instant writ petition is disposed of in terms of the judgment dated 11.04.2017 passed by this Court in WPSS No. 75 of 2015.

(Ravindra Maithani, J.) 03.08.2021 Ujjwal