WPSS/1520/2021
2021 Latest Caselaw 4906 UK

                   Office Notes, reports, orders
SL.                or proceedings or directions
          Date                                                     COURT'S OR JUDGES'S ORDERS
No                  and Registrar's order with
                           Signatures


      03.12.2021
                                                   WPSS No. 1520 of 2021
                                                   Hon'ble Sharad Kumar Sharma, J.

Mr. Bhagwat Mehra, Advocate, for the petitioners.

Mr. Sushil Vashisth, Standing Counsel, for the State.

In relation to claim raised by the petitioner as against the order of rejection dated 08.03.2013, the similarly placed employees of the Kumaun Division, had preferred a writ petition before this Court, which was decided by the coordinate Bench of this Court vide its judgment dated 11.04.2017, in bunch of writ petitions with leading writ petition, being Writ Petition (S/S) No. 602 of 2014, Deep Chandra Bhandari and others Vs. State of Uttarakhand and others. The said judgment has later on attained finality upto the Hon'ble Apex Court with the dismissal of the SLP of the State of Uttarakhand, vide judgment dated 09.05.2019. Though the petitioners to the present writ petition, who were working in Garhwal Division, were not the petitioners in those writ petitions, as decided on 20.09.2018, but they claimed a parity, based on the said principles laid down by the judgment of the learned Single Judge dated 11.04.2017, as well as the judgment of the Special Appeal No. 227 of 2018, dated 20.09.2018.

The learned Standing Counsel submits that he may be granted 48 hours' time to complete his instructions, as to whether the benefit of the judgments referred to in the writ petition, as well as in today's order, would be equally made available to the petitioners who were then working at the relevant point of time in Garhwal Division.

Time granted.

Put up this matter as fresh on 09.12.2021.

(Sharad Kumar Sharma, J.) 03.12.2021 Mahinder/