WPSS/1549/2021
2021 Latest Caselaw 4985 UK

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

                                      WPSS No.1549 of 2021
                                      Hon'ble Sharad Kumar Sharma, J.

Mr. Pankaj Kumar Sharma, Advocate for the petitioner.

Mrs. Anjali Bhargawa, Addl. C.S.C. for the State of Uttarakhand.

In the writ petition, the petitioner has sought a writ of mandamus for the payment of arrears of the salary from the period of his termination, till passing of the judgment by this Court allowing his writ petition, whereby the termination of the petitioner's services was set aside by the judgment of 20.03.2018.

It is the salary for the intervening period when the petitioner was pursuing his judicial proceedings, as against the order of termination dated 19.04.2010, till date of his reinstatement, the salary is being claimed by the petitioner.

The matter requires scrutiny. Respondents who are represented by the Addl. C.S.C. may file their counter affidavit within a period of three weeks.

List thereafter.

(Sharad Kumar Sharma, J.) 08.12.2021 Arti