Citation : 2021 Latest Caselaw 24 UK
Judgement Date : 5 January, 2021
WPSS No. 1884 of 2020 Hon'ble Lok Pal Singh, J.
Mr. Bhagwat Mehra, Advocate for the petitioner. Mr. Tej Singh Bisht, Dy. A.G. with Mr. Narain Dutt and Mr. Virendra Singh Rawat, Brief Holder for the State.
By means of this petition, petitioner has sought following relief:
"To issue a writ order or direction in the nature of mandamus commanding the respondents to forthwith grant the selection Grade (Grade Pay Rs. 4800/-) to the petitioner from due date i.e. 29.01.2014, details whereof is given in para-4 of the writ petition alongwith arrears of the same."
Learned counsel for the petitioner would submit that the controversy involved in the present matter has already been adjudicated by the Coordinate Bench of this Court in WPSS No. 602 of 2014 and analogous matters vide judgment and order dated 11.04.2017. Thus, he prayed that the present writ petition be disposed of in the light of said judgment.
Learned counsel for the respondents does not dispute the above fact and has agreed that the present writ petition be disposed of in terms of aforesaid judgment.
In view of the above submissions of learned counsel for the parties, I dispose of the writ petition in terms of the judgment dated 11.04.2017 passed in WPSS No. 602 of 2014 and analogous matters passed by the Coordinate Bench of this Court.
Pending applications stand disposed of accordingly.
(Lok Pal Singh, J.)
mamta 05.01.2021
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