Krishnanand Pandey vs State Of Uttarakhand And Others
2021 Latest Caselaw 933 UK

           IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
                          Writ Petition (S/S) No. 428 of 2021

Krishnanand Pandey                                                     ......... Petitioner

                                            Vs.
State of Uttarakhand and others                                      .......Respondents

Present:
            Mr. Pooran Singh Rawat, Advocate for the petitioner.
            Mr. Tej Singh Bisht, Deputy Advocate General for the State/respondent no.1.
            Mr. Bhupendra Singh Bisht, Advocate for respondent nos.2 to 4.


                                      JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

The instant writ petition has been filed seeking the following reliefs:-

"(i) To issue a writ, order or direction in the nature of mandamus directing the respondents to forthwith grant the benefit of third A.C.P. i.e. Grade Pay of Rs. 4200 in compliance of the Office Memorandum dated 31.08.2020 (Annexed as Annexure No. 12 to this writ petition) along with all consequential benefits and interest as prescribed by this Hon'ble Court.

(ii) That any other order or directions may also be issued as this Hon'ble Court may deem fit in the facts and circumstances of the case.

(iii) To award the cost of the writ petition in favour of the petitioner."

2. Heard learned counsel for the parties and perused the record.

3. Learned counsel for respondent no. 2 to 4 would submit that the department admits the claim of the petitioner. He gives an undertaking

that within three months from now all the admissible dues will be paid to the petitioner.

4. The Court takes on record the statement made on behalf of the respondents.

5. The writ petition is disposed of with the direction to the respondent no.2 to make the payment of all admissible dues to the petitioner within a period of three months from today.

(Ravindra Maithani, J.) 16.03.2021 Nahid