WPSS/709/2022
2022 Latest Caselaw 1298 UK

              Office Notes,
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             or proceedings
SL.
      Date    or directions                COURT'S OR JUDGES'S ORDERS
No
             and Registrar's
               order with
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                               WPSS No. 709 of 2022
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. Pankaj Purohit, Advocate for the petitioners.

Mr. Pooran Singh Bisht, Addl. Chief Standing Counsel for the State of Uttarakhand.

Heard learned counsel for the parties.

Petitioners are teacher in a Government Aided Institution in District Chamoli. According to them, they have not been granted promotional pay-scale, which every teacher is entitled to, after putting in 22 years of service.

By means of this writ petition, petitioners have sought following relief:-

"a) Issue a writ, order or direction in the nature of Mandamus commanding the respondents to grant promotional pay-scale grade-pay 5400 to the petitioners from the date of their respective entitlement; after completion of 22 years of continuous and satisfactory service and to pay the arrears of increased salary to the petitioner immediately."

Mr. Pankaj Purohit, learned counsel appearing for the petitioners has relied upon a judgment rendered by Coordinate Bench

of 2021 and he submits that the issue involved in this writ petition is identical.

Learned State Counsel also does not dispute the aforesaid statement made by learned counsel for the petitioners.

In such view of the matter, the writ petition is disposed of in terms of judgment dated 18.06.2021 rendered in Writ Petition (S/S) No. 665 of 2021 and petitioners shall be at liberty to make representation to Additional Director of Education, Pauri Garhwal. If petitioners make such representation within three weeks from today, Additional Director of Education, Pauri Garhwal shall take decision on petitioners' representation, as per law, within eight weeks from the date of receipt of representation alongwith certified copy of the order.

(Manoj Kumar Tiwari, J.) 25.04.2022 Navin