WPSS/708/2022
2022 Latest Caselaw 1302 UK

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      Date    or directions                  COURT'S OR JUDGES'S ORDERS
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                               WPSS No. 708 of 2022
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. Pankaj Purohit, Advocate for the petitioner.

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

Heard learned counsel for the parties. Petitioner is a teacher in a Government Aided Institution in District Dehradun. According to him, he has 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, petitioner has 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 petitioner from the date of his entitlement i.e. 11.08.2019; after completing 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 petitioner 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 petitioner.

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 petitioner shall be at liberty to make representation to Additional Director of Education, Pauri Garhwal. If petitioner makes such representation within three weeks from today, Additional Director of Education, Pauri Garhwal shall take decision on petitioner's 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