Monday, 11, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

WPSS/920/2022
2022 Latest Caselaw 1570 UK

Citation : 2022 Latest Caselaw 1570 UK
Judgement Date : 21 May, 2022

Uttarakhand High Court
WPSS/920/2022 on 21 May, 2022
             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. 920 of 2022
                                      Hon'ble Manoj Kumar Tiwari, J.

Mr. Abhilash Nainwal, Advocate for the petitioner.

Mr. Puran Singh Bisht, Additional C.S.C. for the State.

Heard learned counsel for the parties.

Petitioner is a retired Teacher. According to him, he was entitled to promotion pay scale upon completion of 22 years of service w.e.f. 2019; but, the same was not paid.

By means of this writ petition, petitioner has sought the 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; after completion of 22 years of continuous and satisfactory service and to pay the arrears of increased salary/difference to the petitioners and re-fix the pension of the petitioners on the basis of the last drawn salary to the petitioner immediately."

Learned counsel appearing for the petitioner has relied upon a judgment rendered by Coordinate Bench of this Court in Writ Petition (S/S) No. 665 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.) 21.05.2022 AK

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter