WPSS/964/2022
2022 Latest Caselaw 1648 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                      COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  WPSS No. 964 of 2022
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. D.K. Joshi, learned counsel for the petitioner.

Mr. V.S. Rawat, learned Brief Holder for the State of Uttarakhand.

Petitioner is serving as Senior Assistant in the Office of District Magistrate, Bageshwar. According to her, coordinate Bench of this Court vide order dated 03.08.2018 rendered in WPSS No. 1451 of 2017 had directed the respondents to grant Pay Scale of ₹5200-20200 with Grade Pay of ₹2800 to the petitioner from the date of her promotion.

Grievance of the petitioner is that despite said judgment, pay scale is not being paid to her from due date, while it has been paid to other junior persons.

Since there is already a judgment of coordinate Bench of this Court in favour of petitioner, therefore, second writ petition for the selfsame relief is not maintainable, however, having regard to the fact of the case, the writ petition is disposed of with liberty to petitioner to make representation to the Competent Authority, within three weeks from today. If petitioner makes such representation within stipulated time, the Competent Authority shall look into the matter and take appropriate decision, as per law, within four months from the date of presentation of representation with certified copy of this order.

(Manoj Kumar Tiwari, J.) 26.05.2022 Aswal