WPSS/2139/2022
2022 Latest Caselaw 3605 UK

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                                  WPSS No. 2139 of 2022
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. Vikas Kumar Guglani, Advocate for the petitioner.

Mr. V.S. Rawat, Brief Holder for the State of Uttarakhand / respondent no. 1.

Mr. T.A. Khan, Senior Advocate, assisted by Mr. Vinay Bhatt, Advocate for respondent nos. 2 & 3.

Heard learned counsel for the parties. Petitioner retried from the post of Cane Supervisor from Kisan Sahkari Chini Mills Ltd. Bazpur, Udham Singh Nagar on 31.03.2021. According to him, pay scale of Cane Supervisor was revised w.e.f. 01.01.2016 vide order dated 08.10.2021 passed by Managing Director, Uttarakhand Cooperative Sugar Mills Federation Ltd.

Grievance raised by petitioner is regarding arrears of pay scale between the period 01.01.2016 till the date he superannuated from service.

Learned counsel for petitioner has referred to a judgment dated 01.09.2022 rendered by Division Bench of this Court in Writ Petition (S/B) No. 214 of 2022. He submits that since the issue raised in the present writ petition is identical to the facts of the case decided by Division Bench, therefore, present writ petition be decided in terms of the said judgment.

Mr. T.A. Khan, learned senior counsel appearing for respondent nos. 2 & 3 does not dispute the said submission. He, in fact, submits that the present writ petition can be decided in terms of the Division Bench judgment.

Accordingly, writ petition is decided in terms of judgment dated 01.09.2022 rendered by Division Bench of this Court in Writ Petition (S/B) No. 214 of 2022.

(Manoj Kumar Tiwari, J.) 14.11.2022 Navin