WPSS/2137/2022
2022 Latest Caselaw 3606 UK

Citation : 2022 Latest Caselaw 3606 UK
Judgement Date : 14 November, 2022

Uttarakhand High Court

WPSS/2137/2022 on 14 November, 2022

                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. 2137 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 is serving as Manufacturing Chemist in Kisan Sahkari Chini Mills Ltd. Bazpur, Udham Singh Nagar. According to him, his pay scale was revised w.e.f. 01.01.2016 vide order dated 08.10.2021 passed by Managing Director, Uttarakhand Cooperative Sugar Mills Federation Ltd., however, arrears of salary w.e.f. 01.01.2016 till 01.09.2021 have not been released so far.

By means of this writ petition, petitioner has sought the following relief:-

"(i) Issue a writ, order a direction in the nature of mandamus directing the respondent nos. 1 to 3 to pay the arrears of difference in pay for the period from 01.01.2016 to 01/09/2021, to the petitioner subsequent to the grant of benefits of 7th Pay Commission to the employees of the Centralized Services of the Sugar Mills of Co- operative as well as Public Sector."

Learned counsel for petitioner submits that identical issue has been decided by Division Bench of this Court in Writ Petition (S/B) No. 615 of 2022 'Dr. Rajiv Kumar v. State of Uttarakhand & others', therefore, present writ petition be also decided in terms of the said judgment.

Mr. T.A. Khan, learned senior counsel appearing for respondent nos. 2 & 3 also submits that the writ petition can be decided in terms of the judgment dated 10.11.2022 rendered by Division Bench of this Court.

Accordingly, writ petition is decided in terms of judgment dated 10.11.2022 rendered by Division Bench of this Court in Writ Petition (S/B) No. 615 of 2022.

(Manoj Kumar Tiwari, J.) 14.11.2022 Navin