WPSS/545/2023
2023 Latest Caselaw 962 UK

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                   COURT'S OR JUDGES'S ORDERS
No
             and Registrar's
               order with
               Signatures
                               WPSS No. 545 of 2023
                               WPSS No. 548 of 2023
                               WPSS No. 550 of 2023
                               WPSS No. 552 of 2023
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. Pankaj Purohit, Advocate for the petitioner.

Mr. P.C. Bisht, Addl. Chief Standing Counsel for the State of Uttarakhand.

Since common questions of fact and law are involved in these petitions, therefore, these petitions are clubbed together and decided by this common judgment. However, for the sake of brevity, facts of WPSS No. 545 of 2023 are being considered.

Heard learned counsel for the parties and perused the record.

Petitioners are Teachers in Government Aided Institutions in District Dehradun. According to them, they have 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 petitioners from the date of their respective entitlement; after completing of 22 years of continuous and satisfactory service and to pay the arrears of increased salary to the petitioners immediately, ignoring the objections if any."

Mr. Pankaj Purohit, 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 these writ petitions is identical.

Learned State Counsel also does not dispute the aforesaid statement made by learned counsel for the petitioners.

In such view of the matter, the writ petitions are disposed of in terms of judgment dated 18.06.2021 rendered in Writ Petition (S/S) No. 665 of 2021 and petitioners shall be at liberty to make representation to concerned Additional Director of Education. If petitioners make such representation(s) within three weeks from today, concerned Additional Director of Education shall take decision on petitioners' representation(s), as per law, within eight weeks from the date of receipt of representation(s) alongwith certified copy of the order.

(Manoj Kumar Tiwari, J.) 10.04.2022 Aswal