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WPSS/1433/2023
2023 Latest Caselaw 2318 UK

Citation : 2023 Latest Caselaw 2318 UK
Judgement Date : 18 August, 2023

Uttarakhand High Court
WPSS/1433/2023 on 18 August, 2023
                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.1433 of 2023
                                  and
                                  WPSS No.1434 of 2023
                                  WPSS No.1496 of 2023
                                  Hon'ble Pankaj Purohit, J.

Mr. Anil Anthwal, learned counsel for the petitioners.

2. Mr. Atul Bahuguna, learned Standing Counsel along with Mr. Sachin Mohan Singh Mehta, learned Brief Holder for the State.

3. The grievance, as confessed by the petitioners, is that they were earlier members of the Indian Army and after their retirement, they joined in the Police Department as Constables.

4. It is submitted by learned counsel for the petitioners that re-fixation of the salary for the earlier service rendered by the petitioners has not been taken into account and, therefore, they are at a financial loss.

5. Learned counsel for the petitioners further placed reliance upon the final order of this Court passed in WPSS No.1966 of 2018, Sanjay Singh Vs. State of Uttarakhand and others, which, according to the petitioners, was passed on the similar set of facts and was finally decided on 16.12.2021 by the Coordinate Bench of this High Court as well as the Government Order 11.02.1985 and a recent Government Order passed by the State of Uttar Pradesh on 10.05.2023.

6. In this view of the matter, the learned counsel for the State is directed to seek instructions in the matter regarding the re- fixation of the salary of the petitioners in these writ petitions and to evaluate the judgment and order referred by the learned counsel of the petitioners as to whether the judgment is similar to the cause of the petitioners or not.

7. List these cases on 22.08.2023, as fresh.

                    (Pankaj    Purohit,   J.)
                           18.08.2023
R.Bisht
 

 
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