WPSS/59/2023
2023 Latest Caselaw 151 UK

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                                  WPSS No. 59 of 2023
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. Veer Kunwar Singh, Advocate for the petitioners.

Mr. Puran Singh Bisht, Additional C.S.C. for the State of Uttarakhand.

Mr. Rajesh Sharma, Advocate for respondent nos. 3 & 4.

Heard learned counsel for the parties. Petitioners are retired employees of Uttarakhand Forest Development Corporation. In this writ petition, they have claimed benefit of Government Order dated 22.12.2021, which provides that the period of two years, which an employee of Uttarakhand Forest Development Corporation served as a daily wager, will be added for grant of benefit of A.C.P./M.A.C.P.

Learned counsel for the petitioners submits that the issue is covered by judgment dated 25.02.2022 rendered by Coordinate Bench of this Court in WPSS No. 798 of 2020 with batch of writ petitions.

Learned counsel for respondent nos. 3 & 4, however, disputes the said submission and submits that, in that case, some different issue was dealt with by the Coordinate Bench. He, however, assures the Court that benefit of Government Order dated 22.12.2021 shall be given to the petitioners, within three months.

Accordingly, the writ petition is disposed of by taking the statement of learned counsel for respondent nos. 3 & 4 on record.

(Manoj Kumar Tiwari, J.) 10.01.2023 Arpan