WPSS/2766/2019
2023 Latest Caselaw 26 UK

               Office Notes,
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      Date                                   COURT'S OR JUDGES'S ORDERS
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                                 WPSS 2766/2019
                                 Hon'ble Manoj Kumar Tiwari, J.

Mr. B.S. Bhandari, Advocate, for the petitioner.

Mr. Mohinder Singh Bisht, Brief Holder, for the State.

Petitioner was initially appointed as Clerk in Basic Education Board in the year 2001 and he was posted in the office of District Basic Education Officer, Tehri Garhwal. Subsequently, status of Government Servant was conferred upon petitioner, in 2006, in terms of provision contained under Section 58 of Uttarakhand School Education Act, 2006. Since petitioner was denied benefit of past services rendered by him in Basic Education Board before his induction in the government service, therefore, he has approached this Court seeking the following reliefs:

Learned Counsel for the petitioner submits that controversy involved in this writ petition stands decided by the coordinate Bench of this Court in WPSS No. 173 of 2013, Rajendra Prasad Pant v. State of Uttarakhand & Others. He thus submits that the present writ petition may also be decided in terms of the said judgment.

Mr. Mohinder Singh Bisht, learned State Counsel, does not dispute the aforesaid submission made by learned Counsel for the petitioner.

Since the question involved in this writ petition is decided in WPSS No. 173 of 2013, therefore, present writ petition is also decided in terms of the said judgment rendered in WPSS No. 173 of 2013.

Respondents are directed to take into account the services rendered by petitioner in Basic Education Board before his induction into government service and grant him consequential benefits, as per law.

(Manoj Kumar Tiwari, J.) 3.1.2023 Pr