Ganga Sagar Gupta vs State Of Uttarakhand And Others
2023 Latest Caselaw 1461 UK

  HIGH COURT OF UTTARAKHAND AT NAINITAL


          Writ Petition (S/S) No. 756 of 2023

Ganga Sagar Gupta                      ..............Petitioner

                           Versus

State of Uttarakhand and others ...........Respondents
Present:-
        Mr. Saurabh Pandey, Advocate for the petitioner.
        Mr. Pooran Singh Bisht, Additional Chief Standing
        Counsel for the State of Uttarakhand/respondent no.1.
        Mr. T.A. Khan, Senior Advocate assisted by Mr. Mohd.
        Saify, Advocate for respondent nos.2 and 3.

Hon'ble Ravindra Maithani, J. (Oral)

By means of the instant petition, the petitioner

seeks the following reliefs:-

a) Issue a writ order or direction in the nature of

Mandamus commanding and directing the

respondents to pay the arrears of subsequent

to the grant of benefit of 7th Pay Commission to

the employees of Centralized services of the

Sugar Mills of Cooperative as well as public

sector.

b) Issue an other order or direction which this

Hon'ble Court may deem fit and proper in view

of facts and circumstances of the case.

c) Award cost of the petition.

2. Heard learned counsel for the parties and

perused the record.

3. At the very outset, learned counsel for the

petitioner would submit that the controversy is already

covered by the judgment and order dated 12.05.2023,

passed in Writ Petition (S/S) No.720 of 2023, Ramjivan

Verma vs. State of Uttarakhand and others ("the

petition").

4. Learned counsel for the respondent nos.2

and 3 would admit that the issue is covered by the

judgment, passed in the petition.

5. The Court takes on record the statement

given by the learned counsel appearing for the parties.

6. Instant petition is decided in terms of the

judgment and order dated 12.05.2023, passed in the

petition.

(Ravindra Maithani, J.) 23.05.2023 Sanjay