WPSS/1322/2023
2023 Latest Caselaw 2880 UK

                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.1322 of 2023
                                  Hon'ble Pankaj Purohit, J.

Mr. Niranjan Bhatt, learned counsel for the petitioner.

2. Mr. S.M.S. Mehta, learned Brief Holder for the State.

3. Heard learned counsel for the parties and perused the record.

4. Petitioner is Assistant Teacher (L.T. grade) in Higher Secondary School Sarnaul Uttarakashi. According to him, he has not been granted promotional pay-scale, which every teacher is entitled to, after putting in 22 years of service.

5. 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 forthwith grant promotional pay scale (grade pay 5400) to the petitioner from due date along with arrears."

6. Learned counsel 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.

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

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

(Pankaj Purohit, J.) 27.09.2023

PN/-