Uttarakhand High Court

WPSS/1140/2024 on 2 July, 2024

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                  COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 WPSS 1140/2024
                                 Hon'ble Manoj Kumar Tiwari, J.

Mr. Pankaj Tangwan, Advocate, for the petitioners.

Mr. Rajeev Singh Bisht, Standing Counsel, for the State.

(2) Petitioners were appointed as Assistant Teacher in different Govt. Primary Schools before state reorganisation. According to them, they are entitled to promotional pay scale of ₹5400/- after completing 12 years satisfactory service from the date of grant of selection grade. By means of this writ petition, petitioners have sought the following reliefs:

"I- Issue a writ of mandamus, commanding and directing the respondent to grant the benefit of Selection grade in the Grade pay of Rs. 5400/- by calculating the services rendered by the petitioners on the post of Headmaster in Government primary school/Assistant teacher Junior High school in the pay scale of Rs. 5500-9000 before their merger in the cadre of Assistant teacher LT grade cadre, in the pay scale of Rs. 5500-9000 as has been granted to the similarly situated person by issuing Government order from time to time.

II- Issue a writ of mandamus, commanding and directing the respondent to revise and re-fix the salary of the petitioners by granting the benefit of the grade pay of Rs. 5400/- from the date petitioners were placed in the pay scale of Rs. 5500-9000/-."

(3) Learned Counsel for the petitioners referred to an order dated 19.8.2023, passed in Writ Petition (S/S) No. 1517 of 2023. He submits that present writ petition be decided in terms of the said order. Learned State Counsel has no objection if the writ petition is decided in terms of the said order. (4) Accordingly, writ petition is disposed of in terms of the order dated 19.8.2023, passed in Writ Petition (S/S) No. 1517 of 2023. Petitioners shall be at liberty to make representation before the Additional Director of Education (Secondary), Garhwal Region, Pauri within ten days. The Additional Director of Education shall consider and decide the representation submitted by petitioners, within two months thereafter, keeping in mind the judgment

of 2015.

(Manoj Kumar Tiwari, J.) 2.7.2024 Pr