WPSS/2048/2024
2024 Latest Caselaw 2631 UK

Uttarakhand High Court

WPSS/2048/2024 on 13 November, 2024

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

                                                                          2024:UHC:8437
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                    COURT'S OR JUDGE'S ORDERS
No.
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                               WPSS No. 2048 of 2024

                               Hon'ble Rakesh Thapliyal, J.

1. Ms. Ruchika Negi, learned counsel for the petitioner.

2. Mr. Bhupendra Koranga, learned Brief Holder for the State.

3. The petitioner is praying for the following reliefs:

a. Issue a writ, order or direction in the nature of certiorari for quashing the order dated 28.04.2022 passed by Chief Education Officer Rudraprayag qua the petitioner, who is arrayed at serial no. 3 in the aforesaid order, whereby, the grant or promotional pay scale to the petitioner w.e.f. 20th of July 2021 has been objected and consequently has not been paid. (Annexure No. 3 to this writ petition). b. Issue a writ, order or direction in the nature of mandamus be issued directing the respondents to grant the promotional pay scale on the post of Assistant Teacher (L.T. Grade) (General) with effect from 20.07.2021 to the petitioner and further to direct the respondents to pay interest @ 12% p.a. on the aforesaid amount so accrued, from the date it becomes due till the date it is actually paid to the petitioner and salary be revised accordingly.

4. Learned counsel for the petitioner submits that the issue as raised in this petition is squarely covered by the judgment rendered by the Coordinate Bench dated 30.12.2020 passed in the bunch of petitions, the leading one is, WPSS No. 102 of 2019, the another judgment dated 11.04.2017 passed in bunch of petitions, the leading one is, WPSS No. 602 of 2014 and the judgment dated 18.06.2021 passed in WPSS No. 665 of 2021.

5. Learned State counsel also fairly submits that the issue as raised in this petition is 2024:UHC:8437 squarely covered by the aforesaid judgments.

6. In view of the statement given by the learned counsel for the parties, which has been conceded by the State counsel, the present writ petition is disposed of in terms of the judgment passed by the Coordinate Bench dated 30.12.2020, 11.04.2017 and 18.06.2021.

(Rakesh Thapliyal, J.) 13.11.2024 PR

POOJA DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=20de6817a968f6b259137535cd20ae0aabc0 71792cf3b967c166f1f9777d2df9, postalCode=263001, st=UTTARAKHAND, serialNumber=C1F86C3C515DA418A38C7E1A603890 68B79D0D8CDF244993ED8CB408A9121FC3, cn=POOJA Date: 2024.11.19 18:05:05 +05'30'