Uttarakhand High Court
Indresh Devi & Others --Petitioners vs State Of Uttarakhand & Others on 9 September, 2024
Author: Pankaj Purohit
Bench: Pankaj Purohit
2024:UHC:6565
HIGH COURT OF UTTARAKHAND AT NAINITAL
Writ Petition (S/S) No. 1716 of 2024
Indresh Devi & others --Petitioners
Versus
State Of Uttarakhand & others --Respondents
With
Writ Petition (S/S) No. 1717 of 2024
Sudhir Kumar & others --Petitioners
Versus
State of Uttarakhand & others --Respondents
Writ Petition (S/S) No. 1718 of 2024
Padam Singh & others --Petitioners
Versus
State of Uttarakhand & others --Respondents
Writ Petition (S/S) No. 1720 of 2024
Abhishek Painuly & others --Petitioners
Versus
State of Uttarakhand & others --Respondents
Writ Petition (S/S) No. 1721 of 2024
Parag & others --Petitioners
Versus
State of Uttarakhand & others --Respondents
1
2024:UHC:6565
Writ Petition (S/S) No. 1724 of 2024
Julfkar & others --Petitioners
Versus
State of Uttarakhand & others --Respondents
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Presence:-
Dr. Kartikey Hari Gupta, learned counsel along with Mr.
Rafat Munir Ali and Ms. Irum Zeba, learned counsel(s) for
the petitioners.
Mr. R.S. Bisht, learned Additional C.S.C. for the State.
----------------------------------------------------------------------
Hon'ble Pankaj Purohit, J.
Since a common question of law and fact is
involved in all these writ petitions, hence these are being
taken up together and decided by this common order.
For the sake of clarity, facts of WPSS No.1716 of 2024
have been taken into consideration.
2. Petitioners seek to command the respondents
to grant them the benefit of promotional grade pay by
counting the services rendered by petitioners before
grant-in-aid.
3. Petitioners were initially appointed on various
capacities in a recognized non-government unaided
institution. By a subsequent order, the institution was
brought into Grant-in-aid, where petitioners are
presently working. Petitioners were given the benefit of
selection grade pay after adding their services before
grant-in-aid. According to petitioners, they are also
entitled to promotional grade pay, which has to be
reckoned from the date of their initial appointment.
4. It is submitted by learned counsel for the
petitioner(s) that the writ petitions are covered by the
2024:UHC:6565
judgment and order dated 27.03.2017 passed by a Co-
ordinate Bench of this Court in WPSS No.1955 of 2015
and batch of writ petitions, which is annexed along with
the writ petitions. He further submits that the Special
Appeal and the SLP filed by the State have also been
dismissed.
5. Learned State Counsel does not dispute the
fact that the matter is squarely covered by the aforesaid
judgment.
6. In this view of the matter, all the writ petitions
are allowed. The writ petitions filed by the petitioners
shall abide by the judgment and order dated 27.03.2017
passed by a Co-ordinate Bench of this Court in WPSS
No.1955 of 2018 and batch of writ petitions.
7. Pending application(s) if any stands disposed
of accordingly in all these matters.
(Pankaj Purohit, J.)
09.09.2024
AK
AVNEET Digitally signed by AVNEET KAUR
DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF
UTTARAKHAND,
2.5.4.20=a82175252dc1a0f53f0e245a1c11df9aa490cfd1403838bf52f9acab4cc
KAUR
3a5b9, postalCode=263001, st=UTTARAKHAND,
serialNumber=5BEC18DADE54688668187E4D722C2EDBFDAF35AB2F676A55
1481BE62508FDDEE, cn=AVNEET KAUR
Date: 2024.09.09 17:45:22 +05'30'
