Narayan Singh vs Uttarakhand Transport Corporation
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Uttarakhand High Court

Narayan Singh vs Uttarakhand Transport Corporation on 21 September, 2024

Author: Ravindra Maithani

Bench: Ravindra Maithani

   HIGH COURT OF UTTARAKHAND AT NAINITAL

             Writ Petition No. 1765 of 2024 (S/S)
Narayan Singh                                              ..........Petitioner

                                      Vs.

Uttarakhand          Transport        Corporation, Dehradun and
others                                           ........ Respondents
Present :    Mr. I.D. Paliwal, Advocate for the petitioner.
             Mr. Ashish Joshi, Advocate for the respondents.


                                 JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

By means of the instant petition, the petitioner

seeks the following reliefs:-

"i) Issue a writ of certiorari quashing the impugned orders dated 28.1.2020 and 10.9.2021 passed by respondent no.2 to the extent the recovery of Rs.5,89,938/- toward 3rd ACP which was already sanctioned and thereafter adjusted pursuant to the office order no.164 dated 11.11.2020 from the payment of gratuity of the petitioner (contained as Annexure No.1 and 3 to this writ petition).

ii) Issue a writ, order or direction in the nature of mandamus commanding and directing the respondents to return back the arrear of salary of Rs.5,89,938/- which is being adjusted towards payment of gratuity as arrear of salary of 3rd ACP to the petitioner along with interest @ 10% applicable as per payment of Gratuity Act till the actual payment.

iii) Issue any other or further writ, order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case.

iv) To award the cost of the petition in favour of the petitioner."

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 matter is squarely

covered by the judgment dated 04.04.2024, passed by the

Division Bench of this Court in Special Appeal No.245 of

2022, Managing Director, Uttarakhand Transport

Corporation, Dehradun and others vs. Ashok Kumar

Saxena; and connected cases.

4. Learned counsel for the respondents admits

this fact.

5. The matter is covered, therefore, instant

petition is decided in terms of the judgment dated

04.04.2024, passed by the Division Bench of this Court in

Special Appeal No.245 of 2022, Managing Director,

Uttarakhand Transport Corporation, Dehradun and

others vs. Ashok Kumar Saxena; and connected cases.

(Ravindra Maithani, J.) 21.09.2024 Sanjay