Sri Gokulanand Joshi vs Managing Director
2024 Latest Caselaw 2192 UK

Citation : 2024 Latest Caselaw 2192 UK
Judgement Date : 23 September, 2024

Uttarakhand High Court

Sri Gokulanand Joshi vs Managing Director on 23 September, 2024

Author: Ravindra Maithani

Bench: Ravindra Maithani

   HIGH COURT OF UTTARAKHAND AT NAINITAL

              Writ Petition No. 1821 of 2024 (S/S)
Sri Gokulanand Joshi                                             ..........Petitioner

                                        Vs.

Managing Director, Uttarakhand Transport Corporation,
Dehradun and others                ........ Respondents

Present :     Mr. Rahul Adhikari, Advocate for the petitioner.
              Mr. N.S. Pundir, Advocate for the respondents.



                                  JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

By means of the instant petition, the petitioner

seeks the following reliefs:-

"i) a writ, order or direction in the nature of certiorari to call for the record of case and quash impugned the recovery order dated 29-11-2022 contained in Annexure no.3 to this writ petition.

ii) a writ, order or direction in the nature of mandamus directing the respondents to refund the entire amount i.e. Rs.388404/-

deducted/recovered from the Retiral dues / Gratuity of the petitioner.

iii) a writ, order or direction in the nature of mandamus, which this Hon'ble court may deem fit and proper on the basis of the facts and circumstances of the case.

iv) Award the cost of the petition to 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.