Rooda Singh vs Managing Director
2024 Latest Caselaw 2264 UK

Uttarakhand High Court

Rooda Singh vs Managing Director on 27 September, 2024

Author: Ravindra Maithani

Bench: Ravindra Maithani

   HIGH COURT OF UTTARAKHAND AT NAINITAL

            Writ Petition No. 1867 of 2024 (S/S)
Rooda Singh                                            ..........Petitioner

                                   Vs.

Managing Director, Uttarakhand
Transport Corporation and Others                    ..... Respondents
Present :   Ms. Anamika Basiwal, Advocate, for the petitioner.
            Mr. Lalit Samant, Advocate for the respondents, through video
            conferencing.

                              JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

By means of the instant petition, the petitioner

seeks the following reliefs:-

(i) Issue a writ, order or direction in the nature of Certiorari to quash the office order dated 19.02.2022 (contained as Annexure No.2 to the writ petition) whereby an order of recovery of Rs.

66,914/- from gratuity amount and recovery of Rs. 1,17,514/- ACP/ salary difference amount (total deducted amount 1,84,478) has been made from the petitioner.

(ii) Issue a writ, order or direction in the nature of Mandamus commanding and directing the respondent authority to pay the remaining deducted amount of gratuity and ACP/salary difference which comes the total amount of Rs. 1,84,478/- which were deducted after the retirement of petitioner with statutory bank interest.

(iii) Pass any other order or orders as this Hon'ble Court may deem fit and necessary in the interest of justice.

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.) 27.09.2024 Ravi Bisht