Chandramohan Naithani vs State Of Uttarakhand And Others
2025 Latest Caselaw 3533 UK

Uttarakhand High Court

Chandramohan Naithani vs State Of Uttarakhand And Others on 3 April, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
            Writ Petition No. 359 of 2025 (S/S)
Chandramohan Naithani                            ..........Petitioner

                                 Vs.

State of Uttarakhand and others                ........ Respondents
Present :    Mr. Tapan Singh, Advocate for the petitioner.
             Mr. Narain Dutt, Standing Counsel for the State/respondent
             nos.1 to 5.



                            JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

The petitioner has challenged the pay fixation

orders.

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 13.08.2021, passed by

this Court in Writ Petition No.609 of 2020 (S/S),

Ramchandra Tomar vs. State of Uttarakhand and others

and connected cases.

4. Learned State counsel admits that the issue is

covered by the judgment dated 13.08.2021, passed by

this Court in Writ Petition No.609 of 2020 (S/S),

Ramchandra Tomar vs. State of Uttarakhand and others

and connected cases. He would also submit that similar

controversy has also decided on 05.01.2024 in Writ

Petition No.1600 of 2022 (S/S), Yatendra Singh Rana Vs.

State of Uttarakhand and others, and connected cases.

5. Since, the matter is covered, instant petition is

decided in terms of the judgment dated 13.08.2021,

passed by this Court in Writ Petition No.609 of 2020

(S/S), Ramchandra Tomar vs. State of Uttarakhand and

others and connected cases.

(Ravindra Maithani, J.) 03.04.2025 Sanjay