WPSS/644/2025
2025 Latest Caselaw 3736 UK

Uttarakhand High Court

WPSS/644/2025 on 27 August, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                           2025:UHC:7586
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                    COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSS 644/2025
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. Anil Anthwal, Advocate, for the petitioners.

Mr. N.S. Pundir, Deputy AG, for the State.

(2) Objection pointed out by the Registry is overruled.

(3) According to petitioners, they were appointed as non-teaching employee in an unaided junior high school in the year 2001 and 2005 respectively and the said institution was subsequently taken in the grant-in-aid list of the State Government in 2014; they are being paid salary from public exchequer with effect from 1.4.2016, however they have not been paid any salary for the period between 4.3.2014, when the institution was included in the grant-in-aid list, and 1.4.2016, from when they were paid salary from public exchequer. By means of this writ petition, petitioners have sought the following relief:

"i) A writ, order or direction in the nature of mandamus directing/commanding the respondents to pay the arrear of the salary to the petitioner from 4.3.2014 to 31.1.2016 with applicable interest thereon."

(4) Learned Counsel for the petitioners relies upon a judgment rendered by coordinate Bench, which, according to him, was affirmed by the Division Bench.

(5) Learned State Counsel, however, submits that petitioners should have 2025:UHC:7586

approached the competent authority before rushing to this Court. (6) Accordingly, writ petition is disposed of by permitting the petitioners to make representation. If petitioners make representation within two weeks from today, District Education Officer, Tehri shall consider the claim staked by petitioners and take decision, as per law, within four months thereafter.

(Manoj Kumar Tiwari, J.)

27.8.2025 Pr

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND,

PRABODH KUMAR 2.5.4.20=3a082a00a95aff911a9559743af8f21c50602ff6eae4e61af3aeab198d46250 3, postalCode=263001, st=UTTARAKHAND, serialNumber=0DC111E8D8CA66E16B940EFDF806ACCC1AB588052DF6FCA58C67 F3C91957BE53, cn=PRABODH KUMAR Date: 2025.08.27 18:30:19 +05'30'