WPSS/104/2025
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Uttarakhand High Court

WPSS/104/2025 on 13 February, 2025

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

                                                                                   2025:UHC:887
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                  Signa t ur e s
                                       WPSS No. 104 of 2025
                                       Hon'ble Rakesh Thapliyal, J.

1. Mr. Vinod Tiwari, learned counsel for the petitioner.

2. Mr. N.S. Pundir, learned Deputy Advocate General and Mr. Pooran Singh Bisht, learned Addl. CSC for the State.

3. By the instant writ petition, petitioner is praying for the following reliefs:

"A writ, order or direction in the nature of Mandamus commanding the respondents to forthwith grant the selection grade pay of Rs. 4800/- from due date when she has completed 10 years of service including the service rendered in the Government Primary School and Junior Basic School."

4. Learned counsel for the petitioners submits that the issue, as raised in this petition, is squarely covered by the judgment rendered by this Court dated 11.04.2017 in bunch of writ petitions, leading one WPSS No. 602 of 2014, copy of which is enclosed as Annexure No. 5 to the writ petition.

5. Mr. N.S. Pundir, learned Deputy Advocate General and Mr. Pooran Singh Bisht, learned Addl. CSC for the State fairly submits that the issue, as raised in this petition, is squarely covered by the judgment rendered by this Court dated 11.04.2017 in bunch of writ petitions, leading one WPSS No. 602 of 2014.

6. In view of the submissions as advanced by learned counsel for the parties, present writ petition is disposed of in terms of the judgment dated 11.04.2017 passed in bunch of writ petitions, leading one WPSS No. 602 of 2014.

(Rakesh Thapliyal, J.) 13.02.2025 SKS 2025:UHC:887

Hon'ble ...........

Mr. ........................... ld. Counsel for pet . Mr. ........................... ld. Counsel for resp.

( Hon'ble ............)