WPSS/242/2025
2025 Latest Caselaw 2215 UK

Uttarakhand High Court

WPSS/242/2025 on 28 February, 2025

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

                                                                                    2025:UHC:1407
                Office N ot e s,
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       Date     or dir e ct ions                       COURT'S OR JUD GE'S ORD ERS
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                  Signa t ur e s
                                       W PSS/ 2 4 2 / 2 0 2 5
                                       Hon'ble Rakesh Thapliyal, J.

1. Mr. Sanjay Bhatt, learned counsel for the petitioner.

2. Mr. Sanjay Bhatt, learned counsel for the petitioner.

3. Mr. Narayan Dutt, learned Standing Counsel for the State / respondent nos. 1 and 2.

4. Mr. Rajesh Sharma, learned counsel for the respondents no. 3 to 5.

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

"i. Issue a writ, order or direction in the nature of Certiorari to quash the impugned audit report dated 05.02.2019 and consequential circular dated 14.02.2019 as well as decision of the Government dated 27.05.2019.

ii. Issue a writ, order or direction in the nature of Mandamus directing the respondents to sanction the benefit of third ACP to the petitioner with trade pay of Rs. 5400 w.e.f. 01.06.2016 and consequently, revise the salary and retirel dues and pay the arrears of difference thereof with interest.

iii. Issue a writ, order or direction in the nature of Mandamus directing the respondents to refund the amount of Rs. 270672 which has been withheld illegally from the retiral dues of the petitioner."

6. Learned counsel for the petitioner submits that the issue, as raised in this petition, is squarely covered by the judgment rendered by the Coordinate Bench of this Court dated 12.02.2025 in bunch of writ petitions, leading one WPSS No. 446 of 2020 (Lalit Chandra Tiwari and others Vs. State of Uttarakhand and others).

7. Mr. Narayan Dutt, learned State Counsel and Mr. Rajesh Sharma, learned counsel for the respondents no. 3 to 5 fairly submits that issue as raised in this petition is squarely covered by the judgment rendered by the Coordinate Bench of this Court dated 12.02.2025 in bunch of writ petitions, leading one WPSS No. 446 of 2020 (Lalit Chandra Tiwari and others Vs. State of Uttarakhand and others).

8. In view of the submissions as advanced by 2025:UHC:1407 learned counsel for the parties, present writ petition is disposed of in terms of the judgment rendered by the Coordinate Bench of this Court dated 12.02.2025 in bunch of writ petitions, leading one WPSS No. 446 of 2020 (Lalit Chandra Tiwari and others Vs. State of Uttarakhand and others).

(Rakesh Thapliyal, J.) 28.02.2025 SKS