WPSS/1191/2025
2025 Latest Caselaw 1245 UK

Uttarakhand High Court

WPSS/1191/2025 on 22 July, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

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54                                WPSS No.1191 of 2025
                                  Hon'ble Ravindra Maithani, J.

Mr. Gulshan Pandey, Advocate for the petitioner.

Mr. N.K. Papnoi, Standing Counsel for the State.

By means of the instant petition, the petitioner seeks the following reliefs:-

i. A writ, order or direction in the nature of mandamus directing the respondents to grant the selection grade and promotional pay scale to the petitioner by counting her service from their initiate date of appointment including the service rendered by her before the institution was grant-in-aid. ii. A writ, order or direction in the nature of mandamus directing the respondents to pay the arrears of difference of selection grade and promotional pay scale to the petitioner.

iii. A writ, order or direction in the nature of mandamus, which this Hon'ble Court may deem fit and proper on the basis of the facts and circumstances of the case. iv. Award the cost of the petition to the petitioner.

Heard.

At the very outset, learned counsel for the petitioner submits that the controversy is squarely covered by the judgment dated 27.03.2017, passed by this Court in WPSS No.1955 of 2015, Munendra Singh Rana and Others Vs. State of Uttarakhand and others; and connected cases. He submits that, in fact, on 01.07.2025, Sri Ram Singh Chuphal and others Vs. State of Uttarakhand and others, has already held that this kind of issue is covered by the principle of law, as laid down by this Court in the case of Munendra Singh Rana (supra).

Learned State Counsel would submit that according to instructions, a Committee has been constituted at Government level pursuant to the judgment dated 27.03.2017, passed by this Court, in the case of Munendra Singh Rana (supra).

In fact, similar controversy was decided by this Court in the case of Sri Ram Singh Chuphal (supra). In an identical issue, this Court has held that the controversy is squarely covered, therefore, it may be decided accordingly.

Since, the matter is covered, instant petition is decided in terms of the judgment dated 27.03.2017, passed by this Court WPSS No.1955 of 2015, Munendra Singh Rana and others Vs. State of Uttarakhand and others, and connected cases.

(Ravindra Maithani J.) 22.07.2025 RV