Uttarakhand High Court
Sri Ram Singh Chuphal And Others ... vs State Of Uttarakhand And Others on 1 July, 2025
Author: Ravindra Maithani
Bench: Ravindra Maithani
HIGH COURT OF UTTARAKHAND AT NAINITAL
Writ Petition No. 1048 of 2025 (S/S)
Sri Ram Singh Chuphal and others ..........Petitioners
Vs.
State of Uttarakhand and others ........ Respondents
Present : Mr. Gulshan Pandey, Advocate for the petitioners.
Mr. N.K. Papnoi, Standing Counsel for the respondent nos.1 to 4.
JUDGMENT
Hon'ble Ravindra Maithani, J. (Oral)
By means of the instant petition, the petitioners seek
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 petitioners by counting their service from initial date
of appointment including the service rendered by them before the
institution was grant-in-aid as per the government order dated 12-
7-2002 (Contained in Annexure No.6 to this writ petition).
II. a writ, order or direction in the nature of mandamus directing the
responds to pay the arrears of difference of selection grade and
promotional pay scale to the petitioners.
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."
2. Heard learned counsel for the parties and perused the
record.
3. At the very outset, learned counsel for the petitioners
would submit that the matter is squarely covered by the judgment
dated 27.03.2017, passed by this Court WPSS No.1995 of 2015,
Munendra Singh Rana and others Vs. State of Uttarakhand and
others, and connected cases. He submits that, in fact, the writ
petition bearing WPSS No.830 of 2025, Uma Rana and others Vs.
State of Uttarakhand and others was also decided on that basis by
this Court on 12.06.2025.
4. 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).
5. A proper assistance at relevant time definitely helps the
Court to expeditious dispose of the cases. Here, in the instant case,
the reliefs that have been sought by the petitioners are abundantly
clear. They seek Selection Grade and Promotional Scale counting
their services from the initial date of appointments, including the
services rendered by them before the Institution was taken in
grant-in-aid. It is being argued that the controversy has already
been resolved by this Court in the case of Munendra Singh Rana
(supra). Learned State Counsel is not in a position to tell the Court,
as to whether the matter is squarely covered or not? Which it is. In
fact, in WPSS No.830 of 2025, similar relief was sought by the
petitioners of that case and in that case, on behalf of the State it
was admitted that the controversy is squarely covered by the
judgment of this Court, passed in the case of Munendra Singh
Rana (supra).
6. This Court has given a thoughtful consideration and
this Court is of the view that, in fact, the controversy is squarely
covered by the judgment of this Court, passed in the case of
Munendra Singh Rana (supra).
7. Since, the matter is covered, instant petition is decided
in terms of the judgment dated 27.03.2017, passed by this Court
WPSS No.1995 of 2015, Munendra Singh Rana and others Vs.
State of Uttarakhand and others, and connected cases.
(Ravindra Maithani, J.)
01.07.2025
Sanjay
SANJAY
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fc60f54a287831dec46fe, postalCode=263001,
KANOJIA
st=UTTARAKHAND,
serialNumber=26EEB7122ED0DD23233A255DD8EC450A84B
515A087CAEFD1B3179A7DEAE40699, cn=SANJAY KANOJIA
Date: 2025.07.01 18:16:11 +05'30'
