Sri Amar Singh And Others ... vs State Of Uttarakhand And Others
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Uttarakhand High Court

Sri Amar Singh And Others ... vs State Of Uttarakhand And Others on 2 July, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

        HIGH COURT OF UTTARAKHAND AT NAINITAL
                   Writ Petition No. 1046 of 2025 (S/S)

Sri Amar Singh and others                                     ..........Petitioners

                                         Vs.

State of Uttarakhand and others                               ........ Respondents
Present :     Mr. Gulshan Pandey, Advocate for the petitioners.
              Mr. Narain Dutt, 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 their initial date of appointment including the service rendered by them 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 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.

IV. Award the cost of the petition to the petitioners."

2. Heard learned counsel for the parties and perused the

record.

3. Learned counsel for the petitioners would submit that

the matter is squarely covered by the judgment dated 27.03.2017,

passed by this Court in WPSS No.1995 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, this

Court in WPSS No.1048 of 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).

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. 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.

6. 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.) 02.07.2025 Sanjay

SANJAY

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

2.5.4.20=e50e50b49596520698eff87e0a08bbd5 04686df4d1afc60f54a287831dec46fe,

KANOJIA postalCode=263001, st=UTTARAKHAND, serialNumber=26EEB7122ED0DD23233A255DD 8EC450A84B515A087CAEFD1B3179A7DEAE406 99, cn=SANJAY KANOJIA Date: 2025.07.02 18:50:58 +05'30'