Uttarakhand High Court
Kirtiram Singh Rawat vs State Of Uttarakhand And Others on 3 July, 2025
Author: Ravindra Maithani
Bench: Ravindra Maithani
HIGH COURT OF UTTARAKHAND AT NAINITAL
Writ Petition No. 1112 of 2025 (S/S)
Kirtiram Singh Rawat ..........Petitioner
Vs.
State of Uttarakhand and others ........ Respondents
Present : Mr. Devang Dobhal, Advocate for the petitioner.
Mr. Narain Dutt and Mr. N.K. Papnoi, Standing Counsel for the
State/respondent nos.1 to 5.
JUDGMENT
Hon'ble Ravindra Maithani, J. (Oral)
Learned counsel for the petitioner would submit
that the petitioner had served as an Assistant Teacher in
Government School. After completion of 30 years of
satisfactory service, he retired on 31.01.2025 from Junior
High School, Majrimafi, Doiwala, District Derhadun. But, till
date neither retiral dues nor pension has been given to the
petitioner.
2. Heard learned counsel for the parties and perused
the record.
3. Learned counsel for the petitioner would submit
that Government Order dated 26.12.2024, which is Annexure
No.5 to this writ petition, provides Pension Payment Order,
Leave Encashment, General Insurance, 90% of GPF deposits
is to be made on the date of retirement. But, till date the
petitioner has neither been paid any retiral dues nor pension
has been given to him. Therefore, directions are sought by way
of filing the instant petition, so that the petitioner may get the
retiral dues as well as pension.
4. Learned State Counsel would submit that the
petitioner has to submit certain documents, due to which, the
process of payment of retiral dues has been stopped.
5. Learned counsel for the petitioner would submit
that he has not been informed by the respondent authority
that any document is required for the purpose.
6. Learned State Counsel submits that within a week
from today the petitioner shall be informed by the respondent
no.3/District Education Officer (Elementary Education),
District Dehradun, as to which documents are required to be
submitted by the petitioner and once such documents are
submitted by the petitioner, within a period of three weeks
thereafter, a decision shall be taken in the matter.
7. The Court takes on record the statement given by
the learned State Counsel.
8. Instant petition is disposed with the directions to
the respondent no.3/District Education Officer (Elementary
Education), District Dehradun to inform in writing to the
petitioner, as to which documents are required to be submitted
by the petitioner. Once such communication is received by the
petitioner, within two weeks thereafter, the petitioner shall
submit the requisite documents with the respondent
no.3/District Education Officer (Elementary Education),
District Dehradun and within three weeks, thereafter,
the matter shall be finally decided by the respondent
no.3/District Education Officer (Elementary Education),
District Dehradun and orders shall be passed accordingly.
(Ravindra Maithani, J.)
03.07.2025
Sanjay
SANJAY
DN: c=IN, o=HIGH COURT OF UTTARAKHAND,
2.5.4.20=e50e50b49596520698eff87e0a08bbd
504686df4d1afc60f54a287831dec46fe,
KANOJIA
postalCode=263001, st=UTTARAKHAND,
serialNumber=26EEB7122ED0DD23233A255D
D8EC450A84B515A087CAEFD1B3179A7DEAE
40699, cn=SANJAY KANOJIA
Date: 2025.07.03 17:25:16 +05'30'
