Uttarakhand High Court

WPSS/1122/2025 on 4 July, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

                                                                                                     2025:UHC:5737
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                                      WPSS No.1122 of 2025
                                      Hon'ble Pankaj Purohit, J.

Mr. Vinod Tiwari and Mr. Rajat Pandey, Advocates for the petitioner.

2. Ms. Sangeeta Adhikari Patni, Advocate holding brief of Mr. N.S. Pundir, Advocate for the respondents.

3. By means of this writ petition, the petitioner has sought the following reliefs:-

"i- a writ, order or direction in the nature of certiorari to call for the record, of case and quash impugned recovery order dated 02-06-2022, contain in Annexure no.2 to this writ petition. ii- a writ, order or direction in the nature of mandamus directing the respondents to release the entire amount of leave encashment to the petitioner."

4. Heard.

5. Learned counsel for the petitioner would submit that the matter is squarely covered by the judgment dated 04.04.2024, passed by the Division Bench of this Court in Special Appeal No.245 of 2022, Managing Director, Uttarakhand Transport Corporation and others Vs. Ashok Kumar Saxena and connected matters.

6. Learned counsel for the respondents admits this fact.

7. Since the matter is covered, the writ petition is decided in terms of the judgment dated 04.04.2024, passed by the Division Bench of this Court in Special Appeal No.245 of 2022, Managing Director, Uttarakhand Transport Corporation and others Vs. Ashok Kumar Saxena and connected matters.

(Pankaj Purohit, J.) 04.07.2025 SK