Balwant Singh Negi vs State Of Uttarakhand And Four Others
2025 Latest Caselaw 2902 UK

Uttarakhand High Court

Balwant Singh Negi vs State Of Uttarakhand And Four Others on 12 June, 2025

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                            2025:UHC:4893



  IN THE HIGH COURT OF UTTARAKHAND
             AT NAINITAL

  THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                      12TH JUNE, 2025

       WRIT PETITON NO. 52 of 2020 (S/S)

Balwant Singh Negi                        .....Petitioner

                           Versus

State of Uttarakhand and four Others
                                        ...Respondents



Counsel for the Petitioner   : Mr. M.C. Kandpal, Senior
                               Advocate assisted by Mr.
                               Devesh Kandpal,
                               Advocate holding brief of
                               Mr. Chitrarth Kandpal,
                               Advocate.

Counsel for the Respondent: Mr. Jayvardhan Kandpal,
Nos.1 & 2                   Standing Counsel
Counsel for the Respondent: Mrs. Seema Sah,
Nos.3 to 5                  Advocate

Hon'ble Alok Kumar Verma,J.

Present Writ Petition has been filed under

Article 226 of the Constitution of India with the

following prayers:-

"(i)Issue a writ, order or direction in the nature of Certiorari to quash the Order/Notice dated 22.08.2019 issued by Regional Manager (Garhwal Region), Uttarakhand Forest Development Corporation, Kotdwara, District- Pauri reducing the salary of the petitioner Rs. 15,600-39,100/- with the Grade Pay Rs. 5,400/- to the extent of Rs.

9,300-34,800/- Grade Pay Rs. 4,200/-.

2025:UHC:4893

(ii)Issue a writ, order or direction in the nature of Mandamus commanding and directing the respondent authorities to pay the pay scale Rs. 15,600-39,100/- with the Grade Pay Rs. 5,400/- to the petitioner as provide to that prior January 2019.

(iii) Issue a writ, order or direction in the nature of Mandamus commanding and directing the respondent authorities to pay the arrears of the reduce salary from the month of February 2019 till the date.

(iv) Issue any other writ, order or direction, which this Hon'ble Court may think deem, fit and proper in the circumstances of the Case.

(v) Award the cost."

2. Heard Mr. M.C. Kandpal, learned Senior

Advocate assisted by Mr. Devesh Kandpal, learned

counsel holding brief of Mr. Chitrarth Kandpal, learned

counsel for the petitioner, Mr. Jayvardhan Kandpal,

learned Standing Counsel for the respondent nos.1 & 2

and Mrs. Seema Sah, learned counsel for the

respondent nos.3 to 5.

3. Mr. M.C. Kandpal, Senior Advocate submitted

that the present matter is covered by the judgment

dated 12.02.2025, passed by the Co-ordinate Bench of

this Court in WPSS No.446 of 2020, "Lalit Chandra

Tiwari and Others vs. State of Uttarakhand and Others"

and batch.

4. Mr. Jayvardhan Kandpal, learned Standing

Counsel for the respondent nos.1 & 2 and Mrs. Seema

Sah, learned counsel for the respondent nos.3 to 5, on

2025:UHC:4893 instructions, have conceded that the present matter is

covered by the judgment dated 12.02.2025, passed by

the Co-ordinate Bench of this Court in WPSS No.446 of

2020, "Lalit Chandra Tiwari and Others vs. State of

Uttarakhand and Others" and batch.

5. On the request of learned counsel for the

parties, present writ petition is disposed of in terms of

the judgment dated 12.02.2025, passed by the Co-

ordinate Bench of this Court in WPSS No.446 of 2020,

"Lalit Chandra Tiwari and Others vs. State of

Uttarakhand and Others" and batch.

___________________ ALOK KUMAR VERMA, J.

Date : 12.06.2025 JKJ/Pant