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Smt. Uma Rana And Others ... vs State Of Uttarakhand And Others
2025 Latest Caselaw 2904 UK

Citation : 2025 Latest Caselaw 2904 UK
Judgement Date : 12 June, 2025

Uttarakhand High Court

Smt. Uma Rana And Others ... vs State Of Uttarakhand And Others on 12 June, 2025

Author: Ravindra Maithani
Bench: Ravindra Maithani
   HIGH COURT OF UTTARAKHAND AT NAINITAL

            Writ Petition No.830 of 2025 (S/S)
Smt. Uma Rana and others                                 ..........Petitioners
                                      Vs.
State of Uttarakhand and others                 ............. Respondents
Present :   Mr. Vinod Tiwari, Advocate for the petitioners.
            Mr. N.K. Papnoi, Standing Counsel for the State/respondents.


                               JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

By means of the instant petition, the petitioner

seeks the following reliefs:-

"I. to issue a writ, order or direction in the nature of mandamus commanding and directing the respondents to grant

and benefit of III ACP to the petitioner No.3 since the date of their initial appointments instead of the date on inclusion of the institution in grant in aid along with admissible interest.

II. to issue a writ, order or direction in the nature of mandamus commanding and directing the respondents to forthwith release the arrears of 7th Pay Commission due to the petitioners.

III. to pass such order or direction which the Hon'ble Court deems fit and proper regarding the circumstances of the case.

IV. to award costs of the petition. "

2. Heard learned counsel for the parties and

perused the record.

3. At the very outset, learned counsel for the

petitioner would submit that the matter is squarely

covered by the judgment dated 27.03.2017, passed by

this Court in WPSS No.1955 of 2015, Munendra Singh

Rana and others Vs. State of Uttarakhand and others;

and connected cases.

4. Learned State counsel admits this fact.

5. Since the matter is covered, instant petition is

decided in terms of the judgment dated 27.03.2017,

passed by this Court in WPSS No.1955 of 2015,

Munendra Singh Rana and others Vs. State of

Uttarakhand and others; and connected cases.

(Ravindra Maithani, J.) 12.06.2025 Sanjay

SANJAY

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

2.5.4.20=e50e50b49596520698eff87e0a08bbd504686df4 d1afc60f54a287831dec46fe, postalCode=263001,

KANOJIA st=UTTARAKHAND, serialNumber=26EEB7122ED0DD23233A255DD8EC450A 84B515A087CAEFD1B3179A7DEAE40699, cn=SANJAY KANOJIA Date: 2025.06.12 18:35:41 +05'30'

 
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