Chandramoleshwar Sati And Others ... vs State Of Uttarakhand And Others
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Uttarakhand High Court

Chandramoleshwar Sati And Others ... vs State Of Uttarakhand And Others on 24 June, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL

            Writ Petition No.1316 of 2024 (S/S)
Chandramoleshwar Sati and others                       ..........Petitioners
                                      Vs.
State of Uttarakhand and others                ............. Respondents
Present :   Mr. B.M. Pingal, Advocate for the petitioners.
            Mr. Ganesh Kandpal, Deputy Advocate              General    for   the
            State/respondent nos.1 and 2.


                               JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

By means of the instant petition, the

petitioners seek the following reliefs:-

"i) Issue a writ, order or direction in the nature of mandamus commanding and directing the respondent authorities to pay forthwith the leave encashment and gratuity with interest in terms of section 7(3-A) of Payment of Gratuity Act 1972 along with arrears of 7th Pay Commission w.e.f. 01.07.2018 till the date petitioners attained the age of superannuation.

ii) Issue any other suitable writ, order or direction which this Hon'ble Court may deem fit, just and proper in the circumstances of the case as also in the interest of justice.

iv) Allow the writ petition with costs."

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 04.09.2017, passed by the

Division Bench of this Court in Special Appeal No.202 of

2017, State of Uttarakhand and others vs. Dharmanand

Uniyal and others; and connected cases.

4. Learned State Counsel admits this fact.

5. The matter is covered, therefore, instant

petition is decided in terms of the judgment dated

04.09.2017, passed by the Division Bench of this Court in

Special Appeal No.202 of 2017, State of Uttarakhand and

others vs. Dharmanand Uniyal and others; and connected

cases.

(Ravindra Maithani, J.) 24.06.2025 Sanjay

SANJAY Digitally signed by SANJAY KANOJIA DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=e50e50b49596520698eff87e0a08bbd504686df4d1afc60f

KANOJIA 54a287831dec46fe, postalCode=263001, st=UTTARAKHAND, serialNumber=26EEB7122ED0DD23233A255DD8EC450A84B515A0 87CAEFD1B3179A7DEAE40699, cn=SANJAY KANOJIA Date: 2025.06.26 14:04:13 +05'30'