WPSB/356/2019
2025 Latest Caselaw 3228 UK

Uttarakhand High Court

WPSB/356/2019 on 24 June, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                     COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 WPSB No. 356 of 2019
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Subhash Upadhyay, J.

1. Mr. P.S. Bisht, learned Additional C.S.C. for the State of Uttarakhand/petitioners.

2. Mr. V.K. Kaparuwan, learned counsel for the respondents.

3. During the course of arguments, it was revealed that State has complied with part of the judgment rendered by learned Uttarakhand Public Service Tribunal, Nainital to the extent that respondent was granted benefit of 3rd ACP w.e.f. 01.01.2006, by overlooking the decision taken by Additional Secretary, Public Works Department on 02.01.2016, which is on record at Page No. 126 of the writ petition.

4. State Counsel is directed to produce in Court the entire record of the case, including the order, whereby benefit of 3rd ACP was given to the respondent w.e.f. 01.01.2006.

5. List this case on 02.07.2025.

(Subhash Upadhyay, J.) (Manoj Kumar Tiwari, J.) 24.06.2025

Aswal