Uttarakhand High Court

WPSS/830/2025 on 5 June, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

              Office Notes,
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D/66                          WPSS No.830 of 2025
                              Hon'ble Ravindra Maithani, J.

Mr. Vinod Tiwari, Advocate for the petitioners.

Mr. N.K. Papnoi, Standing Counsel for the State.

It is the case of the petitioner that he was appointed Assistant Teacher in a School, which subsequently, came in Grant-in-Aid, but for the purpose of ACP his entire service has not been counted, which were counted in similarly situated Teachers by an order dated 27.03.2017, passed in WPSS No.1955 of 2015. Let learned State Counsel give a categorical statement before this Court on 12.06.2025, as to whether this case is squarely covered or not, as stated, on behalf of the petitioner? Thereafter, the Court shall proceed to decide the matter. He shall also give a statement, as to whether the judgment dated 27.03.2017, passed by this Court in WPSS No.1955 of 2015, has ever been challenged by the State.

List on 12.06.2025, just after fresh cases.

(Ravindra Maithani, J.) 05.06.2025 Sanjay