Uttarakhand High Court

WPSS/876/2025 on 6 June, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

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36                                WPSS No.876 of 2025
                                  Hon'ble Ravindra Maithani, J.

Mr. M.S. Bhandari, Advocate for the petitioner.

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

By means of the instant petition, the petitioner seeks the following reliefs:-

i. Issue a writ, order or direction in the nature of Certiorari to call for the record and to quash/set aside the impugned order contained in Letter/OrderNo.lsok0vjkt0 3(2)/16950- 54/p0/izks0os0/2021-22, dated 25.03.2022 (Annexure No.4 to the writ petition) ii. Issue a writ, order or direction in the nature of Mandamus commanding/directing the Respondent No.2 to grant the Promotional Pay Scale/Grade Pay of Rs. 5,400/- to the petitioner from the date of her entitlement i.e. 26.05.2021 after completion of 12 years of continuous and satisfactory service in selection grade and to further pay the arrears of increased salary to the petitioner immediately.

iii. Issue any suitable writ, order or direction which this Hon'ble Court may deem fit and proper in the facts and circumstances of this case. iv. Award the cost of the petition to the petitioner.

Heard.

Learned counsel for the petitioner would submit that the matter is squarely covered by the judgment dated 15.12.2023, passed by this Court in WPSS No.2194 of 2023, Gayasuddin Siddiqui Vs. State of Uttarakhand and Others.

Learned State Counsel admits this fact.

Since the matter is covered, instant petition is decided in terms of the judgment dated 15.12.2023, passed by this Court in WPSS No.2194 of 2023, Gayasuddin Siddiqui Vs. State of Uttarakhand and Others.

(Ravindra Maithani J.) 06.06.2025 RV