Harish Chandra Joshi vs Managing Director
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Uttarakhand High Court

Harish Chandra Joshi vs Managing Director on 5 March, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
                 Writ Petition No. 275 of 2025 (S/S)

Harish Chandra Joshi                                        ..........Petitioner

                                       Vs.

Managing Director, Uttarakhand Transport
Corporation and others                                      ........ Respondents

Present :   Mr. Ghanshyam Joshi, Advocate for the petitioner.
            Mr. Ashish Joshi, Advocate for the respondents.



                                 JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

By means of the instant petition, the petitioner seeks

the following reliefs:-

"(i) A writ, order or direction in the nature of certiorari quashing the impugned order dated 05-03-2021 (Annexure no. 3) passed by respondent no. 3 and direct the respondents to refund the whole deducted amount of gratuity and leave encashment of the petitioner with interest after determining the salary of the petitioner according to his last received grade pay drawn by him i.e. Rs. 4200/-.

(ii) Any other suitable writ, order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case.

(iii) Award the cost of petition to the petitioner."

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 04.04.2024, passed by the Division Bench of this Court in

Special Appeal No.245 of 2022, Managing Director, Uttarakhand

Transport Corporation, Dehradun and others vs. Ashok Kumar

Saxena; and connected cases.

4. Learned counsel for the respondents admits this fact.

5. Since, the matter is covered, instant petition is decided

in terms of the judgment dated 04.04.2024, passed by the Division

Bench of this Court in Special Appeal No.245 of 2022, Managing

Director, Uttarakhand Transport Corporation, Dehradun and

others vs. Ashok Kumar Saxena; and connected cases.

(Ravindra Maithani, J.) 05.03.2025 Avneet/