Smt. Janak Rawal And Others ... vs State Of Uttarakhand And Others
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Uttarakhand High Court

Smt. Janak Rawal And Others ... vs State Of Uttarakhand And Others on 7 March, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
              Writ Petition No. 298 of 2025 (S/S)
Smt. Janak Rawal and others                               ..........Petitioners

                                         Vs.

State of Uttarakhand and others ..... Respondents
Present :     Mr. B.S. Negi, Advocate for the petitioners.
              Mr. Narain Dutt, Standing Counsel for the State                      of
              Uttarakhand/respondent nos.2 and 3.
              Mr. I.D. Paliwal, Standing Counsel for the State of Uttar Pradesh.


                                  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 to pay the interest @ 9% per annum upon delayed payment of arrears of revised pay scale to the petitioners forthwith as the respondents have paid and released the said benefit to the similarly situated person.

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

iii) To award the cost of the petitions in favour of the petitioners."

2. Heard learned counsel for the parties and

perused the record.

3. Learned counsel for the petitioners would

submit that the petitioners were given delayed payment,

but interest has not been paid. He would submit that the

matter is squarely covered by the judgment dated

20.12.2024, passed by this Court in WPSS No.2376 of

2024, Premwati Sharma and others vs. State of

Uttarakhand and others; and connected cases.

4. Learned counsel for the respondents admit

these facts.

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

decided in terms of the judgment dated 20.12.2024,

passed by this Court in WPSS No.2376 of 2024, Premwati

Sharma and others vs. State of Uttarakhand and others;

and connected cases.

(Ravindra Maithani, J.) 07.03.2025 Sanjay