Savadhan Singh And Others ... vs State Of Uttarakhand And Others
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Uttarakhand High Court

Savadhan Singh And Others ... vs State Of Uttarakhand And Others on 12 March, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
           Writ Petition (S/S) No. 301 of 2025
Savadhan Singh and others                              .....Petitioners

                                Versus


State of Uttarakhand and others                       ....Respondents


Present:
            Mr. B.S. Negi, Advocate for the petitioners.
            Mr. Rajeev Singh Bisht, Additional C.S.C. for the
            State/respondent nos. 1, 4, 5, 6 & 7.
            Mr. I.D. Paliwal, Standing Counsel for the State of
            UP/respondent nos. 2 and 3.


Hon'ble Ravindra Maithani, J.(Oral)

By means of instant petition, the petitioner has

sought the following reliefs:-

(i) Issue a writ, order or direction in the nature of mandamus commanding and directing the respondents 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 persons.

(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 to 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.) 12.03.2025 Jitendra