Smt. Sushila Negi And Others ... vs State Of Uttarakhand And Others
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Uttarakhand High Court

Smt. Sushila Negi And Others ... vs State Of Uttarakhand And Others on 21 March, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
             Writ Petition No. 386 of 2025 (S/S)
Smt. Sushila Negi and others                         ..........Petitioners

                                      Vs.

State of Uttarakhand and others                       ..... Respondents
Present :    Mr. B.M. Pingal, Advocate for the petitioners.
             Mr. Narain Dutt, Standing Counsel for the               State    of
             Uttarakhand/respondent nos.1 to 4.
             Mr. Rohit Kumar, Advocate for respondent nos.5 and 6.


                                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 interest @ 9% per annum on delayed payment of revised pay scale w.e.f. 01-05-1995 to 30-06-2010 forthwith qua the petitioners as the respondents authorities have paid and released the said benefit of the interest upon the arrear of revised pay scale in respect to the similarly situated counterpart 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.) 21.03.2025 Sanjay