Govind Ram vs Managing Director
2025 Latest Caselaw 2491 UK

Citation : 2025 Latest Caselaw 2491 UK
Judgement Date : 25 March, 2025

Uttarakhand High Court

Govind Ram vs Managing Director on 25 March, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

   HIGH COURT OF UTTARAKHAND AT NAINITAL

            Writ Petition No. 402 of 2025 (S/S)
Govind Ram                                               ..........Petitioner

                                     Vs.

Managing Director, Uttarakhand
Transport Corporation and Others                        ..... Respondents
Present :   Mr. K.K. Joshi, Advocate, for the petitioner.
            Mr. Lalit Samant, Advocate for the respondents.

                                JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

By means of the instant petition, the petitioner

seeks the following reliefs:-

(i) Issue a writ or order in the nature of Certiorari and thereby quash/set aside the part of the office order dated 12.05.2022 (Annexure No.5) whereby an amount of Rs.3,49,283/- has been deducted/recovered after retirement of petitioner from the total admitted gratuity amount of Rs.12,64,246/-.

(ii) Issue a Direction or Writ in the nature of Mandamus thereby direct the respondent to pay the entire deducted/recovered amount of Rs.3,49,283/- (Three Lakh, Forty Nine Thousand, Two Hundred and Eighty Three Rupees) from total gratuity amount with statutory bank interest.

(iii) Pass any other order or orders as this Hon'ble Court may deem fit and necessary in the interest of justice.

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.