Kamlapati Sanwal And Others ... vs State Of Uttarakhand And Others
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Uttarakhand High Court

Kamlapati Sanwal And Others ... vs State Of Uttarakhand And Others on 26 March, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
            Writ Petition No. 414 of 2025 (S/S)
Kamlapati Sanwal and others                         ..........Petitioners

                                    Vs.

State of Uttarakhand and others                    ........ Respondents
Present :   Mr. Sanjay Bhatt, Advocate for the petitioners.
            Mr. Rajeev Singh Bisht, Additional Chief Standing Counsel for the
            State/respondent nos.1 and 2.
            Mr. Rajesh Sharma, Advocate for respondent nos.3 to 7.


                               JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

The challenge in this petition is made to certain

orders, by which, the Grade Pay of the petitioners have

been reduced and certain orders were passed. The

petitioners also claim that their amount of gratuity and

encashment may be re-calculated based on the

admissible Grade Pay.

2. Heard learned counsel for the parties and

perused the record.

3. Learned counsel for the petitioners would

submit that the matter is squarely covered by the

judgment dated 12.02.2025, passed by this Court in

WPSS No.446 of 2020, Lalit Chandra Tiwari 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 12.02.2025,

passed by this Court in WPSS No.446 of 2020, Lalit

Chandra Tiwari and others vs. State of Uttarakhand and

others; and connected cases.

(Ravindra Maithani, J.) 26.03.2025 Sanjay