Anil Kumar Satsangi vs Managing Director
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Uttarakhand High Court

Anil Kumar Satsangi vs Managing Director on 27 March, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

   HIGH COURT OF UTTARAKHAND AT NAINITAL
           Writ Petition (S/S) No. 417 of 2025

Anil Kumar Satsangi                                  ...Petitioner

                                   Versus


Managing Director, Uttarakhand
Transport Corportation and others               ....Respondents
Present:
            Mr. Harendra Belwal, Advocate for the petitioner.
            Mr. V.S. Rawat, Advocate, holding brief of Mr. Lalit
            Samant, Advocate for the respondents.

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 Certiorari and thereby quash the order dated 28.12.2021 (Annexure No.5), whereby the respondents have recovered an amount Rs. 2,88,559/- from the post retiral benefits including Gratuity amount of the petitioner after superannuation.

(ii) Issue a writ order or direction in the nature of mandamus commanding the respondent Corporation to release the recovered amount by the respondent Corporation in favour of the petitioner amounting Rs. 2,88,559/-

and refix the post retiral benefits on the basis of last drawn salary/last payment certificate.

(iii) Issue any suitable order or direction as this Hon'ble Court may deem fit and proper in the circumstances of the case.

(iv) To award the cost of the writ petition to the petitioner."

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. This fact is admitted by the learned counsel for

the respondents.

5. Since the matter is covered, instant petition is

decided in terms of 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.

(Ravindra Maithani, J.) 27.03.2025 Jitendra