Uttarakhand High Court

SPA/508/2017 on 6 May, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                     2025:UHC:3534-DB


              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions
No.                                       COURT'S OR JUDGE'S ORDERS
             and Registrar's                                     2025:UHC:3534-DB
               order with
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                               SPA No.508 of 2017
                               Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Ashish Naithani, J.

Judgment: (Per Hon'ble Manoj Kumar Tiwari, J.)

Mr. Maneesh Bisht, learned counsel holding brief of Mr. Vipul Sharma, learned counsel for appellant.

2. Mr. Bhagwat Mehra, learned counsel for respondent nos.1 & 2.

3. Writ petition filed by respondent nos.1 & 2 was disposed of by learned Single Judge vide order dated 07.04.2017 by directing Director, I.I.Ts., Government of India, Department of Higher Education, New Delhi to take a final decision on the recommendation made by I.I.T., Roorkee, within eight weeks. I.I.T. Roorkee has challenged the said judgment by filing this intra court appeal.

4. Mr. Bhagwat Mehra, learned counsel appearing for respondent nos.1 & 2 points out that the Director, I.I.Ts., has taken decision pursuant to the impugned judgment on 11.10.2018. He produced the copy of order dated 11.10.2018 in Court, which is taken on record.

5. Perusal of the said order reveals that pay scale of Group D employees (now Group C Multi Tasking Staff) of I.I.T. Roorkee was revised from Rs.3050- 4590 to Rs.3200-4900 with effect from 01.01.2006.

2025:UHC:3534-DB

6. Learned counsel for respondent nos.1 & 2 submits that although the committee constituted by I.I.T., Rookree had recommended to revise scale of Group D employees with effect from 2001, however, the competent authority i.e. Central Government has revised their scales with effect from 01.01.2006. Thus, he submits that special appeal has become infructuous as the impugned judgment has been complied with and the revised pay scales have also been given to the concerned employees.

7. This Court finds substance in the said submission. Since the competent authority has taken a decision in terms of the impugned judgment, therefore, no useful purpose would be served by keeping this special appeal pending. Accordingly, appeal is dismissed as infructuous.

(Ashish Naithani, J.) (Manoj Kumar Tiwari, J.) 06.05.2025 Arti ARTI SINGH Digitally signed by ARTI SINGH DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=487ed955e722ba65aab55409e686c12fb83a19325e8b66890fbee418e7b69c0d, postalCode=263001, st=UTTARAKHAND, serialNumber=26DC90E00D839E3E8714131F235087D2D87E133C57E7F4A7B2E734BE2521F982, cn=ARTI SINGH Date: 2025.05.07 17:43:57 +05'30'