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WPSB/172/2019
2025 Latest Caselaw 171 UK

Citation : 2025 Latest Caselaw 171 UK
Judgement Date : 7 May, 2025

Uttarakhand High Court

WPSB/172/2019 on 7 May, 2025

Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
                                                                                                                                                              2025:UHC:3577-DB
               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                                                                                              COURT'S OR JUDGE'S ORDERS
No.          or directions and
             Registrar's order
             with Signatures


                                 WPSB No. 172 of 2019
                                 Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Ashish Naithani, J.

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

Mr. M.C. Pant, Advocate for the petitioner through video conferencing.

2. Mr. Dinesh Bankoti, Brief Holder for the State of Uttarakhand.

3. By means of this Writ Petition, petitioner has sought the following reliefs:-

"(i) Issue a writ rule or direction in the nature of mandamus directing the respondents to pay the pension and other service dues of the petitioner along with 18% interest forthwith or within a time period which this Hon'ble Court may deem fit and proper under the circumstances of the case stated in the memo of the writ petition, after calling the entire records."

4. Petitioner was an employee of the State Education Department. Thereafter, he was selected and appointed as Principal in Navodaya Vidyalaya.

5. According to the petitioner, he has not been paid pension for the services he rendered in the State Education Department. Since the petitioner has sought a writ of mandamus, therefore, we are of the opinion that ends of justice would be met if petitioner is permitted to approach the Competent Authority by making a representation.

6. We dispose of the Writ Petition by permitting the petitioner to make a fresh representation regarding his pension. If he makes such representation within ten days from today, the Competent Authority in the State Government shall take decision thereupon within four months from the date of receipt of such representation.

(Ashish Naithani, J.) (Manoj Kumar Tiwari, J.) SHIKSHA

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF

07.05.2025 Shiksha 2.5.4.20=3410ef86ae41ec9fbabcd5dba6b3a2c24b5aa08b09c12f21822fbd4

BINJOLA 0bf639b1c, postalCode=263001, st=UTTARAKHAND, serialNumber=FD80A2D028949381C52796A542D7FF0A9BED00E67B5283D 205F18FE29BDF5DD9, cn=SHIKSHA BINJOLA Date: 2025.05.07 18:16:55 +05'30'

 
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