Rajendra Prasad vs State Of Uttarakhand And Others
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Uttarakhand High Court

Rajendra Prasad vs State Of Uttarakhand And Others on 21 May, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
                     Writ Petition (S/S) No.2032 of 2024

Rajendra Prasad                                              ...Petitioner

                                   Versus


State of Uttarakhand and others                          ....Respondents


Present:
             Mr. Rajendra Arya, Advocate for the petitioner.
             Mr. Rajeev Singh Bisht, Additional C.S.C                  for   the
             State/respondents.

Hon'ble Ravindra Maithani, J.(Oral)

By means of instant petition, the petitioners have sought

the following reliefs:-

"(i) Issue a writ order or direction in the nature of mandamus directing the respondent to forthwith grant the promotion pay scale (Grade Pay of Rs.

5400/- to the petitioner from due date, details whereof is given in para 4 of the writ petition along with arrears of the same.

(ii) Any other order or direction, which this Hon'ble court deems fit and proper in facts and circumstances of the case, be passed.

(iii) To award cost of the 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 11.04.2017, passed in WPSS No. 602 of 2014, Munni Devi Vs.

Nagar Palika Parishad, Ramnagar and other connected matters.

4. This fact is admitted by the learned State counsel.

5. Since the matter is covered, instant petition is decided in

terms of the judgment dated 11.04.2017, passed in WPSS No. 602 of

2014, Munni Devi Vs. Nagar Palika Parishad, Ramnagar and other

connected matters.

(Ravindra Maithani, J.) 21.05.2025 Jitendra