Smt. Hemlata Rikhari vs State Of Uttarakhand And Others
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Uttarakhand High Court

Smt. Hemlata Rikhari vs State Of Uttarakhand And Others on 22 May, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
                      Writ Petition (S/S) No.741 of 2025

Smt. Hemlata Rikhari                                       ...Petitioner

                                      Versus


State of Uttarakhand and others                         ....Respondents


Present:
             Mr. Dinesh Gahtori, Advocate for the petitioners.
             Mr. Narain Dutt, Standing Counsel for the State.

Hon'ble Ravindra Maithani, J.(Oral)

By means of instant petition, the petitioner has sought

the following reliefs:-

"(i) Issue a writ in the nature of cerciorari to quash the recovery mentioned in letter dated 26-3-2025 (Annexure No.1) issued by respondent no.5.

(ii) Issue a writ in the nature of mandamus directing the respondents to refund the recovered amount of Rs. 288896/ from the gratuity of the petitioner.

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

(iv) Award the cost of the writ petition in favour of 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 04.01.2024, passed in WPSS No. 2269 of 2022, Shankar Singh

Bora Vs. State of Uttarakhand 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 04.01.2024, passed in WPSS No. 2269 of

2022, Shankar Singh Bora Vs. State of Uttarakhand and other

connected matters.

(Ravindra Maithani, J.) 22.05.2025 Jitendra