Trilok Singh Panwar vs State Of Uttarakhand And Others
2025 Latest Caselaw 313 UK

Uttarakhand High Court

Trilok Singh Panwar vs State Of Uttarakhand And Others on 13 May, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

       HIGH COURT OF UTTARAKHAND AT NAINITAL

                      Writ Petition No. 776 of 2025 (S/S)

Trilok Singh Panwar                                                       ..........Petitioner
                                            Vs.
State of Uttarakhand and others                                ............. Respondents


Present :   Mr. Anil K. Bisht, Advocate for the petitioner.
            Mr. Rajeev Singh Bisht, Advocate for the State/respondents.



                                      JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

By means of the instant petition, the petitioner seeks

the following reliefs:-

"I. Issue a writ, order or direction in the nature of mandamus commanding and directing the respondent department to grant promotional pay scale to the petitioner w.e.f. 30.03.2022, on completion of 22 years' services from the date of initial appointment, in view of the judgment and order dated 30.08.2018 (annexure no.0) passed by this Hon'ble Court in SPA No.279/2022 (State of Uttarakhand and others Versus Harish Singh Bora and others), as the SLP filed by the State Government filed against the order dated 30.08.2018 has already been dismissed by Hon'ble Supreme Court vide order dated 09.05.2019.

II. Issue any other relief, which this Hon'ble Court may deem fit and proper in the circumstances of the case.

III. Cost of petition may be awarded in favour of petitioners."

2. Heard learned counsel for the parties and perused the

record.

3. It is the case of the petitioner that initially, he was

appointed as an Assistant Teacher in Grant-in-Aid School.

Subsequently, the school was provincialized. But now, the services

rendered by the petitioner prior to the school being provincialized

are not being considered for granting promotional pay scale,

whereas the services so rendered by the petitioner were considered

for grant of selection pay scale. He would submit that the

controversy is squarely covered by the judgment dated 30.08.2018,

passed by the Division Bench of this Court in Special Appeal

No.279 of 2018, State of Uttarakhand and others vs. Harish Singh

Bora and others; and connected cases.

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 30.08.2018, passed by the Division

Bench of this Court in Special Appeal No.279 of 2018, State of

Uttarakhand and others vs. Harish Singh Bora and others; and

connected cases.

(Ravindra Maithani, J.) 13.05.2025 Sanjay

SANJAY UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=e50e50b49596520698eff87e0a0 8bbd504686df4d1afc60f54a287831dec46

KANOJIA fe, postalCode=263001, st=UTTARAKHAND, serialNumber=26EEB7122ED0DD23233A 255DD8EC450A84B515A087CAEFD1B317 9A7DEAE40699, cn=SANJAY KANOJIA Date: 2025.05.13 17:21:46 +05'30'