Uttarakhand High Court

Ms. Laxmi Arya 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. 545 of 2025 (S/S)
Ms. Laxmi Arya                                            ..........Petitioner
                                     Vs.
State of Uttarakhand and others                ............. Respondents
Present :   Mr. Vikas Pande, Advocate for the petitioner.
            Mr. Rajeev Singh Bisht, Advocate for the State/respondent nos.1 to
            3.


                               JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

By means of the instant petition, the petitioner

seeks the following reliefs:-

"i. Issue a writ, order in the nature of mandamus commanding and directing the respondents to count the services rendered by the petitioner before taking the institution under grant-in-aid for the purpose of time scale/selection grade on completion of 10 years of service and also direct the respondents to pay arrears of the selection grade with 18% per annum interest.

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

iii. To award the cost of the 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 27.03.2017, passed by

this Court in WPSS No.1955 of 2015, Munendra Singh

Rana and others Vs. State of Uttarakhand and others;

and connected cases.

4. Learned State counsel admits this fact.

5. Since the matter is covered, instant petition is

decided in terms of the judgment dated 27.03.2017,

passed by this Court in WPSS No.1955 of 2015,

Munendra Singh Rana and others Vs. State of

Uttarakhand and others; and connected cases.

(Ravindra Maithani, J.) 13.05.2025 Sanjay

SANJAY Digitally signed by SANJAY KANOJIA DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=e50e50b49596520698eff87e0a08bbd504686df4d1afc60f5

KANOJIA 4a287831dec46fe, postalCode=263001, st=UTTARAKHAND, serialNumber=26EEB7122ED0DD23233A255DD8EC450A84B515A0 87CAEFD1B3179A7DEAE40699, cn=SANJAY KANOJIA Date: 2025.05.13 17:20:19 +05'30'