Anand Mohan Dimri And Others ... vs State Of Uttarakhand And Others
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Uttarakhand High Court

Anand Mohan Dimri And Others ... vs State Of Uttarakhand And Others on 15 May, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
                     Writ Petition (S/S) No.482 of 2025

Anand Mohan Dimri and others                               ...Petitioners

                                   Versus


State of Uttarakhand and others                          ....Respondents


Present:
             Mr. Bhagwat Mehra, Advocate for the petitioners.
             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) To issue a writ order or direction in the nature of mandamus commanding the Respondents to forthwith grant the Promotion Pay Scale (Grade Pay of Rs.5400/-) to the petitioners from due date, details whereof is given in Para 5 of the writ petition, along with arrears of the same.

(ii) To issue any other suitable 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 writ petition in favour of the petitioners."

2. Heard learned counsel for the parties and perused the

record.

3. At the very outset, learned counsel for the petitioners

would submit that the matter is squarely covered by the judgment

dated 11.04.2017, passed in WPSS No. 602 of 2014, Deep Chandra

Badhani and others vs. State of Uttarakhand and others 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, Deep Chandra Badhani and others vs. State of Uttarakhand

and others and other connected matters

(Ravindra Maithani, J.) 15.05.2025 Jitendra