Tara Arya vs State Of Uttarakhand And Others
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Uttarakhand High Court

Tara Arya vs State Of Uttarakhand And Others on 2 May, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

     HIGH COURT OF UTTARAKHAND AT NAINITAL
                    Writ Petition (S/S) No.592 of 2025

Tara Arya                                                    ...Petitioner

                                  Versus


State of Uttarakhand and others                            ....Respondents


Present:
             Mr. Vinod Tiwari, Advocate for the petitioner.
             Mr. Ganesh Kandpal, D.A.G. 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 commanding and directing the respondents authorities to forthwith grant the Promotional Pay Scale i.e. 540 to the petitioner from the date of her entitlement when she has compeleted twelve years of service in Selection Grade including the service rendered in the Government Primary School and Junior Basic School.

(ii) Pass any other writ, order or direction, which this Hon'ble Court may deem fit and proper in the facts and circumstances of the case."

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 2024, 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

2024, Munni Devi Vs. Nagar Palika Parishad, Ramnagar and other

connected matters.

(Ravindra Maithani, J.) 02.05.2025 Jitendra