Uttarakhand High Court
WPSS/1834/2025 on 7 November, 2025
Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
2025:UHC:9809
Office Notes,
reports, orders
or proceedings
SL.
Date or directions COURT'S OR JUDGE'S ORDERS
No.
and Registrar's
order with
Signatures
WPSS No. 1834 of 2025
WPSS No. 1840 of 2025
WPSS No. 1841 of 2025
WPSS No. 1842 of 2025
WPSS No. 1843 of 2025
WPSS No. 1844 of 2025
WPSS No. 1845 of 2025
WPSS No. 1846 of 2025
WPSS No. 1847 of 2025
WPSS No. 1848 of 2025
WPSS No. 1849 of 2025
WPSS No. 1851 of 2025
Hon'ble Manoj Kumar Tiwari, J.
Mr. Niranjan Bhatt, Advocate for the
petitioners.
2. Mr. Narayan Dutt, Standing Counsel
for the State of Uttarakhand.
3. Since common questions of fact and
law are involved in these petitions,
therefore, these petitions are clubbed
together and decided by this common
judgment. However, for the sake of
brevity and convenience, facts of WPSS
No. 1834 of 2025 alone are being
considered and discussed.
4. Petitioners are serving as Lecturer
in different Government Intermediate
Colleges in Garhwal Region.
5. According to the petitioner, she is
entitled to benefit of Rule 13(i) & (ii) of
Uttarakhand Government Servant Salary
Rules, 2016, however, the said benefit
has been denied to her. In this writ
petition, petitioner has sought the
following relief:-
"(i) Issue any suitable writ, order or direction in the
nature of mandamus commanding and directing the respondent
to decide/dispose the representation (Annexure no. 8) of the
petitioner by a reasoned and speaking order within a stipulated
2025:UHC:9809
time considering Rule 13(i) (ii) of Salary Rules, 2016 as well as in
light of order dated 13.03.2024 passed by this Hon'ble Court in
writ petition no. 391 of 2024 (S/S) Chandra Singh Chiral vs. State
of Uttarakhand and Ors contained as Annexure no. 6 to this writ
petition. "
6. Learned State Counsel submits that
petitioner has sought a writ of
mandamus and she has also made a
representation, but that representation is
a joint one, along with several other
lecturers. He submits that if petitioner
makes fresh separate representation to
the competent authority, the competent
authority shall examine the claim of the
petitioner and pass necessary orders, as
per law.
7. The writ petitions are, accordingly,
disposed of with liberty to petitioners to
make separate fresh representations
claiming benefit of Rule 13(i) & (ii) of
Uttarakhand Government Servant Salary
Rules, 2016 to Director, Secondary
Education. If petitioners make separate
representations within two weeks from
today, Director Secondary Education
shall examine petitioners' claim and pass
necessary orders, as per law, within six
months from date of presentation of
representation with certified copy of this
order.
(Manoj Kumar Tiwari, J.)
07.11.2025
Navin
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Date: 2025.11.07 14:05:25 +05'30'
