Uttarakhand High Court
WPSS/1958/2025 on 19 November, 2025
Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
2025:UHC:10248
Office Notes,
reports, orders
or proceedings
SL.
Date or directions COURT'S OR JUDGE'S ORDERS
No.
and Registrar's
order with
Signatures
WPSS 1928/2025, WPSS 1929/2025
WPSS 1930/2025, WPSS 1931/2025
WPSS 1932/2025, WPSS 1933/2025
WPSS 1934/2025, WPSS 1935/2025
WPSS 1936/2025, WPSS 1941/2025
WPSS 1942/2025, WPSS 1943/2025
WPSS 1944/2025, WPSS 1945/2025
WPSS 1948/2025, WPSS 1949/2025
WPSS 1950/2025, WPSS 1951/2025
WPSS 1952/2025, WPSS 1953/2025
WPSS 1954/2025, WPSS 1956/2025
WPSS 1957/2025, WPSS 1958/2025
WPSS 1959/2025, WPSS 1961/2025
Hon'ble Manoj Kumar Tiwari, J.
Mr. Nivesh Bahuguna and Mr.
Niranjan Bhatt, Counsel for the petitioners.
Mr. Rajeev Singh Bisht, Additional
CSC, with MR. N.K. Papnai, Standing Counsel,
and Mr. Dinesh Bankoti, Brief Holder for the
State.
(2) 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. 1928 of 2025 alone are being
considered and discussed.
(3) Petitioners are serving as Lecturer in
different Government Intermediate Colleges in
Garhwal Region.
(4) According to the petitioner, he is
entitled to benefit of Rule 13(i) & (ii) of
Uttarakhand Government Servant Salary
Rules, 2016, however, the said benefit has
been denied to him. 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.
6) of the petitioner by a reasoned and speaking order within a
stipulated time considering Rule 13(i) (ii) of the Salary Rules,
2016 as well as in light of order dated 13.03.2024 passed by
2025:UHC:10248
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. 4 to this writ petition. "
(5) Learned State Counsel submits that
petitioner has sought a writ of mandamus and
he has also made a representation, but that
representation is a joint one, along with
several other lecturers. He submits that if
petitioner makes separate fresh representation
to the competent authority, the competent
authority shall examine the claim of the
petitioner and pass necessary orders, as per
law.
(6) 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.)
19.11.2025
Pr
PRABODH
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62503, postalCode=263001, st=UTTARAKHAND,
serialNumber=0DC111E8D8CA66E16B940EFDF806ACCC1AB588052DF6FCA5
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Date: 2025.11.19 17:46:43 +05'30'
2025:UHC:10248
