Uttarakhand High Court
WPSS/2955/2018 on 19 November, 2025
Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
2025:UHC:10271
Office Notes,
reports, orders
SL. or proceedings
Date COURT'S OR JUDGE'S ORDERS
No. or directions and
Registrar's order
with Signatures
WPSS/3395/2018
WPSS/2806/2018
WPSS/2901/2018
WPSS/2904/2018
WPSS/2953/2018
WPSS/2954/2018
WPSS/2955/2018
WPSS/2956/2018
WPSS/2957/2018
WPSS/3269/2018
WPSS/3280/2018
WPSS/3396/2018
WPSS/3397/2018
WPSS/3525/2018
WPSS/3733/2018
WPSS/3734/2018
WPSS/3737/2018
WPSS/4336/2018
WPSS/4367/2018
WPSS/202/2019
WPSS/705/2019
Hon'ble Manoj Kumar Tiwari, J.
Mr. Tapan Singh, 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.
4. Petitioners were appointed as Group-D
employees in Irrigation Workshop, Roorkee
on different dates. According to them, certain
benefits, including upgraded pay scale was
payable to them as per Government Policy,
however, the same has not been paid,
therefore, they have approached this Court
seeking a writ of mandamus commanding the
authorities to grant them the benefits, which
have been due.
2025:UHC:10271
5. Learned State Counsel, however,
submits that Division Bench of this Court in
Special Appeal No. 370 of 2022 has decided
similar issue and in view of that judgment,
the benefits, which petitioners are claiming,
cannot be granted to them.
6. Learned counsel for the petitioners,
however, relies upon judgment rendered by
learned Single Judge in Writ Petition (S/S)
No. 1968 of 2014, whereby the authorities
were directed to grant grade pay of
Rs.1800/- to the petitioner, as per 6th Pay
Commission Report. He submits that the said
judgment was affirmed by Division Bench of
this Court and the SLP filed the said
judgment, was dismissed by Hon'ble
Supreme Court.
7. Learned State Counsel submits that in
Writ Petition (S/S) No. 1968 of 2014,
petitioner had sought mandamus to grant
him benefit of revised pay scale in the Grade
Pay of Rs.1800/-, whereas petitioners in
these writ petitions are staking claim for
much higher grade pay. He further submits
that petitioners have already granted salary
in the grade of Rs.2800/-.
8. Be that as it may, since petitioners have
sought a mandamus to grant them a
particular grade pay and that decision can
only be taken by the competent authority,
therefore, the writ petitions are disposed of
with liberty to petitioners to make
representation(s) to the competent authority.
If they make representation(s) within two
weeks from today, competent authority shall
look into their claim and take appropriate
decision, as per law, within six months
thereafter.
(Manoj Kumar Tiwari, J.)
19.11.2025
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Date: 2025.11.19 17:32:34 +05'30'
