Uttarakhand High Court
WPSS/1968/2025 on 20 November, 2025
Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
2025:UHC:10312
Office Notes,
reports, orders
or proceedings
SL.
Date or directions COURT'S OR JUDGE'S ORDERS
No.
and Registrar's
order with
Signatures
WPSS 1963/2025, WPSS 1964/2025
WPSS 1965/2025, WPSS 1966/2025
WPSS 1967/2025, WPSS 1968/2025
WPSS 1970/2025, WPSS 1971/2025
WPSS 1974/2025, WPSS 1976/2025
Hon'ble Manoj Kumar Tiwari, J.
Mr. Nivesh Bahuguna, Advocate, i/b
Mr. Niranjan Bhatt, Advocate 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. 1963 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. 5) 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 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. 3
to this writ petition. "
2025:UHC:10312
(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 seven months from
the date of presentation of certified copy of
this order.
(Manoj Kumar Tiwari, J.)
20.11.2025
Pr
PRABODH KUMAR
DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND,
2.5.4.20=3a082a00a95aff911a9559743af8f21c50602ff6eae4e61af3aeab198d462503,
postalCode=263001, st=UTTARAKHAND,
serialNumber=0DC111E8D8CA66E16B940EFDF806ACCC1AB588052DF6FCA58C67F3C91957
BE53, cn=PRABODH KUMAR
Date: 2025.11.21 10:16:58 +05'30'
2025:UHC:10312
