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WPSS/2010/2025
2025 Latest Caselaw 5736 UK

Citation : 2025 Latest Caselaw 5736 UK
Judgement Date : 25 November, 2025

Uttarakhand High Court

WPSS/2010/2025 on 25 November, 2025

Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
              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. 2009 of 2025
                               With
                               WPSS No. 2010 of 2025
                               Hon'ble Manoj Kumar Tiwari, J
                               1.   Mr. Sachin Kumar Sharma, learned
                               counsel for the petitioner.
                               2.   Mr. N.S. Pundir, learned counsel for
                               the respondent - Uttarakhand Transport

Corporation.

3. Petitioners are aggrieved by order(s) of recovery passed by the Competent Authority in Uttarakhand Transport Corporation.

4. Learned counsel for the petitioners submits that sole ground for making recovery is that allegedly excess payment was made to petitioners, while they were in service.

5. Mr. N.S. Pundir, learned counsel appearing for Uttarakhand Transport Corporation concedes that the reason for recovery is the same, as indicated by learned counsel for the petitioner.

6. Learned counsel for the petitioners submits that issue involved in these writ petitions is no longer res integra and has been decided by Division Bench of this Court in SPA No. 245 of 2022 & other connected matters, vide judgment dated 04.04.2024.

7. Learned counsel appearing for Uttarakhand Transport Corporation do not dispute the submission made on behalf of petitioner and submits that writ petitions can be decided in terms of judgment rendered in SPA No. 245 of 2022 & other connected matters.

8. Accordingly, the writ petitions are decided in terms of judgment dated 04.04.2024 rendered in SPA No. 245 of 2022 & connected matters.

(Manoj Kumar Tiwari, J) 25.11.2025 Aswal NITI RAJ Digitally signed by NITI RAJ SINGH ASWAL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT

SINGH OF UTTARAKHAND, 2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a3a08 b08d1369512ea30f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22DAC F4F4610C1FE58A58531726FBB0, cn=NITI RAJ SINGH ASWAL

ASWAL Date: 2025.11.25 03:42:05 -08'00'

 
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