Uttarakhand High Court
WPSS/1632/2025 on 7 October, 2025
Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
2025:UHC:8809
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. 1625 of 2025
With
WPSS No. 1626 of 2025
WPSS No. 1629 of 2025
WPSS No. 1632 of 2025
Hon'ble Manoj Kumar Tiwari, J
1. Mr. Sachin Kumar Sharma, learned
counsel for the petitioners.
2. Mr. D.K. Bankoti, learned Brief
Holder for the State of Uttarakhand.
3. Mr. N.S. Pundir, learned counsel for
the respondent-Uttarakhand Transport
Corporation.
4. 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. 1625 of 2025 alone are being
considered and discussed.
5. Petitioner served in Uttarakhand
Transport Corporation, who retired as
Mechanic in 2023. By means of this writ
petition, petitioner has sought the
following relief:-
(i) Issue a writ, order, direction in the nature of
mandamus commanding and directing the
respondent no. 2 & 3 to grant the petitioner the
full benefits of the 6th Pay Commission effective
from 01.01.2006, along with all arrears and
applicable interest.
6. Learned counsel for the petitioner
submits that all other employees of the
Corporation were given full benefit of 6th
Pay Commission w.e.f. 01.01.2006,
2025:UHC:8809
however, such benefit has been denied to
the petitioner.
7. Learned counsel appearing for
Uttarakhand Transport Corporation
submits that even though petitioner has
sought a writ of mandamus, but there is
no document showing that he made a
demand to the Competent Authority
before approaching this Court.
8. Having regard to the facts of the
case, the writ petitions are disposed of
by permitting petitioner to make
representation to Managing Director,
Uttarakhand Transport Corporation,
within three weeks from today. If
petitioner(s) makes representation(s)
within stipulated time, Managing Director
shall consider their case for benefit of 6th
Pay Commission and pass appropriate
order, as per law, within four months
from the date of production of certified
copy of this order, along with
representation(s).
(Manoj Kumar Tiwari, J)
07.10.2025
Aswal
NITI RAJ SINGH Digitally signed by NITI RAJ SINGH ASWAL
DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a3a08b08d1369512ea30f3, postalCode=263001, st=UTTARAKHAND,
ASWAL
serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22DACF4F4610C1FE58A58531726FBB0, cn=NITI RAJ SINGH ASWAL
Date: 2025.10.07 05:07:04 -07'00'
2025:UHC:8809
