WPSS/1671/2025
2025 Latest Caselaw 4825 UK

Uttarakhand High Court

WPSS/1671/2025 on 13 October, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                            2025:UHC:9059
              Office Notes,
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             or proceedings
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      Date    or directions                     COURT'S OR JUDGE'S ORDERS
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             and Registrar's
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                               WPSS 1671/2025
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. Saurabh Kumar Pandey, Advocate, for the petitioner.

Mr. Rajeev Singh Bisht, Additional CSC, for the State.

Mr. Lalit Samant, Advocate, for the respondent no. 2 and 3.

(2) Petitioner was appointed in Provincial Cooperative Federation, Uttar Pradesh in the year 1991 and he retired from service in 2019 from Uttarakhand Cooperative Federation. According to him, certain monetary benefits, which were paid to every other similarly situate employee, has not been paid to him. By means of this writ petition, petitioner has sought the following reliefs:

"a) Issue a writ order or direction in the nature Mandamus commanding and directing the respondents to pay the entire arrears of benefits of yearly annual increment granted time to time, along with increment on completion of 14 years, 20 years and 28 years service and grade pay benefits and also the benefits of 7th pay commission, at par with similarly situated employees from 01.07.2005 to June 2019 along with interest.

b) Issue a writ order or direction in the nature of mandamus directing the respondents to decide the representation of petitioner."

(3) Learned Counsel for the petitioner refers to a judgment rendered by Division Bench of Lucknow Bench of Hon'ble Allahabad High Court in Special Appeal No. 2025:UHC:9059

172 of 2024, which was reportedly affirmed by Hon'ble Supreme Court. By relying on said judgment, learned Counsel for the petitioner submits that liability to pay the monetary benefits to petitioner is of Uttarakhand Cooperative Federation. (4) Learned Counsel appearing for Uttarakhand Cooperative Federation submits that petitioner has made a representation, which is on record as Annexure-8 to the writ petition, therefore the competent authority be directed to take decision on the said representation. (5) Writ petition is, accordingly, disposed of with a direction to Managing Director, Uttarakhand Cooperative Federation, Dehradun to take decision on petitioner's representation dated 22.1.2025, as per law, within six weeks from the date of production of certified copy of this order.

(Manoj Kumar Tiwari, J.)

13.10.2025 Pr PRABODH Digitally signed by PRABODH KUMAR DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=3a082a00a95aff911a9559743af8f21c50602ff6eae4e61af3

KUMAR aeab198d462503, postalCode=263001, st=UTTARAKHAND, serialNumber=0DC111E8D8CA66E16B940EFDF806ACCC1AB5880 52DF6FCA58C67F3C91957BE53, cn=PRABODH KUMAR Date: 2025.10.14 10:17:04 +05'30' 2025:UHC:9059