WPSS/1677/2025
2025 Latest Caselaw 4838 UK

Uttarakhand High Court

WPSS/1677/2025 on 14 October, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                                   2025:UHC:9129
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                  COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSS/1649/2025
                               WPSS/1674/2025
                               WPSS/1677/2025
                               WPSS/1680/2025
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. Sachin Kumar Sharma, Advocate for the petitioners.

2. Mr. Ganesh Dutt Kandpal, Deputy Advocate General for the State of Uttarakhand / respondent no. 1.

3. Mr. N.S. Pundir, Advocate for respondent nos. 2 & 3.

4. Since common questions of fact and law are involved in these petitions, therefore, they are clubbed together and are being heard & decided by a common judgment. However, for the sake of brevity, facts of Writ Petition (S/S) No. 1649 of 2025 alone are being considered and discussed.

5. Petitioner is retired employee of Uttarakhand Transport Corporation. According to him, he was entitled to full benefit of 6th Pay Commission effective from 1.1.2006, however, he was not granted such benefit, although other similarly situate employees were given full benefits of 6th Pay Commission.

6. By means of this writ petition, petitioner has sought the following relief:-

2025:UHC:9129 "a. Issue a writ, order or 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 1.1.2006, along with all arrears and applicable interest."

7. Learned counsel for the Uttarakhand Transport Corporation Submits that petitioner has prayed for issuing a writ of mandamus and he has also made a representation to an authority, who is not competent to take decision in the matter.

8. The writ petitions are, accordingly, disposed of with liberty to petitioners to make representation(s) to the Managing Director, Uttarakhand Transport Corporation. If petitioners make representation(s), within three weeks from today, the Managing Director shall look into the matter and take decision, as per law, within four months thereafter.

(Manoj Kumar Tiwari, J.) 14.10.2025 Navin NAVEEN

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH

2.5.4.20=3be23325146e76a0642bdf4943fb9046f487df0 06da82a131bb4e4403d3c0a15, postalCode=263001,

CHANDRA st=UTTARAKHAND, serialNumber=18167EEFB5CA8CFFD421A103819DA875 643AF56D653D095C6ED9A86DAAB21CE5, cn=NAVEEN CHANDRA Date: 2025.10.14 17:53:42 +05'30'