WPSS/1661/2025
2025 Latest Caselaw 4889 UK

Uttarakhand High Court

WPSS/1661/2025 on 15 October, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                       2025:UHC:9203
              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. 1659 of 2025
                               With
                               WPSS No. 1661 of 2025
                               Hon'ble Manoj Kumar Tiwari, J
                               1.  Mr. Sachin Kumar Sharma, learned
                               counsel for the petitioners.

                               2.   Mr. K.N. Joshi, learned Deputy
                               Advocate General 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 both the 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. 1659 of 2025 alone are being considered and discussed.

5. Petitioner was employed in Uttarakhand Transport Corporation and he retired from service upon completing the age of superannuation. According to him, he has not been paid full benefit of 6th Pay Commission w.e.f. 01.01.2006, although other similarly situate employees were given such benefit.

6. 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 2025:UHC:9203 effective from 01.01.2006, along with all arrears and applicable interest.

7. Learned counsel appearing for Uttarakhand Transport Corporation submits that if petitioner makes representation to Managing Director, Uttarakhand Transport Corporation, regarding his claim for full benefit of 6th Pay Commission, the same shall be considered, as per law.

8. Accordingly, the writ petitions are disposed of by permitting petitioners to make fresh representation(s) to Managing Director, Uttarakhand Transport Corporation, within three weeks from today. If petitioners make 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) 15.10.2025 Aswal NITI RAJ Digitally signed by NITI RAJ SINGH ASWAL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND,

SINGH 2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a 3a08b08d1369512ea30f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22 DACF4F4610C1FE58A58531726FBB0, cn=NITI RAJ SINGH

ASWAL ASWAL Date: 2025.10.15 06:44:43 -07'00' 2025:UHC:9203