Citation : 2025 Latest Caselaw 4997 UK
Judgement Date : 17 October, 2025
2025:UHC:9363
Office Notes,
reports, orders
or proceedings
SL.
Date or directions COURT'S OR JUDGE'S ORDERS
No.
and Registrar's
order with
Signatures
WPSS/1725/2025
Hon'ble Manoj Kumar Tiwari, J
1. Mr. Rajat Pandey, learned counsel
for the petitioner.
2. Ms. Sangeeta Adhikari Patni,
Advocate holding brief of Mr. N.S. Pundir,
learned counsel for the respondent-
Uttarakhand Transport Corporation.
3. Petitioner retired from Uttarakhand Transport Corporation from the post of Electrician, on 31.03.2025. He is aggrieved by an order dated 29.03.2025 passed by Regional Manager (Technical). In the said order, it is provided that a sum of ₹2,07,978/- was paid in excess to petitioner, therefore, the said amount shall be recovered from the amount payable as gratuity to petitioner. The total amount, which was due to the petitioner as gratuity, is indicated as ₹13,23,686/-.
4. Learned counsel for the petitioner submits that issue involved in this writ petition 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.
5. Learned counsel appearing for Uttarakhand Transport Corporation do not dispute the submission made on behalf of petitioner and submits that writ petition can be decided in terms of judgment rendered in SPA No. 245 of 2022 & other connected matters.
2025:UHC:9363
8. Accordingly, the writ petition is decided in terms of judgment dated 04.04.2024 rendered in SPA No. 245 of 2022 & connected matters.
(Manoj Kumar Tiwari, J) 17.10.2025 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=eacc6757ee7881e933ff8934f07477005aa8 5f9802a3a08b08d1369512ea30f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D 26F5C22DACF4F4610C1FE58A58531726FBB0,
ASWAL cn=NITI RAJ SINGH ASWAL Date: 2025.10.17 04:25:17 -07'00'
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