WPSB/241/2021
2025 Latest Caselaw 4340 UK

Uttarakhand High Court

WPSB/241/2021 on 15 September, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

             Office Notes,
                reports,
               orders or                            COURT'S OR JUDGES'S ORDERS
             proceedings
SL.
      Date   or directions
No
                  and
              Registrar's
              order with
              Signatures
                              MCC No.4 of 2025 (Review Application)
                              In
                              WPSB No.242 of 2021
                              With
                              MCC No.5 of 2025 (Review Application)
                              In
                              WPSB No.241 of 2021
                              With
                              MCC No.4 of 2025 (Review Application)
                              In
                              WPSB No.245 of 2021
                             Hon'ble Manoj Kumar Tiwari, J
                             Hon'ble Ashish Naithani, J.

Mr. M.C. Pant, learned counsel for the petitioners through VC.

2. Mr. Sushil Vashistha, learned Standing Counsel for the State.

3. Mr. Bhupesh Kandpal, learned counsel for the respondent nos.2 to 4.

4. Mr. Yogesh Kumar Pacholia, learned counsel for the respondent no.4.

5. Mr. Siddhartha Sah, learned counsel for the respondent no.6.

6. These writ petitions were decided by this Court vide judgment dated 07.05.2025 with a direction to the competent authority to take a decision upon the petitioners' representation within a period of four months.

7. Mr. M.C. Pant, learned counsel appearing for the review applicant submits that competent authority has already taken a decision not to grant the benefits of increment. He further submits that the order sought to be reviewed will come in the way of petitioners for filing a fresh writ petition.

8. Having regard to the facts of the case, the review applications are disposed of with the observation that the review applicants shall not be precluded from filing another writ petition, simply for the reason that earlier also they had filed the writ petitions seeking similar benefits.

(Ashish Naithani, J) (Manoj Kumar Tiwari, J)

15.09.2025 NR/Akash