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WPSS/40/2025
2025 Latest Caselaw 4636 UK

Citation : 2025 Latest Caselaw 4636 UK
Judgement Date : 26 September, 2025

Uttarakhand High Court

WPSS/40/2025 on 26 September, 2025

Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
                                                                        2025:UHC:8717
             Office Notes,
                reports,
               orders or
             proceedings
SL.
      Date   or directions                  COURT'S OR JUDGE'S ORDERS
No.
                  and
              Registrar's
              order with
              Signatures
                             WPSS 40/2025
                             Hon'ble Manoj Kumar Tiwari, J.

Mr. S.K. Mandal, Advocate, for the petitioners.

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

(2) Petitioners are serving as Assistant Teacher, LT Grade. According to them, they are entitled to Grade Pay of ₹5400/- as promotional pay scale, however the said benefit has not been given to them. By means of this writ petition, petitioners have sought the following relief:

"I. To issue a writ order or direction in the nature of mandamus commanding the respondents to forthwith grant the promoted Pay Scale (Grade Pay of Rs. 5400/-) to the petitioners from due date, details were given in paragraph 4 to the writ petition, along with arrears and admissible interest."

(3) Learned Counsel for the petitioners submits that coordinate Bench has decided Writ Petition (S/S) No. 737 of 2024; since the issues involved in both the cases are identical, therefore, this writ petition may also be decided in terms of the judgment passed in Writ Petition (S/S) No. 737 of 2024.

(4) Learned State Counsel submits that he has no objection if the writ petition is decided in terms of the prayer made by learned Counsel for the petitioners. (5) Writ petition is, accordingly, disposed of in terms of the judgment dated 8.5.2024, passed by coordinate Bench in 2025:UHC:8717

Writ Petition (S/S) No. 737 of 2024. Petitioners shall be at liberty to move representation within two weeks from today. If petitioners make representation within stipulated time, the competent authority shall examine their claim and take decision, as per law, within three months thereafter.

(Manoj Kumar Tiwari, J.) 26.9.2025 Pr

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

PRABODH KUMAR UTTARAKHAND, 2.5.4.20=3a082a00a95aff911a9559743af8f21c50602ff6eae4e61af3aeab198d 462503, postalCode=263001, st=UTTARAKHAND, serialNumber=0DC111E8D8CA66E16B940EFDF806ACCC1AB588052DF6FCA5 8C67F3C91957BE53, cn=PRABODH KUMAR Date: 2025.09.26 19:10:39 +05'30'

 
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