WPSS/921/2026
2026 Latest Caselaw 2604 UK

Uttarakhand High Court

WPSS/921/2026 on 1 April, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                        2026:UHC:2287
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                  COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSS/920/2026
                               With
                               WPSS/921/2026
                               Hon'ble Manoj Kumar Tiwari, J
                               1.   Ms. Seema Sah, learned counsel for
                               the petitioner.

                               2.   Ms. Mamta Bisht, learned Deputy
                               Advocate General for the State of
                               Uttarakhand.

                               3.   Mr. Anil K. Bisht, learned counsel for
                               the respondent-Bank.

4. Since the issue involved in both the petitions is identical, therefore, these are being heard and decided together by this common judgment. However, for brevity, facts of WPSS No. 920 of 2026 along are being considered and discussed here.

5. Petitioner was appointed on a Class- IV post in District Cooperative Bank, Pithoragarh in the year 2022. Learned counsel for the petitioners submits that in all other Cooperative Banks similarly situate employees are being paid all benefits, while petitioners alone are being subjected to discrimination, and certain benefits are not being paid to them.

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

(i) Issue a writ, order or direction in the nature of mandamus directing the respondents to deduct the provident fund and other statutory contributions from the salary of the petitioner and further to provide all the consequential 2026:UHC:2287 benefits i.e. Medical, Earned Leave increment etc. to the petitioner as the similar situated employees of the other District Cooperative Bank are been given.

6. Mr. Anil K. Bisht, learned counsel appearing for the Bank submits that if petitioner(s) makes representation(s), the Competent Authority shall take decision thereupon, as per law, expeditiously.

7. The writ petitions are, accordingly, disposed of by permitting the petitioners to make representation(s) regarding their grievances to the Secretary/General Manager of the Bank. If petitioners make such representation(s) within two weeks from today, decision thereupon shall be taken, as per law, within four months thereafter.

(Manoj Kumar Tiwari, J) 01.04.2026 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=eacc6757ee7881e933ff8934f07477005aa 85f9802a3a08b08d1369512ea30f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D 26F5C22DACF4F4610C1FE58A58531726FBB0,

ASWAL cn=NITI RAJ SINGH ASWAL Date: 2026.04.01 04:35:39 -07'00'