WPSS/657/2023
2026 Latest Caselaw 3061 UK

Uttarakhand High Court

WPSS/657/2023 on 16 April, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                    2026:UHC:2704
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                               WPSS/657/2023
                               Hon'ble Manoj Kumar Tiwari, J.

Mr. Anup Kumar Verma, Advocate for the petitioner.

Mr. Rahul Verma, Additional Advocate General for the State.

Ms. Sakshi Fartiyal, Advocate holding brief of Mr. Shailendra Singh Chauhan, Advocate for the respondent.

2. Petitioner is serving as 'Ski Lift Driver' on contract in Nagar Palika Parishad, Kichha, District Udham Singh Nagar, allegedly since March, 2013. Since he was not being paid salary at par with regular employees, therefore he made a representation claiming pay parity with regular employees. His representation has been rejected by Executive Officer of the concerned Nagar Palika Parishad. Thus feeling aggrieved, petitioner has approached this Court challenging the rejection order. He has also sought a mandamus to pay minimum of pay scale to the petitioner on the principle of 'equal pay for equal work'.

3. Learned counsel for the petitioner submits that identical issue was decided by this Court in Writ Petition No. 1399 of 2022 (SS) and other connected petitions. He submits that this writ petition also deserves to be decided in terms of 2026:UHC:2704 the said judgment.

4. Ms. Sakshi Fartiyal, Advocate holding brief of Mr. S.S. Chauhan, Advocate appearing for Nagar Palika Parishad, Kichha, District Udham Singh Nagar concedes that the issue involved in this writ petition is identical to the one decided in Writ Petition No. 1399 of 2022 (SS). She thus submits that the writ petition can be decided in terms of that judgment.

5. In view of the consensus between the parties, the writ petition is decided in terms of the judgment dated 23.03.2026, passed in WPSS No. 1399 of 2022. Petitioner shall be at liberty to make fresh representation for claiming minimum pay scale. If he makes such representation within two weeks from today, the Executive Officer of concerned Nagar Palika Parishad shall revisit the issue and pass necessary order as per law, on the representation within eight weeks thereafter.

(Manoj Kumar Tiwari, J.) 16.04.2026 Mahinder/

MAHINDER SINGH DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=da6212e6e78d94ed3134842bc6a8d6ca168979ca7b8c2f031a92d1a18b08923c, postalCode=263001, st=UTTARAKHAND, serialNumber=AB77B7C5B240908B392BE84F5CDD4C2AF35DC4626D305B1BC9EA4BABA43 D2B8F, cn=MAHINDER SINGH Date: 2026.04.16 17:29:20 +05'30' 2026:UHC:2704