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WPSS/375/2026
2026 Latest Caselaw 1119 UK

Citation : 2026 Latest Caselaw 1119 UK
Judgement Date : 17 February, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

WPSS/375/2026 on 17 February, 2026

Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
                                                                                                                                           2026:UHC:1014
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                                                                                        COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSS/375/2026
                               Hon'ble Manoj Kumar Tiwari, J
                               1.    Mr. Rajendra Arya, learned counsel
                               for the petitioner.

                               2.   Mr. G.S. Negi, learned Additional
                               C.S.C. for the State of Uttarakhand.

                               3.   Petitioner is serving as Assistant
                               Teacher - L.T. Grade (English). According
                               to him, he became due for promotion
                               pay scale in the year 2021 but the same
                               has not been given to him. Relief sought
                               in the writ petition, is as under:-

                               (i) Issue a writ, order or direction in the nature
                                   of mandamus commanding the respondent

to grant a benefit of promotional pay scale w.e.f. year 2021 to the petitioner from the date of his entitlement in pursuant to the government orders dated 12.07.2022, 22.01.2010 and 06.09.2019.

4. Learned State Counsel submits that since petitioner has made a representation to the Competent Authority, therefore, he may be directed to take decision thereupon.

5. The writ petition is, accordingly, disposed of with a direction to Regional Additional Director, Nainital to take decision on petitioner's representation, as per law, within ten weeks from the date of presentation of certified copy of this order.

(Manoj Kumar Tiwari, J) 17.02.2026 Aswal NITI RAJ SINGH

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

2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a3a08b08d13

ASWAL 69512ea30f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22DACF4F461 0C1FE58A58531726FBB0, cn=NITI RAJ SINGH ASWAL Date: 2026.02.17 05:27:30 -08'00'

 
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