WPSS/88/2016
2026 Latest Caselaw 984 UK

Uttarakhand High Court

WPSS/88/2016 on 12 February, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

               Office Notes,
              reports, orders
SL.           or proceedings
      Date                                      COURT'S OR JUDGES'S ORDERS
No           or directions and
             Registrar's order
              with Signatures
                                 WPSS 88/2016
                                 Hon'ble Manoj Kumar Tiwari, J.

Mr. I.P. Gairola, Advocate, for the petitioner.

Ms. Monika Pant, Advocate, for the applicants/State of Uttarakhand. (2) For the reasons indicated in delay condonation application (IA/4410/2022), the same is allowed. Delay in filing the recall application is condoned.

(3) Recall application (MCC/4409/2022) has been filed by State of Uttarakhand and Director, Social Welfare Department, Uttarakhand seeking recall of the order dated 3.5.2017. The order, sought to be recalled, is extracted below:

"None is present for the petitioner. Mr. BPS Mer, Brief Holder, for the State. On the oral application of Mr. Abhishek Verma, Advocate, the State of Uttar Pradesh through Chief Secretary is added as party respondent. Smt. Beena Pandey, Addl. CSC, waives service of notice.

Petitioner has prayed for grant of pay scale of Rs.5000-8000 w.e.f. 1.1.1996 instead of 2003.

It has come in the counter of the State of Uttarkahand that the petitioner has been paid his dues w.e.f. 9.11.2000 but between 1.1.1996 till 8.11.2000, it is to be paid by the State of Uttar Pradesh.

Accordingly, the petition is disposed of with the direction to the State of Uttar Pradesh to grant the benefit of pay scale of Rs.5000-8000 to the petitioner w.e.f. 1.1.1996 till 8.11.2000 within ten weeks from today.

All pending applications stand disposed of in the above terms."

(4) Learned Counsel for the review applicants submits that State of Uttarakhand has not paid the dues to the petitioner w.e.f. 9.11.2000, as mentioned in the order sought to be recalled, but dues were paid to him only w.e.f. 29.3.2003.

(5) Learned Counsel for the petitioner, however, submits that all pending dues of the petitioner have been released to him by State of Utttarakhand as well as State of Uttar Pradesh and, now, petitioner does not have any grievance left. He submits that petitioner has not filed any other writ petition staking claim for any monetary benefit and if any writ petition has been filed, that shall be treated as withdrawn. (6) In view of the statement made by learned Counsel for the petitioner, no ground is made out to justify recall of the order dated 3.5.2017. Recall application is, accordingly, rejected.

(Manoj Kumar Tiwari, J.) 12.2.2026 Pr