WPSS/1522/2024
2026 Latest Caselaw 2205 UK

Uttarakhand High Court

WPSS/1522/2024 on 20 March, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                        2026:UHC:1981
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                  COURT'S OR JUDGE'S ORDERS
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             and Registrar's
               order with
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                               WPSS/1522/2024
                               Hon'ble Manoj Kumar Tiwari, J
                               1.    Mr. Pawan Mishra, learned counsel
                               for the petitioner.

                               2.   Mr. Ghanshyam Joshi, learned
                               Additional C.S.C. for the State of
                               Uttarakhand.

                               3.   Petitioner    was     employed     as
                               Assistant Teacher in a Government
                               School in Garhwal Division in 2008. It is
                               further her case that because of illness,
                               she could not attend her duty during
                               certain period and petitioner had
                               proceeded on sanctioned medical leave
                               for those period. The grievance raised
                               by petitioner is that her salary and other
                               dues have not been released so far.

                               4.    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 release

salary of the petitioner since 17.05.2008 to 27.04.2009, medical salary since 16.11.2014 to 31.12.2014 and since 01.02.2015 to 17.04.2015, salary since 18.04.2015 to 31.05.2018, salary since 26.09.2018 to 08.12.2023 and CPF since the date of her first appointment and other dues till date.

5. After arguing for a while, learned counsel for the petitioner submits that petitioner had made representation which has not been decided so far. He confines his prayer and submits that petitioner be permitted to make fresh representation for release of her 2026:UHC:1981

monetary dues.

6. Learned State Counsel submits that he has no objection, if the writ petition is disposed of in terms of prayer made by petitioner's counsel.

7. The writ petition is, accordingly, disposed of with liberty to petitioner to make representation to the Competent Authority within two weeks from today. If she makes representation within the stipulated time, the Competent Authority shall decide the same, as per law, within ten weeks thereafter.

(Manoj Kumar Tiwari, J) 20.03.2026 Aswal NITI RAJ SINGH Digitally signed by NITI RAJ SINGH ASWAL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a3a08b08d1369512ea

ASWAL 30f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22DACF4F4610C1FE58 A58531726FBB0, cn=NITI RAJ SINGH ASWAL Date: 2026.03.20 05:20:49 -07'00'