WPSS/3384/2018
2026 Latest Caselaw 2207 UK

Uttarakhand High Court

WPSS/3384/2018 on 20 March, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                         2026:UHC:1975
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                  COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSS/3384/2018
                               Hon'ble Manoj Kumar Tiwari, J
                               1.    Ms. Ruchika Negi, learned counsel
                               for the petitioner.

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

                               3.  Mr. I.D. Paliwa, learned Standing
                               Counsel for the State of U.P.

                               4.   Petitioner   was    appointed     as
                               Assistant Teacher in a Government
                               Primary School. According to him,
                               teachers serving in Government Model
                               School were given higher pay scale as
                               compared to teachers serving in other
                               Government School. In this writ petition,
                               he has sought a mandamus to the
                               authorities to remove such disparity.

                               5.    The reliefs, sought            in    this     writ
                               petition, are as follows:-

                               (i)   Issue a writ, order or direction in the nature of
                                     mandamus commanding and directing the
                                     respondents to remove the disparity in pay

scale between teachers of Government Model School Cadre serving in Govt. Model School vis- a-vis those like petitioner who served in Government High School.

(ii) Issue a writ, order or direction in the nature of mandamus commanding and directing the respondents to grant the benefit of pay revision to the Teacher of Government Model Cadre School served in Govt. High Schools to bring them at par with persons belonging to the same class serving in Government Model School.

(iii) issue a writ, order or direction in the nature of mandamus commanding and directing the respondents to revise the p ay scale of the petitioner to Rs. 5500-9000 in ordinary grade 2026:UHC:1975 Rs. 6500-10500 in selecting grade and Rs. 7500-12000 as promotion pay scale w.e.f. 01.09.1996 and consequently re-determine the pension of petitioner.

6. Learned State Counsel submits that even though petitioner has sought writ of mandamus, but he has not made any representation to the Competent Authority.

7. Ms. Ruchika Negi, learned counsel appearing for the petitioner submits that petitioner be permitted to make fresh representation to the Competent Authority.

8. The writ petition is, accordingly, disposed of with liberty to petitioner to make representation to the Competent Authority within two weeks from today. If he makes representation within the stipulated time, the Competent Authority shall take decision thereupon, within six months thereafter.

(Manoj Kumar Tiwari, J) 20.03.2026 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=eacc6757ee7881e933ff8934f07477005aa85f9802 a3a08b08d1369512ea30f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C2 2DACF4F4610C1FE58A58531726FBB0, cn=NITI RAJ SINGH

ASWAL ASWAL Date: 2026.03.20 05:21:32 -07'00'