WPSS/917/2026
2026 Latest Caselaw 2500 UK

Uttarakhand High Court

WPSS/917/2026 on 31 March, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                           2026:UHC:2236
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                    COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSS/916/2026
                               WPSS/917/2026
                               Hon'ble Manoj Kumar Tiwari, J
                                        Mr.     Rajesh    Chandra            Kandpal,
                               Advocate, for the petitioners.
                                         Mr. N.S. Pundir, Advocate, for the
                               respondent-Uttarakhand             Transport

Corporation.

2. Since the issue involved in both the writ petitions is identical, therefore, these are being heard and decided together by this common judgment. However, for brevity, facts of Writ Petition (S/S) No. 916 of 2026 alone are being considered and discussed here.

3. Petitioner retired from Uttarakhand Transport Corporation on 31.7.2025. On 23.7.2025, Assistant General Manager, Kathgodam Depot passed an order directing that a sum of ₹1,60,500 shall be recovered from the amount payable as gratuity to the petitioner. Thus, feeling aggrieved, petitioner has approached this Court.

4. Learned Counsel for the petitioners submits that the issue involved here is identical to the one decided by Division Bench of this Court in SPA No. 245 of 2022. He submits that these writ petitions also deserve to be decided in terms of the judgment rendered in the said Special Appeal.

5. Mr. N.S. Pundir, learned Counsel appearing for Uttarakhand Transport Corporation, submits that due to wrong fixation of pay, excess amount was released to petitioner, which deserves to be recovered from him. He, however, concedes that the issue involved in the present writ petitions is identical to the one decided by Division Bench of this Court in SPA No. 245 of 2022 and 2026:UHC:2236

submits that these writ petitions can be decided in terms of judgment rendered in SPA No. 245 of 2022.

6. Accordingly, both the writ petitions are decided in terms of judgment dated 4.4.2024, rendered in SPA No. 245 of 2022.

(Manoj Kumar Tiwari, J) 31.3.2026 Pr PRABODH

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

2.5.4.20=3a082a00a95aff911a9559743af8f21c50602ff6eae4e6 1af3aeab198d462503, postalCode=263001,

KUMAR st=UTTARAKHAND, serialNumber=0DC111E8D8CA66E16B940EFDF806ACCC1AB5 88052DF6FCA58C67F3C91957BE53, cn=PRABODH KUMAR Date: 2026.03.31 14:36:26 +05'30'