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Dhaniram Pokhriyal And Others vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 15 June 2026 · Citation: (2026) 06 UK CK 0724

HON’BLE JUDGES
Pankaj Purohit, J
RESULT
Allowed
CASE NUMBER
Writ Petition Service Single No. 1568 Of 2026
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Judgment

8 paragraphs · 337 words

Pankaj Purohit, J

1.

Learned counsel for petitioners wants to withdraw the present writ petition so far as it relates to petitioner Nos.1 and 2, with liberty to file a fresh writ petition with better particulars.

2.

Accordingly, the present writ petition is dismissed as withdrawn in respect of petitioner No.1- Dhaniram Pokhriyal and petitioner No.2-Rajeev Kumar, with aforesaid liberty.

3.

Petitioner-Mahendra Singh Rawat has filed the present writ petition for a direction to respondents to grant the benefit of selection/promotional pay scale by counting the services rendered by petitioners before grant in aid.

4.

Learned counsel for the petitioner submits that subject matter of the present writ petition is covered by a judgment rendered by a Co-ordinate Bench of this Court in WPSS No.1955 of 2015 Munendra Singh Rana & others vs. State, and connected petitions decided on 27.03.2017, which was upheld by the Division Bench of this Court vide judgment dated 30.08.2018 passed in SPA No.279 of 2018 State vs. Harish Singh Bora & others, and batch. This fact has also been admitted by learned State Counsel.

5.

In this view of the matter, the present writ petition stands allowed, in terms of the judgment and order passed by a Co-ordinate Bench of this Court in WPSS No.1955 of 2015 Munendra Singh Rana & others Vs State Of Uttarakhand & others, and connected petitions decided together on 27.03.2017, which was later on upheld by the Division Bench of this Court vide judgment dated 30.08.2018 passed in SPA No.279 of 2018 State vs. Harish Singh Bora & others, and batch.

6.

Accordingly, respondents are directed to release Selection Grade/Promotional Pay Scale to the petitioner-Mahendra Singh Rawat counting his service from the date of his initial appointment, within a period of eight weeks from today along with arrears. The petitioner is also entitled to get interest @ 9% per annum on the arrears.

7.

It is made clear that if arrears are not released within aforesaid period, petitioner shall be entitled to get interest @18% per annum.