Ghanshyam Singh Ainthani And Others vs State Of Uttarakhand And Others

Ravindra Maithani, J

By means of instant petition, the petitioners have sought the following reliefs:-

“(i) Issue a writ order of direction in the nature of mandamus directing, the respondents to provide benefit of A.C.P. to the petitioners from their respective due dates after computing and counting their services rendered in Govt. Aided school i.e. prior to provincialization.

(ii) Issue a writ order of direction in the nature of mandamus directing, the respondents to provide arrears of A.C.P. to the petitioners from their respective due dates along with interest at prevalent bank rate.

(iii) Issue any other further writ order or direction which this Hon’ble Court may deem fit and proper in the circumstances of the case.

(iv) to Award cost of the Petition in favour of the Petitioners.”

Heard learned counsel for the parties and perused the record.

At the very outset, learned counsel for the petitioners would submit that the matter is squarely covered by the judgment dated 24.04.2024, passed by the Division Bench of this Court in Special Appeal No. 425 of 2022, State and others Vs. Diwan Singh Aithani and others and other connected matters.

This fact is admitted by the learned State counsel.

Since the matter is covered, instant petition is decided in terms of the judgment dated 24.04.2024, passed by the Division Bench of this Court in Special Appeal No. 425 of 2022, State and others Vs. Diwan Singh Aithani and others and other connected matters.