Indresh Devi & Others vs State Of Uttarakhand & Others

Pankaj Purohit, J

Since a common question of law and fact is involved in all these writ petitions, hence these are being taken up together and decided by this common order. For the sake of clarity, facts of WPSS No.1716 of 2024 have been taken into consideration.

Petitioners seek to command the respondents to grant them the benefit of promotional grade pay by counting the services rendered by petitioners before grant-in-aid.

Petitioners were initially appointed on various capacities in a recognized non-government unaided institution. By a subsequent order, the institution was brought into Grant-in-aid, where petitioners are presently working. Petitioners were given the benefit of selection grade pay after adding their services before grant-in-aid. According to petitioners, they are also entitled to promotional grade pay, which has to be reckoned from the date of their initial appointment.

It is submitted by learned counsel for the petitioner(s) that the writ petitions are covered by the judgment and order dated 27.03.2017 passed by a Co-ordinate Bench of this Court in WPSS No.1955 of 2015 and batch of writ petitions, which is annexed along with the writ petitions. He further submits that the Special Appeal and the SLP filed by the State have also been dismissed.

Learned State Counsel does not dispute the fact that the matter is squarely covered by the aforesaid judgment.

In this view of the matter, all the writ petitions are allowed. The writ petitions filed by the petitioners shall abide by the judgment and order dated 27.03.2017 passed by a Co-ordinate Bench of this Court in WPSS No.1955 of 2018 and batch of writ petitions.

Pending application(s) if any stands disposed of accordingly in all these matters.