CourtKutchehry.com
High CourtsSingle Bench

Kamlapati Sanwal And Others vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 26 March 2025 · Citation: (2025) 03 UK CK 0930

HON’BLE JUDGES
Ravindra Maithani, J
CASE NUMBER
Writ Petition No. 414 Of 2025 (S/S)
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

6 paragraphs · 152 words

Ravindra Maithani, J

1.

The challenge in this petition is made to certain orders, by which, the Grade Pay of the petitioners have been reduced and certain orders were passed. The petitioners also claim that their amount of gratuity and encashment may be re-calculated based on the admissible Grade Pay.

2.

Heard learned counsel for the parties and perused the record.

3.

Learned counsel for the petitioners would submit that the matter is squarely covered by the judgment dated 12.02.2025, passed by this Court in WPSS No.446 of 2020, Lalit Chandra Tiwari and others vs. State of Uttarakhand and others; and connected cases.

4.

Learned counsel for the respondents admit these facts.

5.

Since, the matter is covered, instant petition is decided in terms of the judgment dated 12.02.2025, passed by this Court in WPSS No.446 of 2020, Lalit Chandra Tiwari and others vs. State of Uttarakhand and others; and connected cases.