Khadak Singh Dhapola vs State Of Uttarakhand And Others

Vipin Sanghi, CJ

The petitioner retired as a public servant.

The reliefs sought in the writ petition are the following:-

“i). Issue a writ order or direction in the nature of mandamus directing respondents no. 1 to 5 to forthwith process pension of petitioner along with other retirement benefits applicable to petitioner with 18% interest from the date his pension was due for payment till actual payment is made.

ii). Issue a writ order or direction in the nature of mandamus directing respondents no. 1 to 5 to recompute salary of petitioner as per his applicable basic pay i.e., 84,900 and pay the shortfall to the petitioner with 18% interest from the date his salary was due for payment till actual payment is made.

iii) Issue a writ order or direction in the nature of mandamus directing respondents no. 1 to 5 to process the travelling allowance bill dated 17-09-2020 as per rules, with 18% interest from the date this bill was due for payment till actual payment is made.”

These reliefs can be considered by the Uttarakhand Public Services Tribunal.

Considering the fact that the Writ Petition has been pending since 2021, we direct the Registry to transfer the complete record of this Writ Petition to the Uttarakhand Public Services Tribunal. The Tribunal shall register the same as a Claim Petition, and deal with the same accordingly. The Tribunal is requested to expedite the hearing of the Claim Petition, provided the petitioner does not seek any adjournment.

The Writ Petition stands disposed of accordingly.