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Kumar Singh vs Managing Director Uttarakhand Transport Corporation & Others

Uttarakhand High Court · Decided on 29 August 2024 · Citation: (2024) 08 UK CK 0089

HON’BLE JUDGES
Pankaj Purohit, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition Service Single No. 781, 784, 787, 788 Of 2024
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Judgment

9 paragraphs · 323 words

Pankaj Purohit, J

1.

All these petitions involving common question of law and fact are decided by this common order.

2.

Heard learned counsel for the parties.

3.

By means of these writ petitions, petitioners have sought writ of mandamus directing the respondents to make the payment of entire amount of gratuity, leave encashment and other post-retiral dues accrued towards them pursuant to their superannuation alongwith the interest earned thereupon.

4.

Learned counsel for the petitioners submits that the controversy has been set at rest by a Co-ordinate Bench of this Court, vide judgment and order dated 14.06.2022 passed in WPSS No.1593 of 2021 Balam Singh Aswal Vs. Managing Director and Others and Batch of writ petitions, which are subsequently affirmed by the Division Bench of this Court vide judgment and order dated 04.04.2024 in Special Appeal No.245 of 2022, Managing Director, Uttarakhand Transport Corporation, Dehradun & Others Vs. Ashok Kumar Saxena, and Batch of Special Appeals.

5.

Learned counsel for the respondents has also submitted that the present matters are squarely covered by the judgment and order dated 14.06.2022, which was affirmed in Special Appeals, as referred above by learned counsel for the petitioners, vide judgment dated 04.04.2024.

6.

In this view of the matter, the writ petitions are disposed of in terms of the judgment and order dated 14.06.2022 passed by a Coordinate Bench of this Court in WPSS No.1593 of 2021 Balam Singh Aswal Vs. Managing Director and Others and Batch, which was affirmed by a Division Bench of this Court in Special Appeal No.245 of 2022 Managing Director, Uttarakhand Transport Corporation, Dehradun & Others Vs. Ashok Kumar Saxena and Batch, vide judgment dated 04.04.2024. The case of the petitioners shall abide by the aforesaid judgment and order dated 14.06.2022, which was later on affirmed vide judgment dated 04.04.2024 in Special Appeals as stated above.

7.

No order as to costs.

8.

Pending applications, if any, stand disposed of accordingly.