Kusum Juyal And Others vs State Of Uttarakhand And Others

Ravindra Maithani, J

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

“i) Issue a writ, order or direction in the nature of Mandamus commanding and directing the respondent to pay interest @ 9% per annum on delayed payment of revised pay scale w.e.f. 01-05-1995 to 30-06-2010 forthwith qua the petitioners as the respondents authorities have paid and released the said benefit of the interest upon the arrear of revised pay scale in respect to the similarly situated counterpart of the petitioners.”

Heard learned counsel for the parties and perused the record.

Learned counsel for the petitioners would submit that the petitioners were given delayed payment, but interest has not been paid. He would submit that the matter is squarely covered by the judgment dated 20.12.2024, passed by this Court in WPSS No.2376 of 2024, Premwati Sharma and others vs. State of Uttarakhand and others; and connected cases.

Learned counsel for the respondents admit these facts.

Since, the matter is covered, instant petition is decided in terms of the judgment dated 20.12.2024, passed by this Court in WPSS No.2376 of 2024, Premwati Sharma and others vs. State of Uttarakhand and others; and connected cases.