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Judgment
9 paragraphs · 218 wordsRavindra Maithani, J
By means of the instant petition, the petitioner seeks the following reliefs:-
“i. Issue a writ, order in the nature of mandamus commanding and directing the respondents to count the services rendered by the petitioner before taking the institution under grant-in-aid for the purpose of time scale/selection grade on completion of 10 years of service and also direct the respondents to pay arrears of the selection grade with 18% per annum interest.
ii. Issue any other or further writ, order or direction which this Hon’ble Court may deem fit and proper in the circumstances of the case.
iii. To award the cost of the petition in favour of the petitioner.”
Heard learned counsel for the parties and perused the record.
At the very outset, learned counsel for the petitioner would submit that the matter is squarely covered by the judgment dated 27.03.2017, passed by this Court in WPSS No.1955 of 2015, Munendra Singh Rana and others Vs. State of Uttarakhand and others; and connected cases.
Learned State counsel admits this fact.
Since the matter is covered, instant petition is decided in terms of the judgment dated 27.03.2017, passed by this Court in WPSS No.1955 of 2015, Munendra Singh Rana and others Vs. State of Uttarakhand and others; and connected cases.