Ram Singh Chuphal And Others vs State Of Uttarakhand And Others

Ravindra Maithani, J

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

“I. a writ, order or direction in the nature of mandamus directing the respondents to grant the selection grade and promotional pay scale to the petitioners by counting their service from initial date of appointment including the service rendered by them before the institution was grant-in-aid as per the government order dated 12-7-2002 (Contained in Annexure No.6 to this writ petition).

II. a writ, order or direction in the nature of mandamus directing the responds to pay the arrears of difference of selection grade and promotional pay scale to the petitioners.

III. a writ, order or direction in the nature of mandamus, which this Hon’ble Court may deem fit and proper on the basis of the facts and circumstances of the case.”

Heard learned counsel for the parties and perused the record.

At the very outset, learned counsel for the petitioners would submit that the matter is squarely covered by the judgment dated 27.03.2017, passed by this Court WPSS No.1995 of 2015, Munendra Singh Rana and others Vs. State of Uttarakhand and others, and connected cases. He submits that, in fact, the writ petition bearing WPSS No.830 of 2025, Uma Rana and others Vs.State of Uttarakhand and others was also decided on that basis by this Court on 12.06.2025.

Learned State Counsel would submit that according to instructions, a Committee has been constituted at Government level pursuant to the judgment dated 27.03.2017, passed by this Court, in the case of Munendra Singh Rana (supra).

A proper assistance at relevant time definitely helps the Court to expeditious dispose of the cases. Here, in the instant case, the reliefs that have been sought by the petitioners are abundantly clear. They seek Selection Grade and Promotional Scale counting their services from the initial date of appointments, including the services rendered by them before the Institution was taken in grant-in-aid. It is being argued that the controversy has already been resolved by this Court in the case of Munendra Singh Rana (supra). Learned State Counsel is not in a position to tell the Court, as to whether the matter is squarely covered or not? Which it is. In fact, in WPSS No.830 of 2025, similar relief was sought by the petitioners of that case and in that case, on behalf of the State it was admitted that the controversy is squarely covered by the judgment of this Court, passed in the case of Munendra Singh Rana (supra).

This Court has given a thoughtful consideration and this Court is of the view that, in fact, the controversy is squarely covered by the judgment of this Court, passed in the case of Munendra Singh Rana (supra).

Since, the matter is covered, instant petition is decided in terms of the judgment dated 27.03.2017, passed by this Court WPSS No.1995 of 2015, Munendra Singh Rana and others Vs. State of Uttarakhand and others, and connected cases.