Vijay Pal Singh vs Uttarakhand Transport Corporation, Dehradun And Others

Ravindra Maithani, J

By means of the instant petition, the petitioner seeks the following reliefs:-

“a) Issue a writ, order in the nature of Certiorari for quashing the impugned order dated 10.06.2022 passed by the respondent no.3 to that extent the recovery has directed (contained as Annexure No.1 to this writ petition).

b) Issue a writ, order or direction in the nature of mandamus commanding and directing the respondents to pay the arrear of amount i.e. Rs.1,31,135/- (one lakh thirty one thousand one hundred thirty five) along with interest @ 18% per annum from the date of retirement till date of actual payment.

c) Issue a writ order or direction in the nature of mandamus commanding and directing the respondents to re-fix the pay scale of the petitioner as per 2nd and 3rd ACP and to pay the difference of the payment towards the arrear of payment of petitioner.

d) 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 04.04.2024, passed by the Division Bench of this Court in Special Appeal No.245 of 2022, Managing Director, Uttarakhand Transport Corporation, Dehradun and others vs. Ashok Kumar Saxena; and connected cases.

Learned counsel for the respondents admits this fact.

The matter is covered, therefore, instant petition is decided in terms of the judgment dated 04.04.2024, passed by the Division Bench of this Court in Special Appeal No.245 of 2022, Managing Director, Uttarakhand Transport Corporation, Dehradun and others vs. Ashok Kumar Saxena; and connected cases.