Uttarakhand High Court
(S/S) 'Ashutosh Joshi And Others vs State Of Uttarakhand And Others' on 4 October, 2013
Author: V.K. Bist
Bench: V.K. Bist
WPSS NO. 1504 of 2013 Hon'ble V.K. Bist, J.
Mr. Vinod Tiwari, Advocate alongwith Mr. G.C. Kandpal, Advocate for the petitioners.
Mr. Subhash Upadhyay, Standing Counsel for the State/respondents.
Heard learned counsel for the parties.
Learned counsel for the parties made statement that controversy involved in the present writ petition is squarely covered by the judgment of this Court in Writ Petition No. 1170 of 2010 (S/S) 'Ashutosh Joshi and others vs. State of Uttarakhand and others' delivered on 17.06.2013. Learned counsel for the parties prayed that present writ petition may also be disposed of on the same terms and observations made by this Court in writ petition no. 1170 of 2010 (S/S) 'Ashutosh Joshi and others vs. State of Uttarakhand and others' delivered on 17.06.2013.
In view of the above, the writ petition is disposed of in terms of judgment passed in the writ petition no. 1170 of 2010 (S/S). Respondents are directed to give benefit of old scheme known as Defined Benefit Pension Scheme to the petitioners.
Interim relief application no. 11006 of 2013 stands disposed of.
(V.K. Bist, J.) 04.10.2013 mamta