WPSS/792/2024 on 19 March, 2026

[Cites 0, Cited by 0]

Uttarakhand High Court

WPSS/792/2024 on 19 March, 2026

Bench: Manoj Kumar Tiwari

                                                                       2026:UHC:1911
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions                  COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               WPSS/792/2024
                               Hon'ble Manoj Kumar Tiwari, J
                               1.   Mr. I.D. Paliwal, learned counsel for
                               the petitioner.

                               2.  Mr. Narayan Dutt, learned Standing
                               Counsel for the State of Uttarakhand.

                               3.    Petitioner retired from the post of
                               District Audit Officer on 31.03.2018. He
                               filed this writ petition in the month of
                               May 2024, seeking the following reliefs:-

                               (i)   Issue a writ order or direction in the nature of
                                     mandamus commanding and directing the
                                     respondents to sanction 3rd ACP Grade Pay of

Rs. 6600 w.e.f. 19.10.2012 and further to grant Grade Pay of Rs. 7600 w.e.f. 7.4.2016 as the effective date of Uttarakhand Audit Structure and Grade Pay Rs. 5400 from the date of promotion of the employees those were junior to the petitioner.

(ii) Issue a writ order or direction in the nature of mandamus commanding and directing the respondents to pay the arrear of salary from 19.10.2012 upto his date of retirement i.e. on 31.3.2018, and thereafter to re-fix the retiral dues such as pension and other retiram dues and to pay the arrear of retiral dues to the petitioner along with interest @ 18% per annum.

4. Learned State Counsel submits that since petitioner has made representation, claiming monetary benefits as are claimed by him in the writ petition, therefore, the Competent Authority can be directed to take decision on his representation.

5. The writ petition is, accordingly, disposed of with a direction to the 2026:UHC:1911 Competent Authority to take decision on the representation (enclosed as annexure 9 to the writ petition) submitted by petitioner, as per law, within six months from the date of presentation of certified copy of this order.

(Manoj Kumar Tiwari, J) 19.03.2026 Aswal NITI RAJ SINGH Digitally signed by NITI RAJ SINGH ASWAL DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a3a08b08d1369512ea30 f3, postalCode=263001, st=UTTARAKHAND, ASWAL serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22DACF4F4610C1FE58A5 8531726FBB0, cn=NITI RAJ SINGH ASWAL Date: 2026.03.19 05:23:25 -07'00'

Unlock Advanced Research with PRISMAI

Uttarakhand High Court