RAMESH SINGH vs STATE OF UTTARAKHAND

UKHC010123192020
Office Notes,
reports, orders
or proceedings
or directions
and Registrar’s
order with
Signatures
SL.
Date

No.

2026:UHC:9949



COURT’S OR JUDGE’S ORDERS

WPSS/1578/2020

Jagdish Prasad --Petitioner
Versus
State Of Uttarakhand
--Respondent
With
UKHC010138532020
WPSS/1850/2020
Govind Singh --Petitioner
Versus
State Of Uttarakhand
--Respondent
With
UKHC010138602020
WPSS/1852/2020
Ratan Singh --Petitioner
Versus
State Of Uttarakhand
--Respondent
With
UKHC010138622020
WPSS/1853/2020
Dhummu --Petitioner
Versus
State Of Uttarakhand
--Respondent
With

UKHC010138552020
WPSS/1855/2020
Abbal Singh --Petitioner

Versus
State Of Uttarakhand
--Respondent
With
UKHC010138792020
WPSS/1857/2020
Chaundari Devi --Petitioner
Versus
State Of Uttarakhand
--Respondent
With
UKHC010138702020

WPSS/1860/2020
Manglu --Petitioner
Versus
State Of Uttarakhand Through The Principal Secretary

Public Works Department Pwd
--Respondent
With

UKHC010138642020
WPSS/1861/2020
Muli Devi --Petitioner

Versus
State Of Uttarakhand Through The Principal Secretary
Public Works Department Pwd
--Respondent
With

UKHC010138662020
WPSS/1862/2020
Jai Singh --Petitioner
Versus
State Of Uttarakhand Through The Principal Secretary
--Respondent
With
UKHC010014082023
WPSS/153/2023
Ramesh Singh --Petitioner
Versus
State Of Uttarakhand
--Respondent
With
UKHC010033302023

WPSS/370/2023
Ramesh Singh --Petitioner
Versus
State Of Uttarakhand
--Respondent
With
UKHC010165452023
WPSS/1916/2023
Madan Singh --Petitioner
Versus
State Of Uttarakhand
--Respondent

Hon'ble Rakesh Thapliyal, J.

Mr. Tribhuwan Chandra Pandey and
Mr. A.K. Tripathi, learned counsel for the
petitioners.
2. Mr. Dinesh Bankoti, learned Brief
Holder for the State.
3. In all these bunch of petitions
common question of facts and law are
involved. The petitioners are aggrieved

with the order of recovery of excess
payment. All these petitioners are retired
persons.
4. It is argued by learned counsel for the
petitioners that petitioners have not given
any undertaking that if any excess payment
the same is recoverable from them. He also
submits that the identical issue has been
dealt with by this Court as well as by the
Coordinate Bench. Learned counsel place
reliance to the judgment of the Coordinate
Bench dated 18.09.2025 passed in bunch of
petitions, the leading one is WPSS No.335
of 2023 as well as the judgment of Division
Bench dated 19.08.2026 passed in WPSB
No.541 of 2026 and also the judgment
passed by this Court dated 13.10.2026
passed in WPSS No.1276 of 2024. He
submits that since the issue as raised has
already been decided, therefore, all these
bunch of petitions be decided in terms of
the aforesaid judgment.
5. Mr. Dinesh Bankoti, learned Brief
Holder for the State have not disputed the
aforesaid position.
6. In such view of the matter, all these
bunch of petitions are disposed of in terms
of the judgment passed by the Division
Bench dated 19.08.2026 passed in WPSB
No.541 of 2026 as well as in terms of the
judgment passed by the Coordinate Bench
dated 18.09.2025 in bunch of petitions, the
leading one is WPSS No.335 of 2023 as well
as in terms of the judgment passed by this
Court dated 13.10.2026 in WPSS No.1276 of
2024.

7. While disposing of these petitions the
respondents are directed to redress the
grievances of all the petitioners within a
period of six weeks positively.


(Rakesh Thapliyal, J.)
31.10.2026
Arti