RAMESHWAR PRASAD SAINI vs STATE OF UTTARAKHAND

UKHC010183192026
Office Notes,
reports, orders
or proceedings
or directions
and Registrar’s
order with
Signatures
SL.
Date

No.

2026:UHC:10182

COURT’S OR JUDGE’S ORDERS

WPSS/2660/2026
Rameshwar Prasad Saini
--Petitioner
Versus
State Of Uttarakhand & others
--Respondents

Hon'ble Rakesh Thapliyal, J.

Mr. Kundan Singh, learned counsel for
the petitioner.
2. Mr. K.N. Joshi, learned Deputy
Advocate General for the State.
3. Mr. I.D. Paliwal, learned Addl. C.S.C.
for the State of U.P.
4. By the instant petition the petitioner is
praying for the following relief:-

“i. Issue a writ, order or direction in
the nature of mandamus commanding
and directing the respondents to
reckon the period of work-charged
service of the petitioner for the purpose
of computation of qualifying service for
grant of pension as they did in the case
of the other employees.”

5. It is submitted by the learned counsel
for the petitioner that the issue, as raised in
this petition, is squarely covered by the
judgment passed by the Coordinate Bench of
this Court dated 09.03.2018 passed in WPSS
No.401 of 2018. Against the aforesaid
judgment of the Coordinate Bench an Special
Appeal was filed which was also dismissed

and thereafter several judgments have also
been passed in the identical matter by the
Coordinate Bench, which are also enclosed
alongwith the petition as Annexure 9. Apart
from this, he submits that not only this, the
other similarly situated incumbents have also
been given the benefit in the light of the
aforesaid judgment.
6. The counsel for the respondents have
not disputed the aforesaid position.
7. In such view of the matter, since the
dispute has already been settled by the
Coordinate Bench, the instant petition is also
disposed of in terms of the judgment passed
by the Coordinate Bench dated 09.03.2018
passed in WPSS No.401 of 2018.
8. While disposing of this petition, the
respondent nos.2 & 3 are directed to take
decision, strictly, in the light of the judgment
as aforesaid, positively within one month
from the date of production of certified copy
of this order.


(Rakesh Thapliyal, J.)
04.11.2026
Arti