01Facts
The petitioner challenged orders dated 23/24 May 2017 and 27 March 2017 concerning recovery of ₹1,30,795 from his gratuity and alleged incorrect fixation of his pension.
¶ 3He sought refund of the recovered amount with interest and re-fixation of pension and gratuity.
¶ 3The petitioner submitted that the issue was covered by a Coordinate Bench judgment dated 4 January 2024 in a batch of petitions led by WPSS No. 2269 of 2022; the State’s Standing Counsel accepted that submission.
¶ 4–502Issues
i.Whether the petitioner’s challenge to the recovery from gratuity and the fixation of pension was governed by the Coordinate Bench judgment dated 4 January 2024 in the batch led by WPSS No. 2269 of 2022.
¶ 3–5ii.Whether the petition should be disposed of in accordance with that judgment.
¶ 603Law Applied
The Court applied the Coordinate Bench judgment dated 4 January 2024 in the batch of petitions led by WPSS No. 2269 of 2022, treating it as governing the issue raised in this petition.
¶ 4–6The order does not identify any statute or set out the substantive legal principles in that judgment.
¶ 4–604Reasoning
The petitioner relied on the Coordinate Bench judgment, and the State fairly conceded that the issue raised was squarely covered by it.
¶ 4–5On that basis, the Court did not independently examine the challenged recovery or pension fixation; it disposed of the petition in terms of the earlier judgment.
¶ 605Holding
The Court disposed of the petition finally in terms of the Coordinate Bench judgment dated 4 January 2024 in the batch led by WPSS No. 2269 of 2022.
¶ 6The order does not separately specify the relief granted on the petitioner’s claims for refund, interest, or re-fixation.
¶ 6Original Court PDF
ADITYA C DAVIDvsSTATE OF UTTARAKHAND
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