ASHISH KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Sri V.K. Kohli, learned Senior Counsel appearing on behalf of the petitioner, Sri S.S. Chaudhary, learned Brief Holder for the State Government, and Sri Vinay Kumar, learned Standing Counsel for the Uttarakhand Power Transmission Corporation, and, with their consent, the writ petition is disposed of at the stage of admission.

(2.) The jurisdiction of this Court has been invoked seeking a writ of mandamus directing the respondents to provide medical and other admissible facilities to the petitioner and his wife, including leave encashment of 82 days and monthly medical allowance, as is being provided to other retired Directors / employees of the Power Transmission Corporation of Uttarakhand.

(3.) Facts, to the limited extent necessary, are that, while the petitioner was working as the General Manager (Personnel) in the Uttarakhand Transport Corporation, an advertisement was issued on 13.02.2015 by the State Government inviting applications for direct recruitment to the posts of Director (HR), Director (Finance), Power Transmission Corporation of Uttarakhand Ltd., besides other posts of Directors. The petitioner applied for the post of Director (HR), and was appointed as such by the State Government by its order dated 24.07.2015. The petitioner continued to retain his lien with the Uttarakhand Road Transport Corporation till 2018, and even after expiry of his lien, he continued to work as the Director (HR) till 30.11.2019 when he completed his tenure as the Director.