STATE OF UTTARAKHAND Vs. VINOD KUMAR AND

JUDGEMENT

(1.) Since sufficient cause has been shown by the appellants for the delay in preferring the present Special Appeals, the delay is hereby condoned by this Court. Delay Condonation Applications are disposed of.

(2.) Both the learned counsel for the parties are ad idem that the issue raised in this Special Appeal has already been decided by this Court in Special Appeal No.214 of 2020 by judgment dtd. 22/11/2021.

(3.) The issue raised before the learned Coordinate Bench was whether the past services rendered by the employees in the Uttar Pradesh Basic Education Board should be added to the period for receiving the benefit of A.C.P., or not? The said issue was already decided by this Court in the case of Beer Singh Bhandari v. State of Uttarakhand & others, [Writ Petition (S/S) No. 270 of 2009, decided on 23/12/2009], and in the case of Bachendra Prasad Kanswal & others v. State of Uttarakhand, [Writ Petition (S/S) No.928 of 2012, decided on 9/1/2017]. Therefore, the Special Appeal No. 214 of 2020 was dismissed by this Court by its judgment dtd. 22/11/2021.