STATE OF UTTARAKHAND Vs. ANAND SINGH RAWAT

JUDGEMENT

(1.) The present Special Appeal is directed against the judgment rendered by the learned Single Judge, in Writ Petition (S/S) No. 978 of 2014, dtd. 13/2/2019.

(2.) The said writ petition had been preferred by the respondents/writ petitioners to assail the discriminatory treatment meted out to the Group 'D' employees of the Forest department, inasmuch as, the Forest department sought to grant the benefit of the 6th Pay Commission to the Group A, B and C employees of the Forest department w.e.f. 1/1/2006, but so far as the Group 'D' employees are concerned, the benefit of upgraded salary was given only from 24/3/2011 in terms of the orders dtd. 24/3/2011 and 6/4/2011.

(3.) The writ petition was initially allowed on 29/3/2017, which was assailed by the State vide Special Appeal No. 87 of 2018. The Division Bench allowed the appeal, and remanded the matter back to the learned Single Judge vide judgment dtd. 19/3/2018, for reconsideration on the ground that reliefs have been granted to the writ petitioners without quashing the impugned Government Orders dtd. 24/3/2011 and 6/4/2011. The matter was heard by the learned Single Judge upon remand, and by the impugned judgment the writ petition has been allowed issuing a mandamus to the State Government to enforce the recommendations of the 6th Pay Commission, as adopted by the State Government, vide orders dtd. 24/3/2011 and 6/4/2011 w.e.f. 1/1/2006, even qua the Group 'D' employees of the Forest department.