LAWS(UTN)-2024-7-43

BHAGWAN CHANDRA PANT Vs. STATE OF UTTARAKHAND

Decided On July 20, 2024
Bhagwan Chandra Pant Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) Since common question of law and facts are involved in these writ petitions, therefore these are being heard and decided by this common judgment, however for the sake of brevity facts of WPSS No.2058 of 2023 alone are being considered and discussed.

(2.) By means of this writ petition, the petitioners have challenged the order dtd. 16/10/2023 (annexure no.10), whereby Ist A.C.P. has been denied to the petitioners after completion of ten years of regular and satisfactory service and a mandamus is also sought to provide benefit of Ist A.C.P. to the petitioners.

(3.) Facts of the case shorn-off unnecessary details are that petitioners were initially appointed as Technician in Teletronics Ltd. and Kumaon Television Ltd; both are the subsidiary companies of K.M.V.N. (Kumon Mandal Vikas Nigam). Both the companies wound up in the year 1996 and thereafter the petitioners, being retrenched employee of the aforesaid company, have been adjusted with the respondent-Department as Instructor. There is no dispute with regard to the fact that petitioners were given appointment with the respondent-Department in the month of December, 2005.