OM PRAKASH LATHWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the instant petition, the petitioner claims arrears of salary; arrears of second and third increments and House Rent Allowance.

(2.) Heard learned counsel for the parties and perused the record.

(3.) Briefly stated, according to the petitioner, by a letter dtd. 26/5/2011 of the Principal/Dean, Veer Chandra Singh Garhwali Government Institute of Medical Science and Research, Srinagar, District Pauri Garhwal ('the Medical College'), the petitioner was appointed Medical Superintendent on contractual basis for an initial period of two years with one month probation, which was extendable up to three years subject to satisfactory performance or until regular appointment. The petitioner took up the assignment; he sought extension of his service beyond the initial period of contract, which was to expire on 25/5/2013. But, it was not responded by the respondent authority, however petitioner continued working as a Medical Superintendent even after expiry of two years period. He received salary, etc. Subsequently, due to continued administrative silence the petitioner submitted his resignation on 10/6/2014, which was duly accepted and the petitioner was relieved on 15/7/2014. It is the case of the petitioner that he has not been paid salary, etc. which is detailed in para 18 of the writ petition, as follows:- <FRM>JUDGEMENT_5_LAWS(UTN)7_2025.html</FRM>