MANAGING DIRECTOR, KUMAON MANDAL VIKAS NIGAM LTD , NAINITAL AND ANOTHER Vs. MATHURA DUTT PANDEY AND ANOTHER

JUDGEMENT

(1.) This special appeal is instituted against the judgment dated 08.12.2014, rendered by learned Single Judge in Writ Petition No.1546(S/S) of 2014.

(2.) Key facts, necessary for adjudication of this appeal, are that the respondent No.1 was an employee of appellant/Kumaon Mandal Vikas Nigam Ltd (hereinafter referred to as "KMVN"). He claimed certain monetary benefits by way of filing the Writ Petition No.1546 (S/S) of 2014 which was disposed of by learned Single Judge of this Court on 08.12.2014 in view of judgment rendered in Writ Petition No.670 (S/S) of 2014.

(3.) Petitioner in Writ Petition No.670 (S/S) of 2014 was also not paid arrears of enhanced salary on the basis of recommendation made by Sixth Pay Commission. Writ Petition No.670 (S/S) of 2014 titled as "Rajendra Prasad Joshi Vs. State of Uttarakhand and others" was disposed of by observing that appellant/KMVN is an instrumentality of the State and the denial of grant of monetary benefits was unjustified. Reason assigned for not releasing the monetary benefits was the audit objection. This objection was overruled by learned Single Judge of this Court in Writ Petition No.670 (S/S) of 2014.