URMILA DEVI Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) The petitioner had filed this writ petition seeking a writ of mandamus commanding the respondents to grant 2nd promotional/next pay scale to the petitioner to the tune of Rs. 5,000-150-8000, which is being paid to Up-Karapal (Sub-jailor) on completion of 24 years of satisfactory service. The petitioner in the writ petition has sought the following reliefs :-

(2.) In support of his case, the petitioner has placed a reliance on the judgment rendered by learned Single Judge on 19.07.2013, in Writ Petition No. 199 of 2009 (S/S), "Bhuwan Chandra Pathak vs. State and others", as well as the judgment dated 11.09.2014, rendered by learned Single Judge in Writ Petition No. 1079 of 2014 (S/S). The said pleading has been made by the petitioner in para nos. 18 and 19 of the writ petition, which is quoted hereunder:-

(3.) The respondents have filed their counter affidavit and in the counter affidavit, as filed by respondent no.2, they had pleaded and the following answer to the contents of para nos. 18 and 19 of the writ petition has been given, which is quoted hereunder:-