STATE OF UTTARAKHAND Vs. SATYA PRAKASH THAPLIYAL

JUDGEMENT

(1.) The application seeking condonation of delay in preferring the appeal is not opposed by Mr. Rajendra Dobhal, learned Senior Counsel appearing on behalf of the respondent-writ petitioner and the delay is, therefore, condoned.

(2.) This appeal is preferred by the State of Uttarakhand and another against the order passed by the learned Single Judge in WPSS No. 714 of 2010 dated 03.04.2018. The respondent in this Special Appeal invoked the jurisdiction of this Court, filing WPSS No. 714 of 2010, seeking a writ of certiorari to quash the orders dated 16.02.2009, 12.11.2009 and 19.05.2010; and a writ of mandamus commanding the respondents to grant them the pay scale i.e. Rs. 2200-4000 (revised as Rs. 8000-13500) from the date when the respondent-writ petitioner acquired the necessary qualifications mentioned in the Government Order dated 29.02.1996, and became eligible for payment of the said pay scale in the post of Librarian in Shri Guru Ram Rai (P.G.) College, Dehradun.

(3.) This case has had a checkered history. The respondent-writ petitioner was appointed as a Library Clerk by order dated 29.07.1985. Consequent, on the retirement of the then Librarian Mr. S.P. Nautiyal, the petitioner was given charge of the post of Librarian on 02.04.1994, and has been discharging the duties of a Librarian, in the institution, ever since.