Pankaj Purohit, J
1. By means of this writ petition, petitioner has sought the indulgence of this Court for a direction to respondents to grant the benefit of selection/
promotional pay scale by counting the services rendered by her before grant-in-aid.
2. The brief facts of the case are that the petitioner is working as a Lecturer (English) in the grant-in-aid institution since September 2013. After
having completed 10 years of service as such, she is entitled for selection pay-scale/grade by the respondent-Department, but despite there being
clear-cut provisions enumerated in the Government Order dated 22.02.2010 for grant of selection grade after putting in 10 years’ continuous
satisfactory service and grant of promotional pay scale on completion of 12 years service in the selection grade, she has not been given the said
benefit.
3. Learned counsel for the petitioner submits that subject matter of the present writ petition is covered by a judgment rendered by a Co-ordinate
Bench of this Court in WPSS No.1955 of 2015 (Munendra Singh Rana & others vs. State) and connected petitions decided on 27.03.2017, which was
upheld by the Division Bench of this Court vide judgment dated 30.08.2018 passed in SPA No.279 of 2018 (State vs. Harish Singh Bora & others) and
batch. This fact has also been admitted by learned State Counsel.
4. In this view of the matter, the present writ petition stands allowed in terms of the judgment and order passed by a Co-ordinate Bench of this Court
in WPSS No.1955 of 2015 (Munendra Singh Rana & others Vs State Of Uttarakhand & others) and connected petitions decided together on
27.03.2017, which was later on upheld by the Division Bench of this Court vide judgment dated 30.08.2018 passed in SPA No.279 of 2018 (State vs.
Harish Singh Bora & others) and batch.
5. Accordingly, respondents are directed to release Selection Grade/Time Pay Scale to the petitioner counting her service from the date of her initial
appointment in the Boxa Janjati Krishak Inter College, Sheeshambara, P.O. Sherpur, Dehradun, within a period of eight weeks from today along with
arrears. The petitioner is also entitled to get interest @ 9% per annum on the arrears.
6. It is made clear that if arrears are not released within aforesaid period, petitioner shall be entitled to get interest @18% per annum.
