Ravindra Maithani, J
1. By means of the instant petition, the petitioner seeks the following reliefs:-
“a) Issue a writ, order or direction in the nature of Certiorari to quash the office order dated 30.04.2024 (contained as Annexure No.3 to the writ
petition) whereby an order of recovery of Rs.4,16,760/- from gratuity amount has been made.
b) Issue a writ, order or direction in the nature of Mandamus commanding and directing the respondent authority to pay the remaining deducted
amount of gratuity of Rs.4,16,760/-which were deducted Same day of retirement of petitioner with statutory bank interest.
c) Pass any other order or orders as this Hon’ble Court may deem fit any necessary in the interest of justice.â€
2. Heard learned counsel for the parties and perused the record.
3. At the very outset, learned counsel for the petitioner would submit that the matter is squarely covered by the judgment dated 04.04.2024, passed by
the Division Bench of this Court in Special Appeal No.245 of 2022, Managing Director, Uttarakhand Transport Corporation, Dehradun and others vs.
Ashok Kumar Saxena; and connected cases.
4. Learned counsel for the respondents admits this fact.
5. The matter is covered, therefore, instant petition is decided in terms of the judgment dated 04.04.2024, passed by the Division Bench of this Court in
Special Appeal No.245 of 2022, Managing Director, Uttarakhand Transport Corporation, Dehradun and others vs. Ashok Kumar Saxena; and
connected cases.
