BALBEER SINGH POKHARIYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since the controversy involved in aforementioned petitions is same, therefore, these petitions are being disposed of by this common judgment.

(2.) By means of present petitions, the petitioners have sought a writ petition in the nature of mandamus commanding the respondents to fix and release, gratuity, leave encashment and pension alongwith its arrear treating him regular in service and also grant promotional pay scale alongwith its arrears. Further prayer has been made in the nature of mandamus commanding the respondents to calculate and release the interest @10% per annum on the delayed payment in respect of gratuity on he when it was due.

(3.) Factual matrix of the case is that the petitioners are appointed on contractual basis on different posts. Thereafter, services of the petitioners were regularized by the respondent department. The respondent department after considering the past satisfactory services of the petitioners regularized the services of the petitioner. The petitioners continued to serve the department till they attained the age of superannuation. Grievance of the petitioners is that after retirement, respondent department is not paying retiral benefits to the petitioners. Hence, these petitions.