Ajay Kumar and Others vs State of H.P. and Others

Justice Kurian Joseph, C.J.—The writ petition is filed mainly with the following

prayers:-

(i) That the Respondents may very kindly be directed to grant revised pay scale of Rs. 4550-7220/- to the petitioners w.e.f. their appointment till their regularization and arrears accrued there under be paid with interest @ 9% p.a. in the interest of justice.

(ii) That the petitioners may also be kindly held entitled for the benefit of merger of 50% D.A. to basic pay + 11% D.A. w.e.f. 30.04.2004 and further revision there of from time to time till the regularization of their services, with all consequential benefits and arrears accrued on this count be paid with interest.

Mr. Ramakant Sharma submits that the present lis is covered by the judgment rendered in CWP(T) No. 14232 of 2008, titled as Nek Ram and others vs. State of Himachal Pradesh and others, decided on 17.11.2009.

Accordingly, the present petition is disposed of with a direction to the respondents to consider the case of the petitioners in the light of the principles laid down by this Court in the judgment dated 17.11.2009 as noticed above, within a period of three months from the date of production of certified copy of this judgment by the petitioners and copy of the judgment referred to above. So far as the case of the petitioners for the grant of regular/revised pay scale is concerned, the same be considered after the decision rendered by this Court in LPA No. 105 of 2010.

Pending application(s), if any, also stands disposed of. No costs.