Amar Nath Sharma vs State of H.P. and Another

Kurian Joseph, C.J.—The writ petition is filed with the following prayers:

(a) This Hon''ble Court may be pleased to issue a writ of Mandamus directing the respondent State to place the petitioner in the pay scale of Rs. 1775-2200 (revised as 3000-5000) from the date the petitioner was posted as Additional Superintendent of Police i.e. w.e.f. 22.2.1986 till his induction into Indian Police Service and to pay to the petitioner his arrears alongwith interest @9 percent per annum with all consequential benefits.

(b) This Hon''ble Court may kindly be pleased to issue a writ of Mandamus directing the respondent State to produce on record the relevant record of the present case and this Hon''ble Court and to pay to the petitioner the cost of the petition.

The petitioner has submitted Annexures P-5 and P-6 representations and those are pending before respondent No. 1. According to the petitioner, the issue is squarely covered by Annexures P-2, P-3 and P-4 Judgments. There will be a direction to first respondent to look into the Annexures P-5 and P-6 and take appropriate action in accordance with law within a period of two months from the date of production of a copy of this Judgment alongwith a copy of writ petition by the petitioner. The consequential benefits to which the petitioner found eligible shall also be disbursed to him within another one month.

With the above observations, the writ petition is disposed of, so also the pending applications, if any.

Copy dasti.