Anil Rana and Others vs State of H.P. and Others

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

a. That writ of mandamus be issued whereby directions be issued to the Respondents are directed to release the revised pay scale of Rs. 6400-10640 to the petitioners from their initial date of appointment as Lecturer on contract basis or directions be issued to the respondent to extend the benefit of revised pay scale on the analogy of the Judgment passed in LPA 105/2010.

According to the petitioners, the issue is covered in their favour by the judgment of this Court rendered in LPA No. 105 of 2010, titled State of H.P. & others versus Rakesh Chand & others, decided on 13.12.2012. There will be a direction to the respondents to take appropriate action in the matter in the light of the judgment, referred to above, in case the petitioners are also similarly situated, within a period of three months from the date of production of a copy of this judgment along with the copy of the writ petition and copy of the judgment, referred to above by the petitioner concerned before the second respondent/competent authority.

2 The writ petition is disposed of, so also the pending application (s), if any.