Annupurna Thakur vs State Of Himachal Pradesh And Others

Jyotsna Rewal Dua, J

This writ petition has been filed for the grant of following reliefs:

“(a) That the respondent may very kindly be directed to grant the benefits of revised scale w.e.f. 01-01-1986 in pursuance to the office letter dated

Nil no. GSSS-Rjh(B-3)-2000-19-20 Regd. which was passed in continuation of order dated 16-03-1995 i.e. Annexure P-5. Further the respondent may

very kindly be directed to grant the increments and arrears in this regard to the petitioner. The respondent may very kindly be directed to pay all the

consequential benefits and arrears alongwith interest @ 9% per annum, in the interest of justice and fair play.

(b) That the respondent may very kindly be directed to grant the pay scale of Rs. 1680-2925/- to the petitioner w.e.f 01-01-1986 to the petitioner

alongwith interest and arrears thereto with revision from time to time with all consequential benefits with interest as granted by the state government

of Punjab.â€​

Learned counsel for the petitioner submitted that the claim of the petitioner is covered in terms of judgment dated 19. 5.2009, titled Paras Ram vs

State of Himachal Pradesh & another, delivered in CWP(T) No. 7712/2008 and also by judgment dated 15.7.2010, delivered in LPA No. 36/2010,

titled Sita Ram vs State of H.P. & Others. Learned counsel for the petitioner further submitted that the petitioner would be content in case the

respondents are directed to examine the case of the petitioner in the light of aforesaid judgments and pass appropriate order thereupon within a time

bound schedule. Learned Additional Advocate General is not averse to the above prayer.

In view of the above submissions, this petition is disposed of by directing the respondents/competent authority to examine the case of the petitioner in

the light of above referred judgments and pass appropriate order thereupon within a period of six weeks from today. Pending miscellaneous

application(s), if any, shall also stand disposed of.