Asha Dutt vs H.P. SEB Ltd.

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

(i) That the late husband of Petitioner Sh. M.P. Dutta may be held entitled to the benefit of higher pay scale of Rs. 15800-21100 on completion of 16 years of service as Assistant Engineer/Assistant Executive Engineer/Executive Engineer after ignoring the impugned note, which has been struck down by this Hon''ble court vide judgment dated 23.12.2009, Annexure P-2 and also given the similar treatment as given to the Petitioners in CWP No. 5984 of 2011 vide judgment dated 29.7.2011, Annexure P-3.

(ii) That the Respondent Board may be directed to revise the pay fixation/pension fixation of Petitioner as a result of admissibility of the pay scale of Rs. 15800-21100 w.e.f. 1.1.1996 with further revision w.e.f. 1.1.2006 on completion of 16 years of service with all consequential benefits.

2 1 It is brought to the notice of this Court that the judgment of this Court has attained finality by order dated July 15, 2011. In the above circumstances, the writ petition is disposed of directing the Respondent-Board to look into the case of the Petitioner and in case the husband of the Petitioner is similarly situated as the Petitioners covered by Annexure P-2, judgment, a similar treatment shall be extended to the Petitioner herein also. The eligible benefits shall be disbursed to the Petitioner within a period of six months from the date of production of a copy of this judgment along with a copy of the writ petition by the Petitioner before the Respondent-Board.

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