Bimla Devi and Others vs State of H.P. and Others

Justice Kurian Joseph, C.J.—The writ petition has been filed 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% per annum, 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 thereof from time to time till the regularization of his services, with all consequential benefits and arrears accrued on this count be paid with interest.

Petitioners submit that they are similarly situated as the petitioner in the decision rendered by this Court in CWP(T) No. 14232 of 2008, titled Nek Ram and others versus State of Himachal Pradesh and others, decided on 17.11.2009. It is further submitted that the decision has also been implemented. In case the petitioners are similarly situated as the petitioner in the judgment referred to above, similar treatment shall be given to the petitioners herein also, after verifying the facts, within a period of four months from the date of production of a copy of this judgment alongwith a copy of the writ petition and a copy of the judgment, referred to above, by the petitioners before the second respondent/competent authority.

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