Chander Vijay and Others vs State of H.P. and Others

Kurian Joseph, C.J.—This writ petition has been filed with the following prayers:

(i) That the writ petition may very kindly be allowed and the salary, as ordered to be fixed vide Annexure P5 & P6, may kindly be declared void abinitio and same may kindly be set aside, in the interest of justice.

(ii) That the Respondents may very kindly be directed to pay the revised pay scale and other benefits form the date of initial appointment of the Petitioners as is being paid to the similarly situate teachers, with all consequential benefits.

The Petitioners have submitted that they are similarly situated as the Petitioners in the decision rendered by this Court in CWP (T) No. 14232 of 2008, titled Nek Ram and Ors. v. State of Himachal Pradesh and Ors. decided on 17.11.2009. It is further submitted that the decision has also been implemented. In case the Petitioners are similarly situated persons as the Petitioners in the judgment, referred to above, similar treatment shall be given to the Petitioners herein also, after verifying the facts, within a period of three months from the date of production of copy of this judgment alongwith a copy of the writ petition by the Petitioners concerned before the first Respondent.

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