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Dharam Paul & Others vs State Of H.P. & Others

High Court Of Himachal Pradesh · Decided on 5 November 2020 · Citation: (2020) 11 SHI CK 0054

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 3988 Of 2020
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Judgment

5 paragraphs · 149 words

Anoop Chitkara, J

1.

The petitioners, who are working as Assistant Managers, in various Branches of the respondent-Bank, have come up before this Court seeking quashing of Circular No.24 of 2013, Annexure P-5 and implement the revision of pay scale. In this regard, the petitioners have also filed representations, Annexure P-7 (Colly.), which are still pending before the authorities concerned.

2.

Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and accepts service of notice on behalf of respondents No.1 and 2 and Mr. Jagjeet Singh Bagga, Advocate on behalf of respondent No.3.

3.

In view of the nature of the order, we propose to pass, no response is required from the respondents.

4.

Consequently, this petition is disposed of with a direction to the respondent/authorities to decide the representation of the petitioners, Annexure P-7 (Colly.), in accordance with law, within two months. Pending application(s), if any, are closed.