Dharam Singh Guleria vs State of H.P.

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

(i) That the writ of mandamus may kindly be issued and the respondents may kindly be directed to allow the benefit of running pay scale for the services rendered by the petitioner as untrained JBT besides the benefit of senior/selection grade after completion of 8, 18 years of service w.e.f. due date/1.1.1986 with all consequential benefits as per the decision referred to above.

(ii) That the respondents may kindly be directed to release the due and admissible entire arrears along with interest on account of revised pay fixation and also revise the pension of the petitioner with its consequential benefits accordingly.

According to the petitioner, the issue is covered in his favour by the judgment dated 17.6.2008 of this Court in Hira Lal vs. State of H.P. and another, CWP No. 319 of 1997. Therefore, there will be a direction to the respondents to look into the matter and in case the petitioner is similarly situated as the petitioner covered by the judgment, referred to above, similar benefits shall be extended to the petitioner herein also. The needful in this regard shall be done within a period of two months from the date of production of a copy of this judgment along with a copy of the judgment, referred to above.

The writ petition is disposed of, so also the pending applications, if any.