Dr. Devender Nath Kashyap vs State of H.P. and Others

Kurian Joseph, C.J.—The petition is filed with the following prayer:

(i) Issue a writ in the nature of Mandamus directing the Respondents to grant the revised pay scale of ` 8000-13,500/- to the Petitioner w.e.f. 1.1.1996 to 31.12.1999 and refix his pay accordingly with all consequential benefits and the arrears accrued may kindly be granted with interest, as the colleagues of the Petitioner have been granted by this Hon''ble Court vide judgment dated 31.10.2008, titled as Dr. Karan Singh Rana and Ors. v. State of Himachal Pradesh and Ors.

According to the Petitioner, he is similarly situated as the Petitioner in CWP No. 1942 of 2010, which has been disposed of on 3.6.2010 by this Court. In case, the Petitioner is similarly situated and in case that judgment has been implemented in the case of the Petitioner therein; and the said judgment has attained finality, similar treatment shall be extended to the Petitioner herein also. The needful shall be done within three months from the date of production of a copy of this judgment alongwith a copy of the judgment referred to above before the second Respondent.

With these observations, the writ petition stands disposed of, so also the pending application(s), if any.