Dropta Jarait vs State of H.P. and Others

Justice Sanjay Karol, J.—According to learned counsel for the petitioner, matter in issue is squarely covered by the decision rendered by this Court in CWP (T) No. 14656 of 2008 titled Mrs. Urmila Thakur Vs. State of H.P. & Ors, decided on 28.2.2011, copy of which is taken on record. The issue is identical. In the instant case, petitioner is also seeking revision of pay-scale w.e.f. 1.1.1996. After considering the earlier decision rendered by this Court in Urmila Thakur (supra), this Court passed following directions:-

None has put in appearance on behalf of respondents No. 4 and 5. In these circumstances, the respondents No. 1 and 4 are directed to consider the case of the petitioner for granting revised pay scale w.e.f. 1.1.1996 in terms of judgment quoted above, and such decision be taken in four months from the date of supply of copy of this judgment by the petitioner to respondents No. 1 and 4. The petition stands disposed of on above terms. All pending applications stand disposed of.

As such, the directions issued in Urmila Thakur (supra) shall mutatis mutandi apply to the instant case also. Respondents are directed to take a decision within a period of three months from the date of supply of certified copy of this judgment by the petitioner.

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