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Judgment
30 paragraphs · 320 wordsVivek Singh Thakur, J
In response to the petition, learned Additional Advocate General has placed on record instructions dated 02.05.2026, received from Director School Education along with copy of order dated 23.04.2026, whereby Higher Pay Grade after completion of two years of regular service has been extended to the petitioner. Operative part of instructions is as under:-
Sr. No.
CWP No
Name of Petitioner /Sh./Smt. And Designati on
School Name & E/B Block
Date of first appointme nt
Date of regulariza tion
Date of completio n of two years of Regular basis
Claim Desired
1.
4406/2026
Parveen Bala LT
GSSS Baat
10.09.2021
04.10.2023
04.10.2023
Higher Pay scale after completi on of two years of regular service i.e., Rs. 40100/- level-9, Cell-5
2.
4396/2026
Hoshiyar Singh TGT Hindi
GSSS Chilli
23.02.2019
11.01.2022
11.01.2024
Higher Pay scale after completi on of two years of regular service i.e., Rs. 40100/- level-9, Cell-5
Now, therefore as per judgment passed by Hon'ble High Court HP, the cases of above petitioner, is similar situated to the CWP No. 1638/2024 titled as Mohit Sharma & Anr. vs. State of HP & Ors and are entitled for higher pay scale i.e., Rs. 40100/- Level-9, Cell-5 (HPCS (RP) Rules 2022) after two years of regular service.
Due and admissible arrear (if any), be released in the light of the instructions issued vide letters no. Fin(PR)-B(7)-16/98-III(Agriculture) dated 15th December 2011, No. Fin-E-1-C(17)-6/08 dated 7th January 2012, No. Fin-E-1-C(17)-6/08 dated 31st July, 2024, No. Fin-E-1-C(17)-6/08 dated 19th April, 2025 and No. Fin-(PR)B(T)-/2021-Loose dated 17.09.2022. The entry be also made in the service book of individual concerned."
In view of above, as prayed by learned counsel appearing on behalf of petitioner, under instructions of original counsel, matter is disposed of with liberty to petitioner to avail appropriate remedy for surviving grievance, if any, as available under law.
Petition is disposed of in aforesaid terms, so also pending application(s), if any.