Jagdish Kaur vs State Of H.P. & Ors

@JUDGEMENTTAG- JUDGEMENT

Tarlok Singh Chauhan, J

Learned Additional Advocate General has placed on record instructions, the relevant portion whereof reads as under:-

“In this regard, it is submitted that as per information received from the Deputy Director of Elementary Education Solan, District Solan, H.P. the petitioner was appointed as JBT at GPS Plassi Kalan Education Block Nalagarh on dated 01.12.1999 and thereafter she had resign her post on dated 22.06.2007 because she was appointed as TGT(A) through Batch wise.

It is further submitted that the speaking order was passed by Deputy Director of Elementary Education Solan, District Solan, H.P. on 18.08.2020 vide which Himachal Pradesh Rajkiya prathmik Anubandh Adhyapak sangh are entitled for revised pay scale at the initial pay scale plus allowances as admissible from the initial date of their appointment which has earlier been extended to the petitioners in CWP(T) No.6037/2008-Himachal Pradesh Rajkiya prathmik Anubandh Adhyapak sangh Vs. State of H.P. with arrears and all the Principals/BEEOs of Distt. Solan were directed to take immediate necessary action accordingly(Copy attached).

Now she has represented for the arrears of revised pay scale in the office of Block Elementary Education Officer Nalagarh on dated 08.04.2024 and Block Elementary Education Office Nalagarh informed that he will produce the arrear bill in the treasury by tomorrow”.

Now that the respondents themselves have undertaken to produce the arrear bill in the Treasury by tomorrow (11.04.2024), obviously, the instant petition has been rendered infructuous and is disposed of accordingly.

For compliance, to come up on 24.04.2024.