Kanhiya Lal Kaushal and Others vs State of H.P. and Another

Kurian Joseph, C.J.—The writ petitions are filed with the following common prayer:

(i) That the decision dated 17.6.2008 passed in CWP No. 319 of 1997, Annexure P1, may be applied to the case of the Petitioners and they may be held held entitled to placement in senior scale/selection grade on completion of 8/18 years of service as given to Shri Hira Lal in CWP No. 319 of 1997 with all consequential benefits.

According to the Petitioners, the issue is covered by the decision of this Court in Hira Lal v. State of H.P. and Anr. in CWP No. 319 of 1997. The Petitioners have submitted Annexure P1, representations and the same are pending before the first Respondent. There will be a direction to the first Respondent/competent authority to look into Annexure P1 and take appropriate action in accordance with law, also in the light of the decision, referred to above, within a period of three months, from the date of production of a copy of this judgment alongwith a copy of the writ petition(s) by the Petitioner(s) before the first Respondent/competent authority.

The writ petitions are disposed of, so also the pending applications if any.