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Keshva Nand and Others vs State of H.P.

High Court Of Himachal Pradesh · Decided on 13 June 2012 · Citation: (2012) 06 SHI CK 0068

HON’BLE JUDGES
Kurian Joseph, C.J · Dharam Chand Chaudhary, J
CASE NUMBER
CWP No. 4244 of 2012-E
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Judgment

5 paragraphs · 160 words

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

(i) That the respondents be directed to grant pay scale of Rs. 5480-8925 to the petitioners from the date of their regularization in service along with interest and arrears thereto.

According to the petitioners, the issue is covered in their favour as per Annexure P-6, judgment in Subhash Chand & Anr. Vs. State of H.P. & Ors. in CWP (T) No. 5759 of 2008 and the said judgment has been implemented also by the State. If that be so and in case the petitioners are similarly situated, a similar treatment shall be given to the petitioners as well. The needful shall be done within a period of two months from the date of production of a copy of this judgment by the petitioners before the 2nd respondent.

2.

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

Copy dasti.