Kripal Singh vs State of H.P. and Another

Kurian Joseph, C.J.—All the Petitioners have approached this Court with identical set of prayers. Therefore, one set of prayers is extracted as below:

i) That the action of the Respondents in denying the pay scale of Rs. 3120-5160 but in giving a lower pay scale of Rs. 2520-4140 may kindly be held as illegal and may kindly be quashed and set-aside forthwith.

ii) That the Respondents may be directed to give the pay scale of Rs. 3120-5160 as revised from time to time to the Petitioner w.e.f. the date of his initial appointment/joining as a cook on 11.11.206 and pay fixation therein with all consequential benefits forthwith.

It is seen that in all the cases, the Petitioners have represented by way of Annexure P-6/P-7 legal notice and the same is pending before the first Respondent Government. Therefore, there will be a direction to the first Respondent to look into Annexure P-6/P-7 and take appropriate action there on in accordance with law and justice adverting to the submission made in the legal notice, within four months from the date of production of a copy of this judgment alongwith a copy of the writ petition by the Petitioner concerned. We make it clear that we have not adverted to the merits of the case and it is for the first Respondent to consider the same. In case any of the Petitioner requests for an opportunity of personal hearing, the same shall also be granted. It is also made clear that in case the Petitioner(s) are found eligible for consequential benefits, if any, the same shall also be granted within another two months.

The Writ Petitions are disposed of, so also the pending application(s), if any.