Krishan Lal and Others vs The State of Himachal Pradesh

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

(i) That the respondents State may kindly be directed to grant pay scale of Rs. 1680-2925 to the petitioners w.e.f. 1.1.1986 and arrears thereto with revision in the pay scales from time to time with all consequential benefits as granted by the State Government of Punjab because the State of Himachal Pradesh is adopting the pay scales of Punjab Government keeping in view the verdict given by the Hon''ble High Court of Punjab and Haryana in CWP No. 14264 of 1991 decided on November 9, 2009 and now as per the judgment of this Hon''ble Court in CWP No. 9047 of 2011 titled as Baldev and others Vs. State of H.P. and others was pleased to allow the petition on 21st March, 2012 and CWP No. 7208 of 2011, titled as Hakam Singh and others Vs. State of Himachal Pradesh in the interest of justice, equity and fair play.

(ii) That the respondents further be directed to fix the pay of the petitioners after regularization as Rs. 1640-2925 instead of Rs. 1500-2640 and pay all arrears thereto alongwith interest at the rate of 12% per annum till the actual payments with all other consequential benefits as all the petitioners have been superannuated, they may kindly be granted pensionary benefits after calculating the revised pay scales as per judgment supra and fix the pension accordingly with all consequential benefits.

An identical issue was considered by this Court leading to a common judgment, dated 21.3.2012 in CWP No. 9047 of 2011 titled Baldev Chand and another Vs. State of H.P. and others. In case the petitioners herein are also similarly situated as the petitioners in the judgment, referred to above, a similar treatment shall be extended to the petitioners herein also, as is given to the petitioners in the judgment, referred to above. The writ petitions are disposed of, so also the pending applications, if any.