Lalit Kumar vs State of H.P. and Others

Kurian Joseph, C.J.—The petition has been filed with the following prayers:

(i). That the Respondents may kindly be directed to Pay the revised pay scale of Rs. 6400-10400 to the applicant w.e.f. 13.10.2000 when he was initially appointed School Cadre Lecturer (Economics) on contract basis as the scale has been revised w.e.f. 1.1.1996 along with interest @ 18% per annum from the due date till the actual payment.

(ii). That the Respondents may kindly be directed to make the payment of salary for winter/summer vacation to the applicant along with interest @ 18% p.a. from the date till the date of actual payment.

(iii) That the Respondents may be restrained from withdrawing the revised pay scale of Rs. 6400-10400, which is being paid to the applicant w.e.f. 23.5.2003 in pursuance to Annexures A1 and A-2.

There is No. reply.

It is seen that the operation of the impugned order was stayed by the Tribunal and the stay is in operation since April, 2004

In view of the above circumstances, this writ petition is stayed by the disposed of in terms of interim order, dated 7.4.2004, making it clear that in the case Petitioner still has any grievance, he may approach the 1st Respondent. It is further made clear that in case the Petitioner has not been paid vacation salary, in view of the decision of this Court in Baldev Singh and Ors. v. State of H.P. and Ors. the same shall be paid to him.

The writ petition is disposed of, so also the pending applications, if any.