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Judgment
Rajiv Sharma, Judge
It is jointly represented by the parties that the present lies is covered by the judgment dated 27.07.2011, rendered by a Co-ordinate Bench of this Court in Ms. Prem Lata Thapar Versus State of H.P. & others, CWP (T) 7821 of 2008.
Accordingly, the petition is allowed. The respondents are directed to fix the pay of the petitioner, at the time of taking over of the college, in the selection scale of Rs. 12,000-18,300/-, in which pay scale she was drawing salary at the time of taking over of the college and her services. Of course, she will be given the benefit of revision of pay scales, which have taken place subsequent to the taking over of the college and her pay in the revised scales of pay shall be re-fixed, in accordance with the rules and notification of pay revisions. She will also be given all consequential monetary benefits of salary and allowances as also pension, gratuity and other retrial benefits. Order be complied with within a period of three months from today. The pending application(s), if any, also stands disposed of.