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Judgment
6 paragraphs · 219 wordsJyotsna Rewal Dua, J
Notice. Mr. R.S. Verma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.
With the consent of learned counsel for the parties, the matter is heard at this stage.
The petitioner has prayed for revised pay scale of Rs. 5480-Rs.8950 from the date of appointment with further revision of pay scales from time to time. The reliefs have been prayed in the light of the judgment dated 05.07.2010, rendered in CWP(T) No. 5759 of 2008 (Subhash Chand and another Vs. State of H.P. and others). Learned counsel for the petitioner states that the petitioner would be content if the case of the petitioner is considered by the respondents in light of the aforesaid judgment. Learned Additional Advocate General has no objection to this prayer.
Having regard to above submissions and without examining the merits of the matter, this petition is disposed of by directing the respondents to consider the case of the petitioner in light of the aforesaid judgment and pass appropriate orders in accordance with law within a period of six weeks from the date of receipt of copy of this order. The decision so arrived at, shall also be communicated to the petitioner.
Pending miscellaneous application(s), if any, also to stand disposed of.