Prem Raj Chauhan vs State of H.P.

Justice Kurian Joseph, C.J.—The Writ Petition is filed with the following prayers:- A. That this writ petition may kindly be allowed and writ in the nature of mandamus and the respondents may be directed to grant revised pay scale and arrears accrued there under may kindly be ordered to be paid @ 9% per annum in the interest of justice.

B. That the petitioners may also be held entitled for the benefit of merger of 50% DA to basic pay + DA w.e.f. 30.4.2004 and further revision thereof from time to time till regularization of their services.

So far as the issue regarding grant of regular/revised pay scale to the petitioner is concerned, the same be considered after the decision rendered by this Court in LPA No. 105 of 2010 within another two months.

As far as the issue regarding merger of DA is concerned, the issue is covered by the judgment of this Court rendered in CWP (T) No. 14232 of 2008, titled as Nek Ram & others Versus State of H.P. & others, decided on 17.11.2009. If that be so, similar treatment shall also be extended to the petitioner herein also, as extended to the petitioner in the above referred decision, in case the petitioner is also similarly situated, within a period of three months from the date of production of a copy of this judgment along with a copy of the writ petition and copy of judgment referred to above, by the petitioner before the second respondent. The writ petition is disposed of, so also the pending applications, if any.