Purender Kumar and Others vs State of Himachal Pradesh and Others

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

a. That appropriate writ in the nature of mandamus or any other appropriate writ order or direction be issued to respondents to grant same and similar emoluments to petitioners which their counterparts serving on contract basis are getting as per government decision dated 7.4.2007 i.e. the day when para teachers were directed to be treated at par with contract teachers for the purpose of emoluments etc. Claim of the petitioners is fully covered by judgment delivered by Hon''ble Court in CWP No. 4954/2012 titled as Madan Lal and others versus State of H.P. and others decided on 7.11.2012.

b. That respondents be directed to grant revised pay scale of Rs. 10300-34800 plus grade pay of Rs. 3200, 3600 and 4200 respectively to petitioners those are serving as C&V teachers, T.G.Ts and Lecturers with effect from 1.4.2007 alongwith arrears accrued thereon after revision of pay scales from time to time to petitioners with interest at the rate of 12% per annum till realization.

c. That writ in the nature of mandamus or any other appropriate writ, order or direction may kindly be issued directing respondents to extend benefit of merger of 50% dearness allowance to basic pay + 11% D.A. with effect from 1.4.2007 as per memorandum dated 10.6.2005.

d. That respondents further be directed to release 3% increase in the pay as increment every year as has been notified and commenced by government in respect of the regular and contract teachers.

According to the petitioners, the issue is covered in his favour by the judgment of this Court rendered in CWP No. 4954 of 2012, titled as Madan Lal & others versus State of H.P. & others, decided on 7.11.2012. If that be so, similar treatment shall also be extended to the petitioners herein also, as extended to the petitioner in the above referred decision, in case the petitioners are 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 by the petitioners before the competent authority.

The writ petition stands disposed of, so also the pending application(s), if any.