Rakesh Gupta vs State of Himachal Pradesh and Others

Rajiv Sharma, J.—Mr. Ramakant Sharma submits that the present lis is covered by the judgment rendered in Nek Ram and Ors. v. State of Himachal Pradesh and Ors. CWP (T) No. 14232 of 2008 decided on 17.11.2009.

Accordingly, the present petition is disposed of with the direction to the Respondents to consider the case of the Petitioners in view of the principles laid down by this Court in the judgment dated 17.11.2009, as noticed above, within a period of two months from the date of production of certified copy of this judgment by the Petitioner. So far as the case of the Petitioner for the grant of regular/revised pay scale is concerned, the same be considered after the decision rendered by this Court in L.P.A. No. 5/2011. Pending application(s), if any, also stands disposed of. No costs.