Ram Lal vs State of Himachal Pradesh

Justice Kurian Joseph, C.J.—The writ petition is filed with the following prayers: A. That this Hon''ble Court may kindly be pleased to issue the writ of mandamus whereby the respondents may kindly be directed to consider the case of the petitioner for grant of revised pay scale as per letter dated 10.6.2005 given to the other similar situated persons which is flow from the Annexure P-3 judgment passed in CWP(T) No. 14232 of 2008 dated 17.11.2008 titled as Nek Ram and others w.e.f. from their appointment till they are entitled.

It is submitted that a similar issue has been considered by this Court leading to the judgment in Nek Ram and others vs. State of H.P. & Ors., CWP(T) No. 14232/2008, decided on 17.11.2009. It is also submitted that the judgment has been implemented and it has attained finality.

The writ petition is hence disposed of directing the respondents/ competent authority to examine the case of the petitioner herein and extend similar treatment to him also as extended to the petitioners in the judgment referred to above in case he is similarly situated to the petitioners in the judgment referred to above. The needful shall be done within a period of four months from the date of production of a copy of this judgment alongwith a copy of the judgment referred to above and a copy of the writ petition.

Pending application(s), if any, also stands disposed of.