Ramesh Chand vs State of H.P. and Others

Kurian Joseph, C.J.—These writ petitions have been filed with the following prayer:

(i) That a writ in the nature of Mandamus may be issued directing the respondents to grant the revised pay scale w.e.f. 1.1.1986 instead of 3.11.1989 with interest @ 9% p.a. and other consequential benefits.

In case the petitioners are similarly situated as the petitioners covered by judgment in CWP No. 151 of 2004 titled Rattan Lal and Ors. v. State of H.P. and Ors. decided on 17.11.2008 and in case the said judgment has become final, the petitioners cannot be discriminated. Therefore, these writ petitions are disposed of directing the second respondent to take appropriate action in the case of the petitioners herein also, in the light of Annexure P-1, judgment, 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.

Dasti copy.