Ramesh Sharma and Others vs State of Himachal Pradesh and Others

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

i. That writ in the nature of mandamus may very kindly be issued directing the respondents to grant the petitioners pay scale equivalent to the contract teacher till their regularization.

ii. That writ in the nature of mandamus may very kindly be issued directing the respondents to grant the arrears of pay scale from 1.04.2007 till date, alongwith interest @ 9% per annum.

According to the petitioners, the issue is covered in their favour by the judgment of this Court rendered in CWP No. 4954 of 2012 and connected matters, titled as Madan Lal & others versus State of H.P. & others, decided on 7.11.2012. If that be so, a similar treatment shall also be extended to the petitioners herein also, as extended to the petitioners 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 and copy of the judgment, referred to above, by the petitioner concerned before the second respondent/competent authority.

The Writ Petition is disposed of, so also the pending application(s), if any.