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Judgment
Through the instant writ petition, petitioners seek the following reliefs:-
“1) Mandamus: (a) so as to command and direct the respondents to grant pay scale of Rs. 3050-4910 (prerevised) to the petitioners who are
Working as Executive Staff of Jammu Division (Lineman, H/SBA, Meter reader etc.) on the pay scale of Rs. 2550-3200 on the same analogy as has
been given to the Executive Staff (Kashmir Division) working in the pay scale of (2610-3540)/2550-3200) (PR) are now getting Rs. 30504910 (PR)
vide Order No. CE/M&RE/DPC/K/52 of 2010 dated 28.04.2010.
Mandamus: (b) So as to command and direct the respondents to grant all the retrospective, monetary and all consequential service benefits to the
petitioners from 24.04.2010 as already given in Kashmir Division.â€
In the instant writ petition, the petitioners, who are Executive Staff of Jammu Division (Lineman, H/SBA, Meter Reader etc.) in the Power
Development Department, inter-alia seek direction to the respondents to accord them the benefit of pay scale of Rs. 3050-4910 (pre-revised) on the
same analogy as has been given to the Executive Staff of Kashmir Division.
When the matter was taken up for hearing today, learned counsel for the petitioners submitted that benefits of pay scale of Rs. 3050-4910 (pre-
revised) has been extended to the similarly situate employees of Kashmir Division. However, the petitioners have been deprived of the same benefits.
It is further submitted that the writ petition be disposed of with the direction to the Competent Authority to consider the case of the petitioners for
grant of pay-scale of Rs. 3050-4910 (pre-revised) in accordance with law.Â
In view of the aforesaid submissions and in the facts of the case, the writ petition is disposed of with the direction to the Competent Authority to
consider the case of the petitioners for grant of pay-scale of Rs. 3050-4910 (pre-revised) by a speaking order, within a period of three months from
the date of receipt of certified of the order passed today. Needless to state that the Competent Authority while considering the case of the petitioners
shall bear in mind that some benefit of pay-sclae has been extended to the similarly employees of Kashmir Division.
With the aforesaid directions, the petition is disposed of.
Certified copy as per rules.Â