Ravinder Paul And Others vs State Of Himachal Pradesh And Others

Sandeep Sharma, J

This petition coming on for orders this day, the court passed the following:

By way of present petition, petitioners have prayed for the following main relief(s):

“a. That writ of mandamus be issued whereby directions be issued to the Respondents to release the higher scale on completion of 12 years of

service on the analogy of the judgment passed in OA No. 1035/94 which is also implemented by the respondents, with all consequential benefits like

arrears.

b. That respondents may further be directed to release the difference in salary may be released in the form of arrears.â€​

Parties are ad idem that the petition at hand is squarely covered by a judgment rendered by this court on 6.8.2021 in CWP No. 2140 of 2019, titled

Amar Lal & another vs. State of Himachal Pradesh & Ors.

Careful perusal of the aforesaid judgment rendered by this Court clearly reveals that the issues raised in the present petition, already stand

adjudicated by this court in Amar Lal (supra), as such, nothing remains to be adjudicated in the present petition.

As such, as mutually agreed, making the directions contained in the judgment (supra) applicable mutatis mutandis, insofar as applicable and relevant,

also to the present writ petition, the same is disposed of. Pending application(s), if any, also stand disposed of accordingly.