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High CourtsDivision Bench(2012) 06 SHI CK 0067

Rekha Rani vs State of Himachal Pradesh

High Court Of Himachal Pradesh · Decided on 1 June 2012

HON’BLE JUDGES
Rajiv Sharma, J · R.B. Misra, J
CASE NUMBER
CWP No. 4196 of 2012-J
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Judgment

5 paragraphs · 359 words

Justice Rajiv Sharma, Judge

CMP No. 6085 of 2012.

Allowed and disposed of.

CWP No. 4196 of 2012-J.

1.

It is submitted by the learned counsel for the petitioner that the present lis is squarely covered by the judgment rendered by this Court in Baldev Chand & others versus State of H.P. & others, CWP No. 9047 of 2011, dated 21.3.2012. Accordingly, the present petition is disposed of directing the State Government to take a final decision with regard to the implementation of the pay scales as per the 3rd Pay Commission Report of State of Punjab in the matter of revision of pay scales of C&V Teachers w.e.f. 1.1.1986. In the process, the order dated 12.5.2011 passed by the State of Punjab, shall be taken note of, since it is the policy of the State Government to generally follow the Punjab pattern and that there is no other independent Pay Commission. It is made clear that the decision shall not be delayed and the eligible benefits shall not further be delayed on the ground that the appeals are pending in the High Court of Punjab and Haryana since the appeals have also been disposed of and the judgment has been implemented in the State of Punjab. In the process, a reference shall also be made to the notification issued by the State Government on 23rd March 1989 fixing the pay scales of the C&V teachers (at Sr. No. 21 in the Notification) at Rs. 1640-2925. It shall also be kept in mind that Shastris and Language Teachers also form part of C&V Teachers'' category and in their case, the revision has already been implemented. The decision as above shall be taken within a period of three months from today and the appropriate orders shall also be passed with regard to the disbursement of the eligible benefits, if any found entitled in the process. The needful, as above shall be done within a period of two months from the date of production of a copy of this judgment alongwith a copy of the judgment, referred to above. The pending application (s), if any, also stands disposed of. No costs.