Sanjay Kumar and Others vs State of H.P.

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

i) That a writ in the nature of mandamus and any other writ, order or direction may kindly be issued directing the Respondents to extend the benefit of merger of 50% dearness allowance to basic pay as per memorandum dated 10.6.2005 to the petitioners by further directing the respondents to pay the arrears to the petitioners in view of the judgment delivered in case titled as Nek Ram vs. State of H.P. in CWP(T) No. 14232/2008 as well as judgment dated 7th November, 2012 delivered by this Hon''ble Court in CWP No. 4954 of 2012-F titled as Madan Lal vs State of H.P. and others.

ii) That the respondents may very kindly be directed to grant/pay the revised pay scale and other benefits w.e.f. their initial appointments to the petitioners with all consequential benefits and the arrears accrued thereunder be paid with 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, titled as Madan Lal & others versus State of H.P.& others, decided on 7.11.2012. If that be so, 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 by the petitioners before the competent authority.

The writ petition stands disposed of, so also the pending application(s), if any.

Copy dasti.