Satya vs State of Himachal Pradesh

Justice Kurian Joseph, C.J.—The petitioners are aggrieved since their pay scale has been reduced without notice and without seeking their option. A similar issue had arisen for consideration in CWP(T) No. 11634 of 2008, titled as Ramesh Chand and others vs. Secretary (Forests) and others. this Court has taken the view that the action without notice of hearing to them was illegal and hence, order was passed with liberty to the respondents to proceed in the matter in accordance with law after affording an opportunity of hearing to the petitioners. According to the petitioners herein, the Ramesh Chand and others have been restored their pay scale. In case the petitioners in the judgment referred to above have been granted the revised pay scale, a similar treatment be given to the petitioners herein also. The needful shall be done by the 3rd respondent/competent authority within a period of three months from the date of production of a copy of this judgment alongwith a copy of the writ petition by the petitioner concerned before the 3rd respondent. The writ petitions are disposed of, so also the pending applications, if any.