Shishu Pal Sharma and Others vs State of Himachal Pradesh

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

(i) That the impugned action of the respondents, which amounts to executive inaction, may very kindly be quashed and set aside and the respondents may very kindly be directed to grant the revised pay scales to the petitioners w.e.f. 1.1.1996 and accordingly re-fix their pay with all consequential benefits and arrears accrued w.e.f. 1.1.1996 till 31.12.2002 may very kindly be ordered to be granted to the petitioners alongwith interest @ 9% per annum.

According to the petitioners, they are similarly situated as the petitioners in the judgment rendered by this Court in CWP No. 274 of 2001 (Annexure P-2). It is submitted that the judgment has been accepted in principle and the same has been implemented as per Annexure P-3. If that be so and in case the petitioners are similarly situated as the petitioners in Annexure P-2, similar treatment shall be extended to the petitioners herein also. The needful shall be done within a period of three months from the date of production of a copy of this judgment alongwith a copy of the judgment, referred to above and a copy of the writ petition by the petitioners before the second respondent/competent authority.

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