Shri Beli Ram vs State of H.P.

Justice Kurian Joseph, C.J.

The writ petition is filed with the following identical prayers: i) That the writ of mandamus may kindly be issued and the respondents may kindly be directed to allow the benefit of running pay scale for the services rendered by the petitioner as untrained JBT besides the benefit of senior/selection grade after completion of 8, 18 years of service w.e.f. 1-1-1986 with all consequential benefits as per the decision referred to above.

ii) That the respondents may kindly be directed to release the due and admissible entire arrears alongwith interest on account of revised pay fixation and also revise the pension of the petitioner with its consequential benefits accordingly.

According to the petitioner, the issue is covered in his favour by a judgment of this Court in CWP No. 319/1997, titled as Hira Lal Vs. State of H.P. and others, decided on 17.6.2008, and the petitioner is also similarly situated. In case the petitioner is similarly situated and in case judgment referred to above has been accepted and implemented, similar treatment, in principle, shall also be given to the petitioner herein, within a period of three months from the date of production of a copy of this judgment, by the petitioner before the competent authority.

The writ petition is disposed of, so also the pending applications, if any.