Shyam Lal Gupta vs State Of HP And Ors

Sandeep Sharma, J

(Through Video Conferencing)

By way of instant petition, petitioner has prayed for following main relief:-

i. That the respondents may kindly be directed to pay the revised pay scale to the late wife of the petitioner since her initial appointment on contract basis till her regularization (w.e.f. 05-05-1998 to 29-12-2009) in view of the judgment passed by this Hon'ble Court in LPA no. 105/2010 titled as State of HP V/S Rakesh Chand and Ors, (Annexure P-1) decided on 13.12.2012, and other benefits from due date as given to other similar situated persons with interest and with all consequent consequential benefits.

Learned counsel for the petitioner, on instructions, states that his client would be content and satisfied in case his case is ordered to be considered and decided in light of judgment dated 13.12.2012, passed by a coordinate Bench of this Court, in LPA No. 105/2010 titled as State of HP and Ors v. Rakesh Chand and Ors, a/w connected matters (Annexure P-1) , in a time bound manner. Learned Additional Advocate General is not averse to the aforesaid prayer made on behalf of the petitioner.

Consequently, in view of above, present writ petition is disposed of with a direction to respondents/ competent authority to decide the case of the petitioner in light of the aforesaid judgment if he is found to be similarly situate, within a period of four weeks from today. Needless to say, respondents/competent authority, while doing the needful, shall afford an opportunity of hearing to the petitioner and pass a speaking order thereupon. Liberty is also reserved to the petitioner to approach appropriate court of law at appropriate time, if he still remains aggrieved. All pending applications also stand disposed of.