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Judgment
Rajiv Sharma, J.—The original Petitioner was appointed as Cook on 8th May, 1995. The case of the original Petitioner, in a nutshell, was that he should have been paid the pay-scale of Rs. 400-600, revised to Rs. 950-1800 and Rs. 3120-5160 w.e.f. 1.1.1986 and 1.1.1996. The original Petitioner has died in the year 2005. His legal heirs have already been brought on record vide order dated 10th November, 2005. Mr. P.M. Negi, learned Deputy Advocate General has placed on record the copy of notification dated 20th July, 2006 whereby the post of Cook in the Panchayati Raj Training Institute, Mashobra has been upgraded w.e.f. 23.7.1985 from the pay scale of Rs. 300-430 to Rs. 400-600, revised to Rs. 950-1800 and Rs. 3120-5160 w.e.f. 1.1.1986 and 1.1.1996. Consequently, there shall be a direction to the Respondents to pay and release the pay-scale strictly as per notification dated 20th July, 2006 to the Petitioners, within a period of two months after the production of certified copy of this judgment. It is also made clear that if the original Petitioner had completed 10 years service, the case of the widow shall be considered for family pension.
Accordingly, in view of the observations made hereinabove, the petition stands closed, so also the pending application(s), if any. No costs.