AI Structured Summary
Not yet generated for this judgment
Judgment
Justice Kurian Joseph, C.J.—The writ petition is filed mainly with the following prayer:-
(1) that the respondents may kindly be directed to pay the petitioners the benefit of merger of 50% Dearness allowances into basic pay plus 11% D.A. w.e.f. 1.4.2004, in the revised pay scale and further revision thereof from time to time till the regularization of their services on their respective dates, with all consequential benefits and the arrears accrued on this count with interest as per the judgment of this Hon''ble Court in CWP(T) No. 14232 of 2008, titled as Nek Ram and others vs. State of H.P. and others.
According to the petitioners, the issue is covered in their favour by the judgment of this Court rendered in CWP(T) No. 14232 of 2008, titled as Nek Ram & others versus State of H.P.& others, decided on 17.11.2009. If that be so, similar treatment shall also be extended to the petitioners herein also, as extended to the petitioner in the above referred decision, in case the petitioners are also similarly situated, within a period of three months from the date of production of a copy of this judgment along with a copy of the writ petition by the petitioners before the second respondent. We also make it clear that in case the subject matter is pending before the Apex Court, the implementation of this judgment need only be subject to the outcome of the said case within another two months.
The writ petition stands disposed of, so also the pending application(s), if any.