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Judgment
L. Narayana Swamy, CJ
By way of the instant writ petition, the petitioners have come up before this Court seeking the following substantive reliefs:
"A. That the respondents be directed to grant minimum of the revised pay scale in existence at the time of initial appointment of the applicant with further revision from time to time with consequential benefits and arrears accrued thereon be paid with interest @ 12% p.a. in the interest of justice and fair play in view of the judgment passed in CWP(T) No. 6037 of 2008, titled as H.P. Rajkiya Prathmic Anubandh Sangh Vs. State of H.P. & others and in view of office order dated 17.7.220 (Annexure P-2) in the interest of justice and fair play."
Learned Counsel appearing on behalf of the petitioners submits that the cases of the petitioners are squarely covered by judgment dated 30.11.2010, rendered by this Court in CWP(T) No. 6037 of 2008, titled as H.P. Rajkiya Prathmic Anubandh Sangh Vs. State of H.P. & another (Annexure P-1).
If that is so, it is always open for the petitioners to approach the respondents for extension of the same benefits.
Accordingly, the instant writ petition is disposed of reserving liberty to the petitioners to approach the respondents by way of representation(s), for redressal of their grievances, who are directed to consider and pass appropriate orders, in accordance with law, within a period of three months from the date of receipt of the representation(s).
It goes without saying that in case the grievances of the petitioners are not redressed, they are at liberty to approach this Court, if so advised.
Pending miscellaneous application(s), if any, stand disposed of.