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Judgment
7 paragraphs · 258 wordsJyotsna Rewal Dua, J
Notice. Mr. Varun Chandel, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.
2 The instant petition has been filed for the grant of following substantive relief:-
“(i) That the respondents may kindly be directed to grant revised pay scale to the petitioners i.e. Minimum of the Pay Band plus appropriate Grade Pay w.e.f 1.4.2007 to 31.03.2007 from the date she has been brought at par with the contract teachers with all consequential benefit, along with interest @9% P.A.”
Learned counsel for the petitioner submitted that the relief prayed for by the petitioner is covered by the decision dated 30.12.2022, rendered in CWPOA No. 7661 of 2019 (Pushap Raj Khimta and orthers versus State of Himachal Pradesh and others). Learned counsel for the petitioner states that the petitioner would be content if the case of the petitioner is considered by the respondent in light of the aforesaid judgment within a time bound schedule. Learned counsel for the respondent has no objection to this prayer.
Having regard to above submissions and without examining the merits of the matter, this petition is disposed of by directing the respondent to consider the case of the petitioner in light of the aforesaid judgment and pass appropriate order in accordance with law within a period of six weeks from the date of receipt of copy of this order. The decision so arrived at, shall also be communicated to the petitioner.
Pending miscellaneous application(s), if any, also to stand disposed of.