Sushil Kumar and Others vs State of Himachal Pradesh and Others

Kurian Joseph, C.J.—The Writ petition is filed mainly with the following prayers: a. That appropriate writ in the nature of mandamus or any other appropriate writ order or direction be issued to respondents to grant same and similar emoluments to petitioners which their counterparts serving on contract basis are getting as per Government decision dated 7.4.2007 i.e. the day when Para teachers were directed to be treated at par with contract teachers for the purpose of emoluments etc. Claim of petitioners is fully covered by judgement delivered by Hon''ble Court in C.W.P. No. 4954/2012 titled as Madan Lal and others versus State of H.P. and others decided on 7.11.2012.

b. That respondents be directed to grant revised pay scale of Rs. 10300-34800 plus grade pay of Rs. 3200, 3600 and 4200 respectively to petitioners those are serving as C&V teachers, T.G.T.s and Lecturers with effect from 1.4.2007 along with arrears accrued there on after revision of pay scales from time to time with interest at the rate of 9% per annum till realisation.

c. That writ in the nature of mandamus or any other appropriate writ, order or direction may kindly be issued directing respondents to extend benefit of merger of 50% dearness allowance to basic pay + 11% D.A. with effect from 1.4.2007 as per memorandum dated 10.6.2005.

According to the petitioners, the issue is covered in their favour by the judgment of this Court rendered in CWP No. 4954 of 2012 and connected matters, titled as Madan Lal & others versus State of H.P. & others, decided on 7.11.2012. If that be so, a similar treatment shall also be extended to the petitioners herein also, as extended to the petitioners 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 and copy of the judgment, referred to above, by the petitioner concerned before the second respondent/competent authority.

The Writ Petition is disposed of, so also the pending application(s), if any.

Copy Dasti.