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Judgment
6 paragraphs · 318 wordsSatyen Vaidya, J
The instant petition has been filed for the following substantive relief:-
“That the respondents may very kindly be directed to grant the pay scale of Rs. 10830-3600 instead of pay scale of Rs. 10300-3200 w.e.f. initial date of joining of the petitioner on 30.01.2009 alongwith interest and with all consequential benefits and the arrears may kindly be ordered to be paid with interest, in the interest of justice.”
Learned counsel for the petitioner submits that the case of the petitioner is squarely covered by the judgments passed by this Court in CWP No. 3341 of 2019, titled as Madan Lal vs. State of H.P. & Ors and CWPOA No. 6582 of 2019, titled as Prem Sukh vs. State of H.P. & Ors. He further submits that petitioner shall be content in case the respondents are directed to consider the case of the petitioner in a time bound manner in the light of judgments ibid.
Prayer being innocuous is not opposed. Accordingly, the instant petition is disposed of without making any comments on the merits of the case of the petitioner. It is directed that respondents shall consider the case of the petitioner in light of judgment passed by this Court in CWP No. 3341 of 2019, titled as Madan Lal vs. State of H.P. & Ors and CWPOA No. 6582 of 2019, titled as Prem Sukh vs. State of H.P. & Ors., within eight weeks from today and will decide the same by passing a speaking order.
In case petitioner is found similarly situated as petitioners in. CWP No. 3341 of 2019, titled as Madan Lal vs. State of H.P. & Ors and CWPOA No. 6582 of 2019, titled as Prem Sukh vs. State of H.P. & Ors., he will also be granted the same benefits as granted to petitioners in above referred cases. Pending applications, if any, also stand disposed of.