Usha Kumari and Another vs State of H.P. and others

Justice Kurian Joseph, C.J.—The writ petition is filed with the following prayers:

I. That the writ petition may very kindly be allowed and the salary, as ordered to be fixed vide Annexure P-2 and Annexure P-3 may kindly be declared void abinitio and same may kindly be set aside, in the interest of justice.

II. That the respondents may very kindly be directed to pay the revised pay scale, increments and other benefits from the date of initial appointment to the petitioner, as is being paid to the similarly situated teachers, with all consequential benefits.

Learned counsel appearing for the petitioners submits that the present lis is covered by the judgment rendered in CWP (T) No. 14232 of 2008, titled as Nek Ram and others versus State of Himachal Pradesh and others, decided on 17.11.2009.

Accordingly, the present petition is disposed of with the direction to the respondents to consider the case of the petitioners in view of the principles laid down by this Court in the judgment dated 17.11.2009, as noticed above, within a period of two months from the date of production of certified copy of this judgment by the petitioner concerned. So far as the case of the petitioners for grant of revised pay scale is concerned, the same be considered within a further period of two months after the decision rendered by this Court on LPA No. 105 of 2010.

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