Uttam Chand and Others vs The State of Himachal Pradesh

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

(i) A writ in the nature of mandamus may kindly be issued directing the respondents No. 1 & 2 to grant the pay scale of Rs. 1800-3200 as revised from time to time to Rs. 5800-9200 and Rs. 10,300-34,800 along with arrears and interest as allowed to similarly placed persons.

According to the petitioners, the issue in principal is covered in their favour by the judgment, dated 26.05.2009, rendered in CWP(T) No. 8016 of 2008, titled Shri Chet Ram Thakur and another Vs. The State of H.P. and others and that the said judgment has attained finality, and the same has been implemented also. If that be the situation, there will be a directions to the respondents/competent authority to look into the case of the petitioners, in the light of the judgment, referred to above. In case, in principal, the petitioners are similarly situated, as the petitioners in the judgment, referred to above, a similar treatment shall be given to the petitioners herein also, within a period of two months from the date of production of a certified copy of this judgment alongwith a copy of the judgment, referred to above, by the petitioners before the competent authority. However, for the grant of consequential benefits, the same shall be for a limited period of three years prior to November, 2012. The petition stands disposed of, so also the pending application(s), if any.