Vinay Kumar vs State of H.P. and Another

Kurian Joseph, C.J. 1. The Petitioners are before us with similar set of prayers and hence, one set of prayers is reproduced as under:

I) Writ in the nature of mandamus may kindly be issued, directing the Respondents to grant, allow and pay the benefit of higher pay attached to the post of Assistant Controller (F&A) w.e.f. the due date in favour of the Petitioner on the basis of equal pay for equal work alongwith consequential benefits. The Respondents may also be directed to consider the candidature of the Petitioner for promotion on regular basis to the post of Assistant Controller (F&A) presently held by the Petitioner. And in the meanwhile Respondents may kindly be directed to post the Petitioner against the post of Section Officer held by the Petitioner before his posting against the present post.

It is seen that various representations filed by the Petitioners (Annexures P-6, P-7, & P-8) are pending before the 1st Respondent. There will be a direction to the 1st Respondent to look into representations, with notice to the Petitioners concerned and take appropriate action thereon within a period of three months from the date of production of copy of the judgment alongwith the copy of the writ petition by the Petitioner concerned. The request of the Petitioners for consequential benefits, if any, to which they are found entitled, shall also be considered by the 1st Respondent.

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