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Judgment
Sandeep Sharma, J
By way of present petition filed under Art. 226 of the Constitution of India, the petitioner has prayed for following main reliefs:
“That the respondents may kindly be directed to pay the revised pay scale to the petitioner w.e.f. 01-04-2007 to 31-03-2010 in view of the judgment passed by this Hon'ble Court in LPA no. 105/2010, titled as State of H.P. V/S Rakesh Chand and Ors, (Annexure P-1) decided on 13-12-2012, and other benefits from due date as given to other similar situated persons with interest and with all consequential benefits.”
Learned counsel for the petitioner fairly states that the issue raised in the instant petition has been decided by this Court in Rakesh Chand v. State of H.P. & Ors. LPA No. 105/2010 decided on 13. 12.2012, and her clients shall be content and satisfied, in case a direction is issued to the respondents to consider and decide the case of the petitioner in light of Rakesh Chand supra, in a time bound manner.
Mr. Rajan Kahol, learned Additional Advocate General is not averse to the innocuous prayer made on behalf of the petitioner.
Consequently, in view of above, present petition is disposed of with a direction to the respondents to consider and decide the case of the petitioner in light of Rakesh Chand supra, within a period of four weeks. Needless to say, authority concerned, while doing the needful in terms of this order, shall afford opportunity of hearing to the petitioner and pass a speaking order thereafter. Liberty is reserved to the petitioner to file appropriate proceedings in appropriate court of law, if he still remains aggrieved.
The petition stands disposed of in the afore terms, alongwith all pending applications.