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Judgment
5 paragraphs · 211 wordsHeard learned counsel appearing on behalf of the petitioners and learned AC to GP 17.
The present writ petition involves the issue of grant of higher pay scale on completion of 12 years.
The issue raised in the present writ petition is no more res integra. A Co-ordinate Bench of this Court has occasion to decide this issue on 31st March, 2011 in CWJC No. 6139 of 2007. The decision of the learned Single Judge was upheld by the LPA Court by judgment dated 16th of August, 2017 in LPA No. 756 of 2015. The SLP preferred by the State was also dismissed yet the respondents are not granting the benefit of senior pay scale on completion of 12 years and every individual has to approach this Court notwithstanding the Litigation Policy, 2011.
In the aforesaid circumstances, the present writ petition is allowed in terms of the order passed in CWJC No. 6139 of 2007 which was affirmed by the LPA Court in LPA No. 756 of 2015. Necessary decision granting similar benefits to these petitioners must be taken by the respondents within a maximum period of 60 days from the date of receipt/production of a copy of this order.
With the aforesaid, the writ petition stands allowed and disposed of.