COPCT/145/2020
2021 Latest Caselaw 2676 HP

COPCT No. 145 of 2020

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19.04.2021 Present: Mr. Dushyant Dadwal, Advocate, for the

petitioner.

Mr. Arvind Sharma, Additional Advocate General with Mr. Kunal Thakur, Deputy

Advocate General, for the respondents.

Though, perusal of supplementary affidavit

dated 28.05.2019, having been filed by Director of Higher

Education, H.P., reveals that judgment alleged to have been

violated, has been implemented, but not in its letter and

spirit.

Learned Additional Advocate General to have

instructions why petitioner has been not held entitled to

revision in pay scale w.e.f. 01.01.2006, especially, when

such benefit or revision has been extended to other similar

situate persons.

List on 18.05.2021.

(Sandeep Sharma) Judge 19th April, 2021 (reena/sushma)