Renu Sharma And Others vs State Of H.P And Others
2021 Latest Caselaw 179 HP

               IN THE HIGH COURT OF HIMACHAL PRADESH
                              SHIMLA

                                                           CWP No. 5790 of 2020




                                                                                .
                                                           Decided on: 5.1.2021





    Renu Sharma and others                                                          Petitioners.
                            Versus





    State of H.P and others                                                         Respondents.
    Coram:
    Hon'ble Mr. Justice Sureshwar Thakur, Judge.
    Hon'ble Mr. Justice Chander Bhusan Barowalia, Judge.
    Whether approved for reporting?1

    For the petitioner:
    For the respondents:
                           r                 to   Mr. Ajay Shandil, Advocate.
                                                  Mr. Ashwani Sharma, Addl.A.G.

                                                  (through video conferencing).


    Sureshwar Thakur, Judge (oral)

The learned counsel for the writ petitioners submits that

the relief claimed in the writ petition, in as much, as, theirs

becoming entitled to revised pay scale from the date of theirs being

initially engaged on contract basis by the respondents, is, fully

covered by a verdict recorded by this Court, upon, CWP(T) No.

6037 of 2008, titled as H.P Rajkiya Prathmik Anubandh Adhyapak

Sangh versus State of H.P and another, decided on 30.11.2010.

2. Consequently, the writ petition is disposed of with a

direction to the respondents, to, strictly in consonance with the

Whether reporters of the local papers may be allowed to see the judgment?

...2...

verdict(supra), grant the espoused relief to the petitioners. All

.

pending applications stand disposed of accordingly.

( Sureshwar Thakur), Judge.

    5th January, 2021                  ( Chander Bhusan Barowalia ),




    (priti)                                            Judge.