Usha Devi & Ors. vs . State Of H.P. & Ors.
2022 Latest Caselaw 3818 HP

Usha Devi & Ors. vs. State of H.P. & Ors.

CWPOA No. 5489 of 2019.

.

25.05.2022. Present: Mr. C.N.Singh, Advocate, for the petitioners.

Mr. Rajinder Dogra, Senior Additional Advocate

General with Mr. Vinod Thakur, Additional Advocate General and Mr. Rajat Chauhan, Law Officer, for the respondents-State.

Mr. Sanjeev Bhushan, Senior Advocate with Mr.

Rakesh Chauhan, Advocate, for the applicant.

CMP-T No. 2477 of 2019 & CMP-T No. 274 of 2022.

Replies, as prayed for, be filed within four weeks. In

the meanwhile, the respondents are directed to examine the

case of the petitioners for grant of pay parity with their

counter-parts in District Judiciary in Himachal Pradesh in light

of the judgment rendered by the Hon'ble Division Bench of

this Court in LPA No. 49 of 2022 in case titled State of H.P.

& Ors. vs. Suresh Katoch, decided on 25.04.2022.

Learned counsel for the applicant states that he

has filed an application for impleadment on 24.05.2022,

however, the same is not on record. Be traced and have it

placed on record. In the meanwhile, it shall be open to the

non-applicants to file reply to this application. List on

08.07.2022. Henceforth, Registry is directed to reflect the

name of Mr. Rakesh Chauhan, Advocate, in the Cause List.

(Tarlok Singh Chauhan) Judge 25th May, 2022.

(krt)