Suresh Kumar Tomar And Others vs State Of H.P. And Others
2023 Latest Caselaw 13369 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.6281 of 2023 Decided on: 12th September, 2023

------------------------------------------------------------------------------------- Suresh Kumar Tomar and others .....Petitioners

.

Versus

State of H.P. and others .....Respondents

-------------------------------------------------------------------------------------

Coram

Ms. Justice Jyotsna Rewal Dua

Whether approved for reporting? 1

For the Petitioners:

r to Mr. Nitin Rishi, Advocate vice Mr. Vikas Rajput, Advocate.

For the Respondents: Mr. Anup Rattan, Advocate General with Mr. Y.P.S. Dhaulta and

Mr. Rupinder Singh Thakur, Additional Advocates General.

------------------------------------------------------------------------------------ Jyotsna Rewal Dua, Judge

Notice. Mr. Y.P.S. Dhaulta, learned Additional

Advocate General, appears and waives service of notice on

behalf of the respondents.

2. This writ petition has been filed for the grant of

following substantive reliefs:-

"a. That respondents may kindly be directed to grant revised pay scale of Rs.10,300-34,800/- with appropriate grade pay of the post to petitioners w.e.f. 1.4.2007 to 31.3.2010.

b. That in alternate respondents may kindly be directed to release the revised scale of Rs.10300-34800 with respective grade pay of the post to petitioners w.e.f. 1-4-2007 to 31-03-2010, on the analogy of judgment

Whether reporters of print and electronic media may be allowed to see the order? Yes.

passed in CWPOA 7661/2019 titled as Pushap Raj Khimta and others versus State of H.P. and others, specifically as per mandate contained in para 5 of the judgment."

3. Learned vice counsel appearing for the

.

petitioners submitted that the respective cases of the

petitioners are squarely covered by the judgment dated

29.06.2022 passed by this Court in CWPOA No.7661 of

2019 (Pushap Raj Khimta and others Versus State of

Himachal Pradesh and others). Learned vice counsel

further submitted that the petitioners would be content in

case a direction is issued to the respondents/competent

authority to consider and decide the respective cases of the

petitioners for redressal of their grievances raised in the

writ petition in light of the aforesaid judgment within a

fixed time schedule. Learned Additional Advocate General is

not averse to this prayer.

4. Having regard to the afore-submissions, but

without examining the merits of the matter, this writ

petition is disposed of by directing the respondents/

competent authority to consider and decide the respective

cases of the petitioners for redressal of their grievances

raised in the writ petition, in accordance with law and

taking into consideration the above judgment in the case of

Pushap Raj Khimta, supra, within a period of six weeks

from today. The decision so arrived at shall also be

communicated to the petitioners.

The writ petition stands disposed of in the above

terms, so also the pending miscellaneous application(s), if

.

any.

                                           Jyotsna Rewal Dua
    September 12, 2023                           Judge
           Mukesh




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