Ranjeet Singh vs State Of H.P. & Ors
2023 Latest Caselaw 13616 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP Nos.4453 & 5791 of 2023 Decided on: 14th September, 2023 _________________________________________________________________

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    1.        CWP No. 4453 of 2023





    Ranjeet Singh                                                           ....Petitioner

                                       Versus





    State of H.P. & Ors.                                                  ...Respondents

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2. CWP No. 5791 of 2023

Jagdish Chand ....Petitioners

Versus State of H.P. & Ors. ...Respondents

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Coram Ms. Justice Jyotsna Rewal Dua, 1 Whether approved for reporting?

____________________________________________________________ For the petitioner(s): Mr. Surender K. Sharma, Advocate.

For the respondents: Mr. Anup Rattan, Advocate General with Mr. Rupinder Singh Thakur,

& Mr. Y. P. S. Dhaulta, Additional Advocates General, Ms.Seema Sharma, Deputy Advocates General.

Jyotsna Rewal Dua, Judge

Notice. Ms. Seema Sharma, learned Deputy

Advocate General, appears and waives service of notice on

Whether reporters of Local Papers may be allowed to see the judgment?

behalf of the respondents.

2. Heard.

3. Both the petitions have been filed by the

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petitioners for the grant of following common relief:-

"(A) That a writ in the nature of mandamus and any

other writ, order or direction may kindly be issued, directing the respondents to extend the benefit of minimum of the pay scale to the petitioner, which was revised on 01.01.2006 (Rs.10300-34800) with

appropriate Grade Pay of the post for the period 01.04.2007 to 31.03.2010 alongwith interest @ 9% per annum from the due date till actual payment r with all consequential benefits. "

4. Learned counsel for the petitioners submitted that

the relief prayed for by the petitioners is covered by the

decision dated 29.06.2022, rendered in CWPOA No. 7661 of

2019 ( Pushap Raj Khimta & others Vs. State of H.P. &

Ors.). Learned counsel for the petitioners states that the

petitioners would be content if the cases of the petitioners are

considered by the respondents in light of the aforesaid

judgment. Learned Deputy Advocate General has no

objection to this prayer.

5. Having regard to above submissions and without

examining the merits of the matter, both the petitions are

disposed of by directing the respondents to consider the

respective cases of the petitioners in light of the aforesaid

judgment and pass appropriate orders in accordance with law

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within a period of six weeks from the date of receipt of copy of

this order. The decision so arrived at, shall also be

communicated to the petitioners.

Pending miscellaneous application(s), if any, also

to stand disposed of.

Jyotsna Rewal Dua

Judge

September 14, 2023 R.Atal