Himachal Pradesh High Court

Tej Ram vs State Of Hp. And Ors on 2 May, 2024

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                 CWP No. 3630 of 2024




                                                                     .
                                                 Decided on: 02.05.2024





     Tej Ram.                                                    ....Petitioner.





                                         Versus

     State of HP. and Ors.                                       ...Respondents.





     Coram

     The Hon'ble Mr. Justice Satyen Vaidya, Judge.
     Whether approved for reporting? 1


     For the petitioner         :        Mr. Ganesh Barowalia, Advocate.

     For the respondents            :    Mr. Y.P.D. Dhaulta, Additional
                                         Advocate General.





     Satyen Vaidya, Judge (Oral)

The instant petition has been filed for the

following substantive relief:-

"That the respondents may very kindly be directed to grant the pay scale of Rs. 10830-3600 instead of pay scale of Rs. 10300-3200 w.e.f. initial date of joining of the petitioner on 30.01.2009 alongwith interest and with all consequential benefits and the

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

arrears may kindly be ordered to be paid with interest, in the interest of justice."

2. Learned counsel for the petitioner submits

that the case of the petitioner is squarely covered by

the judgments passed by this Court in CWP No. 3341

of 2019, titled as Madan Lal vs. State of H.P. & Ors

and CWPOA No. 6582 of 2019, titled as Prem Sukh

vs. State of H.P. & Ors. He further submits that

petitioner shall be content in case the respondents are

directed to consider the case of the petitioner in a

time bound manner in the light of judgments ibid.

3. Prayer being innocuous is not opposed.

Accordingly, the instant petition is disposed of

without making any comments on the merits of the

case of the petitioner. It is directed that respondents

shall consider the case of the petitioner in light of

judgment passed by this Court in CWP No. 3341 of

2019, titled as Madan Lal vs. State of H.P. & Ors and

CWPOA No. 6582 of 2019, titled as Prem Sukh vs.

State of H.P. & Ors., within eight weeks from today

and will decide the same by passing a speaking order.

In case petitioner is found similarly situated as

petitioners in. CWP No. 3341 of 2019, titled as Madan

Lal vs. State of H.P. & Ors and CWPOA No. 6582 of

2019, titled as Prem Sukh vs. State of H.P. & Ors., he

will also be granted the same benefits as granted to

petitioners in above referred cases. Pending

applications, if any, also stand disposed of.



    2nd May, 2024
                            to                  (Satyen Vaidya)
                                                     Judge

      (sushma)