Jitender Singh vs State Of H.P. And Others

Sandeep Sharma, J

By way of instant petition, petitioner has prayed for following reliefs:

“I. T at Appropriate writ, order and directions may kindly be issued t ereby restraining and prohibiting the respondents-authorities from giving effect to the Notification date 9.06.2022 (Annexure P-5); and

II. That Appropriate writ, order and directions may kindly be issued to quash and set-aside Notification dated 9.06.2022 (Annexure P-5); and III. That Appropriate writ, order and directions may kindly be issued thereby ordering and directing the respondents-authorities to implement the notification dated 3.01.2022 coupled with fitment table therein, and the pay scale of the petitioner i.e., Rupees 10300-34800/- and a grade pay allowance of Rupees 3200/- (later enhanced to Rupees 3600/-), be enhanced to the comparative/revised pay scale of Rupees 15600-39100/- along with a grade pay allowance of Rupees 5400/-, w.e.f., due date i.e., 1.01.2016, in favour of the petitioner; and”

Vide order dated 01.04.2024, this Court directed the respondents to file reply on or before the next date of hearing i.e. 29. 05.2024, but Mr. Sunil Mohan Goel, learned Senior Counsel representing the respondent/Bank, states that for redressal of grievance of the petitioner, as has been highlighted in the present petition and further canvassed by Mr. Neel Kamal Sood, learned Senior Counsel, duly assisted by Mr. Amir Khan, learned counsel representing petitioner, the Managing Director, H.P. State Co perative Bank, has already constituted a committee, pursuant to orders passed by this Court in CWP No.2340 of 2024, titled as Vikas Thakur Vs. State of Himachal Pradesh and Others, along with connected matters, for resolution of anomaly of pay among Contractual Empl yees and Regular Employees appointed on Compassionate Grounds. He further states that Committee appointed by Managing Director, H.P. State Cooperative Bank, shall take appropriate decision.

Having carefully perused averments of the petitions, this Court finds that petitioner herein is aggrieved on account of pay anomaly inter se contractual employees and regular employees. Since, having taken note of afore grouse of the petitioner, Managing Director, H.P. State Cooperative Bank, has already constituted a committee, this Court deems it fit to dispose of the present petition with the direction to the committee, so constituted by Managing Director, H.P. State Cooperative Bank, to conclude its proceedings, which are scheduled to be held on 09.12.2025 in the H.P. State Cooperative Bank, Head Office, The Mall, Shimla, under the Chairmanship of DGM (DDO, Bank). Ordered accordingly. In case, petitioner herein still remains aggrieved, he shall have liberty to approach this Court in appropriate proceeding. Authenticated copy be supplied to learned counsel representing the petitioner.

The present petitions are disposed in the above terms, so also the pending miscellaneous application(s), if any.