Sh. Man Singh and Others vs State of H.P. Secretary (Education) to the Govt. of H.P. Shimla - 2 and Others

Justice Kurian Joseph, C.J.—The writ petition is filed mainly with the following prayers:- i) That action of the respondents to fix the salary in pursuance of Annexure A-2 and A-3 and discontinuation/non-implementation of merger of 50% initial pay and freezing of Dearness allowance at 62% for calculation of the pay of the applicants may kindly be declared as void ab-initio and be quashed and set-aside.

ii) That the respondents by directed to pay the salary of the applicants as prayed for accordingly with arrears along with interest @ 12% per annum.

According to the petitioners, the issue is covered in their favour by the judgment of this Court rendered in CWP (T) No. 14232 of 2008, titled as Nek Ram & others vs. State of H.P. & others, decided on 17.11.2009. If that be so, similar treatment shall also be extended to the petitioners herein, as extended to the petitioner in the above referred decision, in case the petitioners are also similarly situated, within a period of three months from the date of production of a copy of this judgment along with a copy of the writ petition by the petitioner concerned before the second respondent. Till orders, as above, are passed the interim relief granted by the erstwhile Tribunal shall continue.

With the aforesaid observations, the writ petition stands disposed of, so also the pending application (s), if any.