H S SIDHU Vs. HP STATE ELECTRICITY BOARD

JUDGEMENT

(1.) IT is jointly represented by the learned counsel for the parties that the present lis is squarely covered by the judgment dated 23.12.2009 rendered by a Division Bench of this Court in CWP(T) No.23 of 2008 titled as Janak Raj Kalia versus HP State Electricity Board.

(2.) ACCORDINGLY, the petition is allowed. The Note appearing in Office order dated 14.3.2002 (Annexure A-8) and all other office orders/letters issued by the respondent-Board withholding the pay scale of Rs.15800-21100 in respect of the petitioner are quashed. The respondent-Board is directed to grant the aforesaid pay scale of Rs.15800-21100 to the petitioner, which is admissible on completion of sixteen years of service as Assistant Engineer. The respondent-Board is further directed to comply with this judgment and release the consequential monetary benefits to the petitioner within three months from today. Pending application(s), if any, also stands disposed of.