USHA KUMARI Vs. D.S. RAMLAIK

JUDGEMENT

(1.) THE learned erstwhile Himachal Pradesh Administrative Tribunal has passed the following order on 7th November, 2005:

(2.) MR . Dilip Sharma, learned Counsel for the Respondent submits that in sequel to the directions issued by the learned erstwhile Tribunal, gratuity and leave encashment has already been paid to the Petitioner on the basis of unrevised pay -scale. However, it is made clear that as and when the issue of revision of pay -scales is determined, the Petitioner shall be paid the gratuity and leave encashment etc. as per the revised pay -scale.