HOSHIAR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) (oral).

(2.) PETITIONER was appointed as Beldar in the year 1984. He was regularized as Fitter-cum-Mechanic Grade-II. PETITIONER's category was converted/declared as Technician Grade-I in the pay scale of Rs. 4550-7200 as per letter dated 14.8.2001. PETITIONER started drawing higher salary on the basis of designation/conversion to the higher post. However, vide office order dated 8.2.2006, letter dated 14.8.2001 has been withdrawn and the petitioner has been designated as Junior Technician in the pay scale of Rs. 3120-5160.

(3.) ACCORDINGLY, in view of the observations made hereinabove and the definitive law laid down by their Lordships of the Hon'ble Supreme Court, the petition is allowed. Annexure P-1 dated 8.2.2006 is quashed and set aside. However, liberty is reserved to the respondents to proceed with the matter in accordance with law after duly hearing the petitioner. No costs.