B D GULERIA Vs. H P KRISHI VISHWAYIDYALAYA

JUDGEMENT

(1.) The writ petition is filed with the following prayers:

(2.) Inviting Reference to Chapter VI-Scales of Pay of HPKV Statutes, the petitioner submits that he is entitled to the scale of pay as applicable to the employees holding corresponding post and status in the Himachal Pradesh Government performing identical duties. Reference is also invited to Annexures A-5 and A-6. In case any application/representation is made on behalf of the petitioner pointing out all these aspects before the first respondent, the matter will be duly considered by the first respondent within a period of four months. In case the petitioner is found eligible in the process, the same shall be disbursed to the petitioner within another two months.

(3.) The writ petition is disposed of, so also the pending applications, if any. Dasti copy.