SHARAD SINGH RANA Vs. STATE OF H P

JUDGEMENT

(1.) THE petition has been filed for grant of the following reliefs vide para 7(i) and (ii):

(2.) IN the reply filed on behalf of respondents, the following stand has been taken vide preliminary submission and para 6(4):

(3.) IN view of the above, I am more than satisfied that the petitioner who was appointed after coming into operation of the new rules, is entitled for the relief prayed for. Accordingly, the petition is allowed and consequently the respondents are directed to pay the same payscale to the petitioner as Draftsmen (Civil) as is being paid to the similarly situate Draftsmen (Mechanical Engineering), i.e., pay scale of Rs. 18003200/ w.e.f. the date of his initial appointment, i.e., 28th June, 1991, with further revision from time to time till date. IN order to avoid multiplicity of litigation, it is further directed that the benefit of this judgment shall also accrue to similarly situate Draftsmen (Civil) working in the respondentdepartment.