LAXMAN SINGH CHAUDHARY Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE case of the petitioner is that vide Office Order dated 23.10.1998, Annexure A-2, he was granted revised pay scale of Rs. 14300-18150 on and with effect from 1.1.1996. However, later on vide Office Order dated 12.11.2001, Annexure A-1, it was ordered that instead of 1.1.1996 the revised pays scale would be payable from 1.1.1997. Being aggrieved by and dissatisfied with, he has filed the present petition on the following prayers:-

(2.) IN the reply filed on behalf of the respondents, the following stand has been taken in para 3:-

(3.) IT is manifest from the pleadings on behalf of the parties and the materials on record that before withdrawing the benefit of higher pay scale from the due date i.e 1.1.1996 and making the same applicable from the later date i.e 1.1.1997, neither any notice was issued to the petitioner nor he was afforded an opportunity of being heard. Thus, on this score alone impugned Office Order dated 12.11.2001,annexure A-1 is violative of the principles of natural justice and cannot be sustained.