KANTA SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) IT is jointly represented by the learned counsel for the parties that the present lis is squarely covered by the judgment dated 15.6.2010 rendered by this Court in CWP(T) No.781 of 2008 titled as Rakesh Chand and Others versus State of Himachal Pradesh and Others.

(2.) ACCORDINGLY, the petition is allowed. Respondents are directed to release the pay scale of Rs.4550-7200 and allowances to the petitioner from her initial date of appointment as JBT Teacher on contract basis. Needful be done within a period of ten weeks. The amount due to the petitioner shall carry interest at the rate of 9% per annum. No costs.