NAVNEET MARWAH Vs. STATE OF H.P.

JUDGEMENT

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

(2.) IT is seen from the impugned Annexure P -9 order that the representation has been rejected mainly on the ground that in Punjab, Centre Pay Scales are not adopted. The State of Himachal Pradesh is historically linked with the Punjab pattern of pay scales, which is applicable to all the categories of employees.

(3.) ACCORDINGLY , the State has filed an affidavit, wherein it is stated at Paragraphs 3(i) and 3(j), as follows: