LAWS(HPH)-2011-8-300

MRIGNAINI AND OTHERS Vs. BOARD OF SCHOOL EDUCATION

Decided On August 11, 2011
Mrignaini And Others Appellant
V/S
BOARD OF SCHOOL EDUCATION Respondents

JUDGEMENT

(1.) The petitioners are the successors of Shalig Ram, who was an Assistant Librarian in the office of respondent-Board at Dharamshala. An Original Application was filed by the petitioners in the State Administrate Tribunal and on account of the abolition of the said Tribunal, the matter was transferred to this Court and it was registered as CWP(T) numbered above.

(2.) Heard.

(3.) Late Shri Shalig Ram aforesaid died in the year 1997, but the respondents- Board did not implement the Office Order dated 2.1.1998 whereby his pay was re-fixed in the pay-scale of Rs.700-1200 w.e.f. 16.7.1983 which was subsequently revised w.e.f.1.1.1986 to Rs.1640- 2925 and new pay-scale of Rs.1650-2925 w.e.f.1.1.1993 for the post, which he held.