MADHURI DADWAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petition has been filed on the following prayers vide paras 7(1) to (3).

(2.) In reply, the respondents have taken the following stand vide para 6(4):

(3.) In nutshell, the lease of the petitioner is that in terms of notification dated 1st September, 1998, Annexure A-1, she was granted pay scale of Rs. 12000-15500 on completion of 9 years of regular service in the entry scale vide office order dated 23.10.1998, Annexure A-2 and was fixed at Rs. 12,000/- as on 15.5.1998. However, later on, by virtue of an interim direction issued vide letter dated 6th October, 1998, Annexure A-3, it was directed that "till detailed guidelines/clarifications are issued on the subject, further cases of pay fixation involving placement in higher pay scales may not be finalised. The cases already decided will also be subject to review in accordance with the guidelines/clarifications as may be issued". Consequently, vide guidelines dated 23rd June, 2000, Annexure A-4, it was inter alia provided as under vide guideline (C)(iii):