BHIM SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONER has filed this petition making the following averments and prayers:

(2.) THAT the Petitioner was engaged as a daily waged Electrician Grade -I w.e.f. October, 1986 but instead of regularizing him/giving him work charge status as Electrician Grade -I, the services of the Petitioner were regularized as Electrician Grade II w.e.f. 1.1.1996 vide order which is appended as Annexure P -1 to this writ petition, in the pay scale of Rs. 3120 -5160/ - while the Petitioner being Technician Grade -II was entitled to the pay scale of Rs. 4020 -6200/ - from the date of his appointment which is clear from the perusal of Annexure P -2 notification issued by the Government of Himachal Pradesh on September 26, 2000 and through the said notification the pay scales have been given to the various categories w.e.f. 1.1.1996.

(3.) THAT the Petitioner met the concerned authorities several times regarding this grievance and he gave a representation also but nothing has happened so far and still the Petitioner is not getting the pay scale as admissible to this category which is violative of Article 14 of the Constitution of India.