RAGHUNATH SINGH Vs. STATE OF H P

JUDGEMENT

(1.) THE petition has been filed on the following prayer :

(2.) IN reply, the respondents have taken the following stand vide paras 3 and 6 (XVII) (b) :

(3.) IN view of the above, the petition is disposed of with a direction to the respondents/competent authority to consider the case of the petitioner for grant of senior scale of '1350-2410/- with effect from 1.1.1988, that is the date from which his junior Shri Ramesh Kumar, Patwari, was granted such benefit, along with consequential benefits, if any, within three months from the date of production of copy of this judgment by the petitioner, in accordance with law, particularly the settled principle of law that "a senior cannot be paid a lesser salary than his junior", as has been held by the Hon'ble Supreme Court in Gurcharan Singh Grewal and another vs. Punjab State Electricity Board and others, (2009) 3 Supreme Court Cases, 94, vide paras 15 and 17, which are extracted below :