STATE OF HIMACHAL PRADESH Vs. A.C.SHANDIL

JUDGEMENT

(1.) IN this Letters Patent Appeal, the appellants have challenged the judgment of the learned Single Judge passed in CWP (T) No.4302 of 2008, whereby the petition filed by the respondent herein, was allowed and Annexure A -5 dated 24.4.1993 was quashed and set aside, directing the appellants to keep the post of Deputy Director, Agriculture, distinct and separate in a higher pay scale and also to remove anomaly by stepping up the salary of the respondent, vis -a -vis Shri Tashi Daba and Shri Hari Ram Noor, his promotee -juniors.

(2.) HEARD and gone through the record.

(3.) FEELING aggrieved by Annexure A5 aforesaid the respondent made representation for re -fixing his pay considering that he was a direct recruit against Class -I Gazetted post, which did not find favour with the concerned quarter, thus rejected. He sent another representation on 17.8.1994, but it also failed to bear the desired result, as such the respondent filed writ in this Court seeking the quashment of Annexure A5, which was allowed, hence the present appeal.