LHC NO. 286, SH. GARJA RAM, S/O SH. LEHRU RAM, R/O VILLAGE KHAN, P.O. CHANDPUR, TEHSIL SADAR, DISTRICT BILASPUR, H.P. AND ORS. Vs. STATE OF H.P. THROUGH THROUGH ITS SECRETARY (HOME) THE GOVERNMENT OF HIMACHAL PRADESH, SHIMLA-2,

JUDGEMENT

(1.) JUSTICE , J 1. The writ petition is filed with the following prayer: 1. That a writ of mandamus may kindly be issued and directing the respondents to grant the revised pay scale alongwith the other benefit w.e.f. 1.1.1996 and fixed the pay and other due and admissible allowances as they are entitled.?

(2.) ACCORDING to the petitioners, the issue, in principle, has been settled by this Court in judgment dated 2.6.2009 in CWP (T) No. 7806 of 2008, titled as Dr. Gopal Sharma versus State of H.P. and others and the same stands implemented. It is also submitted that the judgment was followed in another case in CWP (T) No. 6522 of 2008, decided on 20th April, 2010 and the same has also been implemented, as can be seen from Annexure P -3.

(3.) IN case the petitioners are also similarly situated as the petitioners in Dr. Gopal Sharma's case, similar treatment shall be given to the petitioners herein also. The petitioners may produce a copy of this judgment alongwith a copy of the writ petition as well as a copy of the judgment, referred to above, before the second respondent, in which case, appropriate action in accordance with law in the matter shall be taken, without discriminating the petitioners, within another four months.