MEHAR CHAND SHUKLA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) SINCE common questions of law and facts are involved in these petitions, the same have been connected and are being disposed of by a common judgment.

(2.) CWP (T) No. 2173 of 2008 has been filed on the following prayers vide para 7 (a) and (b):

(3.) ON 22.6.2010, the following order was passed in CWP (T) No. 2173 of 2008: Respondents are directed to file supplementary affidavit as to what action has been taken in case of Lekh Ram pursuant to the judgment passed by the Erstwhile Tribunal in OA No. 33 of 1990 decided on 16.3.2000 and also to clearly state whether Purshotam Chand is getting revised pay scales as it was given to Lekh Ram and what is the present status of the aforesaid employees with respect to their pay scales.