INDER LAL GUPTA Vs. STATE OF H.P.

JUDGEMENT

(1.) THE Petitioner has prayed for the following reliefs:

(2.) DESPITE of opportunities granted, the status of the Petitioner could not be ascertained. As such the matter is heard today.

(3.) QUITE apparently rejection of the Petitioner 'sclaim for higher pay scale, at par with the one given to his juniors w.e.f. 1985 onwards, is in fact contrary to the prior decision taken by the Principal Secretary (Education) vide order dated 22.3.2004 (Annexure A -3) wherein it is categorically stated as under: