SHYAM LAL SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petition has been filed on the following prayers vide paras No. 7 (I) to (VII): 7

(2.) IN reply on behalf of Respondent No. 3, the following stand has been taken vide paras 6 (I) to (IV):

(3.) THE learned vice counsel appearing on behalf of the Petitioners submits that the case of the Petitioners is covered under judgment dated 20.11.2010 rendered by a learned Single Judge of this Court in CWP (T) No. 10218 of 2008, titled Sanjeev Dharmani and Ors. V/s. State of H.P. and others, text whereof is as under: The Petitioners were placed in the pay scale of Rs. 6400 -10,400 on the basis of Annexure A -1 dated 23.5.2003. However, the same has been withdrawn on the basis of Annexure A -2 dated 22.10.2003. The Petitioners have not been issued any show cause notice. The salary of the Petitioners has been reduced without hearing them. 2. Consequently, the writ petition is allowed. The action of the Respondents to reduce the salary of the Petitioners on the basis of Annexure A -2 is declared illegal. However, the liberty is reserved to the Respondents to proceed with the matter in accordance with law.