RAVINDER SINGH GULERIA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioners contend that they are entitled to revised pay scale of Rs. 2200-4000, as revised from time to time being given to Superintendent Grade-I, w.e.f. the dates of their joining the service, respectively. For praying this relief, reliance has been placed upon a judgment rendered in CWP(T) No. 2179 of 2008, titled as Ashok Shandil and others Vs. State of H.P. and others, decided on 19.06.2009.

(2.) Brief factual position may be noticed hereunder :-

(3.) Heard learned counsel for the parties and gone through the record. Learned counsel for the petitioners has strenuously argued that petitioners are entitled to the revised pay scale of Rs. 2200-4000. In support of this prayer, heavy reliance has been placed upon the judgment passed in Ashok Shandil's case (supra). Whereas learned Additional Advocate General contended that petitioners are not similarly situated as the petitioners in Ashok Shandil's case. The petitioners herein were appointed as CDPOs under the R&P Rules 1996, whereunder none of the feeder categories for promotion to the post of CDPO carried higher pay scale than drawn by their promotional post of CDPO.