D.R.BARWAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition, the petitioners have prayed for the following reliefs:

(2.) The case of the petitioners is that they served the respondent-State as General Duty Officers in the Himachal Pradesh Health Services, Class-I (Generalists) and retired before 01.09.1997. There are seven petitioners in all. Petitioner No. 1-Dr. D. R. Barwal (who died during the pendency of this petition and whose legal representatives have been brought on record) joined as a Medical Officer in the year 1968 and superannuated on 28.02.1993, petitioner No. 2-Dr. P.P. Vaidya superannuated as a Medical Officer on 31.05.1993, petitioner No. 3-Dr. (Mrs.) Raj Vaidya superannuated as such in the year 1996, petitioner No. 4-Dr. Ramesh Chand Thakur joined as a Medical Officer on 10.07.1969 and superannuated as such on 28.02.1993, petitioner No. 5-Dr. B. L. Kapoor joined as a Medical Officer on 27.07.1962 and retired as such on 29.02.1994, petitioner No. 6-Dr. Prem Chand joined as a Medical Officer on 30.09.1969 and superannuated as such on 30.07.1992 and petitioner No. 7-Dr. Randhir Singh Chandel joined as a Medical Officer on 18.05.1972 and superannuated as such on 31.03.1993.

(3.) Their case, in a nut-shell, is that vide Notification dated 9th June, 1989 (Annexure A-4), the respondent-State revised the rates of Non-Practicing allowance of the Medical Officers serving with the Health Department of the State of Himachal Pradesh in the following terms: