VISHWA NATH SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) This matter was filed by Dr. Vishwa Nath Sharma originally as an Original Application before the H.P. Administrative Tribunal at Shimla and on the abolition of the said Tribunal, the same has been transferred to this Court.

(2.) The prayer in this petition made by the petitioner is that the respondents be directed to pay the benefits of fixation of pay, regular increments and NPA etc. to him as per the order passed in CWP(T) No.12595 of 2008 with interest @ 12% per annum.

(3.) The respondents in the reply filed to the writ petition on