SAVITA Vs. THE STATE OF H.P.

JUDGEMENT

(1.) THE writ petition is filed with the following prayers: -

(2.) SO far as the issue regarding grant of regular/revised pay scale to the petitioners is concerned, the same be considered after the decision rendered by this Court in LPA No. 105 of 2010 within another two months. The writ petition is disposed of, so also the pending application(s), if any.