OM PRAKASH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) UNDISPUTEDLY , petitioners are basing their claim for stepping up of their pay on the basis of benefits conferred to one Shri Bhagwan Dass who admittedly is junior to them. The decision of grant of higher pay scale in favour of Shri Bhagwan Dass was reviewed by the Government vide order dated 26th August, 2004. However, Shri Bhagwan Dass filed O.A. No.2788 of 2004 titled as Bhagwan Dass v. State of H.P. and another which was subsequently transferred to this Court and registered as CWP(T) No.11198 of 2008 and decided on 21.12.2010 by making the following observations: -

(2.) CONSEQUENTLY , the writ petition is allowed. Annexure A -5 dated 26th August, 2004 is quashed and set aside. However, the liberty is reserved to the respondents to proceed with the matter in accordance with law. No costs.