GOPI CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE Writ Petition is filed mainly with the following prayers:

(2.) SO far as the case of the petitioner for grant of revised pay scale is concerned, the same be considered within a further period of two months after the decision rendered by this Court in LPA No. 105 of 2010. The writ petition is disposed of, so also the pending application (s), if any.