ASHWANI KUMAR KALTA Vs. STATE OF H.P

JUDGEMENT

(1.) PETITIONER has prayed mainly for the following reliefs:

(2.) ANNEXURE P -17 is the order dated 19th/25th October, 2010 which reads as under: - HIMUDA NIGAM VIHAR, SHIMLA -2 NO. HIMUDA:5 -67/2008 -Admn.(loose) Dated Shimla -2, the 19th October, 2010/25.10.2010 From: CEO -cum -Secretary, HIMUDA, Shimla -2 To Shri A.K. Kalta, Sr. Law Officer, HIMUDA, Shimla -2 Subject: Revision of pay scale from Rs. 7220 -11660 to Rs. 7880 -13500 of Law Officer. Memo: The above mentioned matter was placed before the 'Service Committee' in its meeting held on 21.7.2010 for consideration and same was rejected. This is for your information. Sd/ -CEO -cum -Secretary, HIMUDA, Shimla -2

(3.) FACTS are not in dispute. On 10.2.1987, petitioner joined office of Himachal Pradesh Housing Board as a Law Officer. His pay was fixed in the pay scale of Rs. 825 -1580, which also was the pay scale payable to the Deputy District Attorneys in the Department of Prosecution, Govt. of Himachal Pradesh. Undisputedly on 1.1.1986, petitioner's pay scale was revised from '.825 - 1580 to '.2000 -3500. Petitioner made a grievance about such revision, as it was not kept at par with the revised pay scale payable to the Deputy District Attorneys. On his representation, by taking into account all attending facts and circumstances particularly qualifications, duties, responsibilities which persons holding similar posts were required to discharge, respondents revised the pay scale to '.2200 -4000, in terms of order dated 8.12.1995 w.e.f. 1.1.1986. Monetary benefits in terms of such revision were also disbursed to the petitioner. Respondents thus accepted the position that duties, responsibilities and the qualification of Law Officer in the Himachal Pradesh Housing Board is equivalent to that of the Deputy District Attorneys in the Department of Prosecution.