STATE OF HIMACHAL PRADESH Vs. VINOD KUMAR

JUDGEMENT

(1.) CMP (M) No. 714 of 2012. Heard. Allowed. LPA No.198 of 2012

(2.) THE State has come up in appeal against judgment dated 2.1.2012 in CWP No.645 of 2010. THE proficiency step up granted to the writ petitioner has been withdrawn, resulting also in the re-fixation of the pension. An identical issue was considered by this Court leading to common judgment dated 16.4.2012, in CWP No.2655 of 2010 titled Roop Lal Prashar vs. State of Himachal Pradesh. THE text of the judgment reads as follows:

(3.) PROFICIENCY Step Up, for which the petitioners were not entitled, has been wrongly granted to them and the moment it was found out, steps were taken to correct the same. The petitioners were given an opportunity and their representations were considered and they have been informed that only a mistake has been rectified in re-fixing the pay and the consequential pension.