JAGDISH CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

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

(2.) THAT the Respondent may very kindly directed to grant revised pay scale of Rs. 5000 -8100 to the Petitioner w.e.f. of his initial appointment i.e. 2000 to December, 2005 and grant revised pay scale of Rs. 10300 -34800 + Rs. 2400 Grade Pay w.e.f. 1.1.2006 to 31.3.2009 revised from time to time and further directed to pay the arrear accrued there under in one instatement with interest @ 9% p.a. in the interest of justice.