RAKESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) THE Writ Petition is filed with the following prayer: -

(2.) AS far as the entitlement of the petitioners for revised pay scale is concerned, the parties shall be governed by the decision of this Court in LPA No. 105 of 2010, subject to its finality. The writ petition is disposed of, so also the pending application(s), if any.