MANJU SOOD Vs. STATE OF H.P.

JUDGEMENT

(1.) THE writ petition has been filed with the following prayers:

(2.) CASE of the petitioner, in a nut -shell, is that she is entitled to the pay scale of Rs.1640 -2925/ - instead of Rs.1500 -2700/ -, in view of the judgment rendered by this Court in C.W.P. No. 4145/2011, titled as Leela Dhar Sharma Vs. State of H.P., decided on 16.11.2011 and she is also entitled to get the benefit of tenure service followed by regularization as per the judgment of this Court dated 16.12.2010 rendered in CWP No. 4550 of 2010 titled as Ravi Kumar vs. State of H.P. & another and other connected matters.