SURESH KAPOOR Vs. STATE OF HP

JUDGEMENT

(1.) By way of instant petition, the petitioners have prayed for following substantive reliefs:­

(2.) Brief facts necessary for adjudication of petition are that petitioners along with 9 others were directly recruited as Assistant Engineer in October, 1996. The State Government vide notification dtd. 1/9/1998 amended H.P. Civil Services (Revised Pay) Rules, 1998 (for short "1998 Rules") and thereby allowed Assistant Engineers in HPPWD and IPH department four tier pay scales i.e. higher pay scales on completion of 4, 9 and 14 years of service as Assistant Engineers. The Executive Engineers in both the aforesaid departments were also granted the benefit of two tier pay scales i.e. entry scale 12000­15500 and scale of Rs.14,300.00­18150 after completing 14 years of regular service including service as Assistant Engineer.

(3.) The State Government revised pay scales of its employees vide notification dtd. 26/8/2009 and the revision was made applicable retrospectively w.e.f. 1/1/2006. Vide notification dtd. 31/8/2009, the benefit of ACPs, three/two tier pay structure, applicable under the pre­revised pay scales, was put in abeyance w.e.f. 26/8/2009 till further orders on the ground that no such scheme had been formulated/notified under the revised pay structure.