PUSHAP RAJ KHIMTA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) CMP No.261/2022

(2.) The matter pertains to grant of minimum of revised pay scale to the petitioners who were Para Teachers in the category of Trained Graduate Teachers, Physical Education Teachers and Post Graduate Teachers. The pay scale revised in the year 2006 (minimum of scale alongwith DA merger/grade pay) has been allowed to Para Teachers from 1/4/2010 onwards. Petitioners' claim that they are entitled to the minimum of the revised pay scale of Rs.10,300.0034,800/- with appropriate grade pay of the post w.e.f. 1/4/2007 to 31/3/2010. The relief has been claimed on the strength of a judgment passed by the Hon'ble Division Bench of this Court in CWP No.4954/2012 titled Madan Lal Vs State of H.P. and other connected matter decided on 7/11/2012. Reliance has also been placed upon a judgment dtd. 13/12/2012 passed in a bunch of petitions with lead case bearing LPA No.105/2010 titled Rakesh Chand Vs. State of H.P. and other connected matters.

(3.) Contentions