DURGA RAM Vs. HIMACHAL PRADESH UNIVERSITY

JUDGEMENT

(1.) All these petitions are being decided together as common questions of facts and law are involved. However, for the sake of convenience, the facts of lead case i.e CWPOA No. 208 of 2020, titled as Durga Ram Vs. H.P. University and Anr., are being taken into consideration.

(2.) The common grievance of the petitioners in all the petitions is against exclusion of Secretariat Pay while calculating their pension and other retiral benefits.

(3.) Brief facts necessary for adjudication are as under:-