SANJAY GULERIA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Both these petitions are being decided by a common judgment as common question of law and facts are involved.

(2.) Petitioners in both the petitions are Ayurvedic Medical Officers (for short "AMOs") serving respondent No.1.

(3.) Respondent No.1 framed Recruitment and Promotion Rules for the post of AMOs under Article 309 of the Constitution of India, on 17/2/2009 (for short "2009 R & P Rules"). As per these rules, the prescribed pay scale for AMOs, appointed on regular basis was 7220-220-8100-275-10300-340-11660, whereas AMOs appointed on contract basis were to get fixed pay of Rs. 10,830.00 with due and admissible increase on extension of contract service on year-to-year basis.