VIRENDER KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Since common questions of law and facts arise for consideration and even the relief claimed in all the petitions is same, therefore all these petitions were heard together and are being disposed of by a common judgment.

(2.) The petitioners were working in various capacities with Special Area Development Authority, Shoghi, Kufri, Ghanahatti, District Shimla. Vide office order dtd. 29/12/2009, the pay scales of the petitioners were revised to Rs.10300.0034800+Rs.3600.00 Grade Pay from pre-existing scale of Rs.5480.008925.

(3.) The Government vide its letter dtd. 28/6/2014 decided to regularize the services of the contractual employees, who had completed six years of service as on 31/3/2014. In terms of the aforesaid communication, the petitioners were eligible for regularization and had completed the requisite six years of continuous service, but their services were not regularized.