STATE OF H.P. Vs. SANJAY KUMAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) AS short question is involved, the appeals are taken up for final disposal forthwith by consent.

(3.) HOWEVER , the grievance of the appellants is that the learned Single Judge has not referred to dissimilar work and the additional duties discharged by the Legal Assistants working in H.P. Secretariat, which was placed on record by way of replyaffidavit filed by the Under Secretary (FCS & CA) to the Government of Himachal Pradesh, dated 13th September, 2011, in CWP No. 5037 of 2011, and, in particular, in paragraphs 2 and 3 of the preliminary submissions. In paragraph 2, the department had highlighted the dissimilar work discharged by the Legal Assistants in the H.P. Secretariat. Paragraphs 2 and 3 of the preliminary submissions read thus: