MOHINDER LAL PURI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Interpretation and application of Fundamental Rule 22-C as also F.R. 49(5) is an issue, which petitioner has raised in the present writ petition. Challenge is to the order dated 4.1.2008 passed by the erstwhile Himachal Pradesh Administrative Tribunal, Shimla, in OA No. 3098 of 2004, rejecting petitioner's application for grant of benefit of higher pay scale, for a period for which i.e. 3 1/2 years, he had discharged the duties as Commandant, Home Guards.

(2.) Petitioner was working as a Company Commander, with the Department of the State. With effect from 23.4.1986 till 31.10.1989 he was given additional charge and allowed to discharge the duties of Commandant, Home Guards, Dharamshala.

(3.) Respondent-State in their response, clarified that the duties, which the petitioner discharged were only additional in nature.