SHAMSHER CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE writ petition is filed with the following prayers: -

(2.) ACCORDING to the petitioners, the issue of revised pay scale is covered in their favour by the judgment dated 13.12.2012 of this Court rendered in LPA No. 105 of 2010, State of H.P. Vs. Rakesh Chand and others. If that be so, similar treatment shall also be extended to the petitioners herein also, as extended to the writ petitioners in the above referred decision, in case the petitioners are also similarly situated.

(3.) THE needful shall be done within a period of four months from the date of production of the copy of this judgment alongwith the copies of the judgments referred to above by the petitioner concerned before the competent authority. The writ petition is disposed of, so also the pending application(s), if any.