LAWS(HPH)-2023-5-49

NANK CHAND Vs. STATE OF H.P.

Decided On May 03, 2023
NANK CHAND Appellant
V/S
STATE OF H.P. Respondents

JUDGEMENT

(1.) Respondents granted revised pay band and grade pay to the post of DPE from 1/11/2014. Petitioners were serving as DPEs on 1/10/2012 i.e. the date from which this benefit was released to 19 other categories/posts in the Education Department. All the petitioners retired before 1/11/2014. They could not get benefit of revised pay band and grade pay. Their grievance in the instant petition is that the aforesaid benefit was required to be released to them w.e.f. 1/10/2012.

(2.) Facts

(3.) Submissions