HIMACHAL PRADESH HIGH COURT, NON-GAZETTED EMPLOYEES/OFFICIAL EMPLOYEES ASSOCIATION Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant petition has been filed for grant of the following substantive reliefs:-

(2.) A single Bench of the Punjab and Haryana High Court in its decision rendered in CWP No. 15833 of 2009 titled as Hari Mohan Dixit and others vs. Punjab and Haryana High Court, Chandigarh and others, decided on 10/2/2011 directed the Union of India to consider the recommendations made by three Judges' Committee which had been accorded approval by Hon'ble the Chief Justice of the Punjab and Haryana High Court and take an appropriate decision in accordance with law and especially keeping in view the guiding principles reiterated in Union of India vs. S.B. Vohra & Ors. (2004) 2 SCC 150. It was pursuant to these directions that the Government of India eventually granted 20% hike in the pay scales (Grade Pay). The Government of India vide memorandum dtd. 27/2/2012 granted hike of 20% in the existing pay including Grade Pay to the employees specified in the memorandum and serving in Punjab and Haryana High Court with effect from 1/1/2006.

(3.) One of the Welfare Associations of the Himachal Pradesh High Court accordingly made a representation dtd. 11/4/2012 claiming therein the same and similar benefits on the basis of the Hari Mohan Dixit's case (supra).