RAMESH KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petitioners are working as Technical Assistants in, the department of Horticulture. They claim the benefit of revised pay scale, in, the grade of Rs. 2000 -3500 w.e.f. 1.1.1986 with all consequential benefits, as given to other categories.

(2.) DURING the course of hearing, the learned counsel for the petitioners, confined, his, relief only to the one of the benefit, of, the revised pay scale, in, the grade of Rs. 2000 -3500, being afforded in favour of the petitioners, whereas, he, has abandoned the other relief, as, averred in the petition qua re -designation of their post, to, that of Horticulture Development Officer w.e.f. 24.09.1994. The prayer of the petitioner, is, anvilled upon Annexure P -3 wherein at page 29 at Sr. No. 13 the trade of the petitioners occurs and the revision in the trade as contemplated by the Government, is, in the scale/grade of Rs. 2000 -3500. A perusal of the judgment rendered by the H.P. Administrative Tribunal, Shimla, comprised, in, Annexure P -6, which judgment was rendered, on, an application preferred by an applicant/petitioner holding a post analogous, to, the post held by the petitioners, and was held entitled, to, the revised pay scale of Rs. 2000 -3500, as, envisaged and contemplated, in, Annexure P -3 supra. The judgment comprised in Annexure P -6 was affirmed and maintained, by, a judgment of the Hon'ble High Court comprised, in, Annexure P -7.

(3.) IN view of the above direction, the present petition is disposed of so also the miscellaneous pending applications, if any.