SUSHIL SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition, the petitioner has , inter alia, prayed for the following reliefs:- I. That in view of the above mentioned facts and circumstances of the case the impugned letter dtd. 21/3/2023 vide Annexure P-4 and show cause notice dtd. 20/5/2023 vide Annexure P-5 may kindly be ordered to be quashed and set aside, in the interest of justice and fair play. II. That the respondents may kindly be directed to release all the financial and consequential benefits along with interest arising out of superannuation of his services including leave encashment, gratuity, pension etc. to the petitioner."

(2.) The case of the petitioner is that he was appointed as a Lecturer in the Subject of English on 3/3/1999. His initial appointment was on contract basis. His services were regularized w.e.f. 31/12/2008. After regularization he was granted revised pay scale of 12090+4200. As per the increment policy of the State Government, the pay scale of the petitioner was increased @ 3% per annum. Feeling aggrieved by his pay scale, the petitioner alongwith other similarly situated persons filed CWP No.189 of 2012, titled Jatinder Singh and others vs. State of H.P. before this Court for counting contract period for determining the revised pay scale and increments etc. Further prayer made in the Writ petition was for conferment of benefits upon the petitioner in terms of the law laid down by this ourt in CWP(T) No.14232 of 2008, titled Nek Ram versus State of H.P.

(3.) CWP No.189 of 2012 was disposed of by this Court in terms of Annexure P-1, dtd. 10/1/2012 in the following terms:-