MANOHAR LAL Vs. STATE OF H.P.

JUDGEMENT

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

(2.) The petitioners are claiming seniority and other consequential benefits in the cadre of Clerks in the Department of Excise and Taxation, Government of Himachal Pradesh by seeking relief of addition of their contract services for aforesaid purposes.

(3.) The petitioners were appointed as Clerks on contract basis in Excise and Taxation Department in the years 2010, 2012 and 2014, respectively in the pay scale of Rs.5910.00 20200 + 1900 Grade Pay with initial start of salary of Rs.7810.00 per month. The petitioners were selected after due process of recruitment held by the Himachal Pradesh Subordinate Services Selection Board (for short, 'HPSSSB') in accordance with the Recruitment and Promotion Rules (for short, 'R and P Rules') for the posts of Clerks in the Respondent-Department.