P.D. ATTRI Vs. STATE OF H.P.

JUDGEMENT

(1.) THE question raised in this petition is whether the recommendations of Hon'ble the Chief Justice of this High Court have been considered by the Respondent State Government objectively after exchange of views and thoughts between the Governor of Himachal Pradesh and the Chief Justice of this Court in terms of the orders of the Supreme Court in State of H.P. v. P.D. Attri and Ors.

(2.) THE Perspective:

(3.) PUNJAB Rules relating to the Senior Translators and Junior Trans , lators were amended after receiving the approval of the President of India under Clause (2) Article 229 read with Article 231 of the Constitution. As a result, posts of Senior Translators were re designated as Revisers and equated with the posts of Superintendent Grade II in the establishment of the Punjab Civil Secretariat. Similarly, posts of Junior Translators were re designated as Translators and equated with the posts of Assistant in the establishment of the Punjab Civil Secretariat w.e.f. 25th September, 1985.