RAMESH CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice c nfined to respondents No.1 to 3, which is waived by Mr. Rajat Choudhry, learned Assistant Advocate General.

(2.) Heard.

(3.) Petitioner seeks removal of pay anomaly vis-a-vis the pay drawn by S/Sh. Vidya Sagar and Karam Chand Sharma (respondents No.4 and 5), stated to be his juniors. As per the case pleaded, the pay anomaly was first detected by the petitioner in the year 2009. Learned counsel for the petitioner does not dispute that the cause of action had accrued to the petitioner in the year 2009, whereas, the first representation preferred by the petitioner for removing the alleged pay anomaly was on 26/12/2023. Petitioner is presently aged 62 years and had retired in the year 2020.