BABLI DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner had approached H.P. State Administrative Tribunal by filing Original Application No. 2808 of 2019 on 8/7/2019 for redressal of her grievance seeking directions to respondents to allow monetary benefits of higher pay band of ?10,300-34,800/-+3200 grade pay w.e.f. 12/5/2019 on completion of two years regular service as a Clerk and to pay arrears from the said date alongwith interest @ 9% per annum.

(2.) After abolition of H.P. State Administrative Tribunal, Original Application was transferred to this High Court and Registered as CWPOA No. 7185 of 2020 (present petition).

(3.) Petitioner was initially appointed as Clerk on contract basis at ? 7810/- per month fixed (i.e. ?5910/- basic pay plus ?1900/- grade pay) vide letter No. 1465, dtd. 15/9/2012 issued by the competent Authority.