CHET RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present appeal has been preferred against the impugned judgment dtd. 18/11/2024, passed by learned Single Judge, whereby, the claim of the appellant/writ petitioner qua pay parity with his junior, namely one Shri Kehar Singh, has been denied. In the writ petition preferred by the present appellant, a challenge has been laid to Annexure P-12, i.e., letter dtd. 7/3/2016 addressed by the Director, Horticulture, Himachal Pradesh, i.e., respondent No.2 to the present appellant/writ petitioner denying pay parity to the appellant/writ petitioner with his junior one Shri Kehar Singh, on the ground that prior to promotion to the post of Senior Assistant, both i.e, appellant/writ petitioner and respondent No.3, were working on different categories/posts.

(2.) Brief facts, in the case at hand, are as follows:-

(3.) Attention of the Court has been invited to the joint seniority list of Junior Assistants/Junior Scale Stenographers, wherein, the present appellant/writ petitioner has been shown at Sr. No.6 and Shri Kehar Singh (respondent No.3) had been shown at Sr. No.9 (Page-93 of the paper book).