NEK RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of present petition, the petitioners have prayed for grant of the following substantive reliefs:-

(2.) As per pleadings in the writ petition, petitioner No.1 initially appointed as Weaving Master with the respondent-State, who joined his duties on 11/3/1981. Petitioner No.2 was appointed as Weaving Instructor, who joined his duties on 12/12/1981 and petitioner No.3 was appointed as Carpenter Master, who joined his duties on 25/10/1997. Later on as per Notification dtd. 22/11/1995 (Annexure P-2), the aforesaid categories against which the petitioners were working were re-designated as Junior Technician (Weaving Master/Instructor) and Junior Technician (Carpenter Master). Vide Notification dtd. 19/5/1998 issued by the Punjab Government, the pay-scales of various categories were revised and the pay-scale of Technical Masters was revised from Rs.950.001800 to Rs.3330.006200 w.e.f. 1/1/1996.

(3.) It has been averred in the petition that the State Government of H.P. has taken a policy decision to adopt the pay-scales as admissible to the employees of Punjab Government and pursuant to the revision of pay-scale w.e.f 1/1/1996, the pay-scale of petitioners was revised from Rs.950.001800to Rs.3120.005160 as per (Annexure P-4).