ROSHAN LAL Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petitioners were granted senior scale (Rs.1200 -2100) vide letter dated 6.4.1991. The senior scale has been granted to them on the basis of Notification dated 27.8.1990. However, the same was withdrawn, vide office order dated 8.4.1994.

(2.) MR . K.C. Shankhyan, Advocate has strenuously argued that the pay scale has been released to the petitioners on the basis of letter dated 2 27.8.1990 and the same could not be withdrawn on the basis of letter dated 22.5.1993. He has also argued that his clients have neither misled nor misrepresented the authorities at the time of release of senior scale on 6.4.1991. He then contended that the letter dated 22.5.1993 could not be applied retrospectively. He lastly contended that the petitioners were required to be heard before the issuance of office order dated 8.4.1994.

(3.) I have heard learned counsel for the parties and gone through the pleadings carefully.