RAJINDER UPADHAYA Vs. H.P. STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THE petitioners are the Law Officers in the Himachal Pradesh Stat Electricity Board. They filed an O.A. No. 890 of 1991 under Section 19 of the Administrative Tribunal Act, 1985, before the Erstwhile H.P. State Administrative Tribunal, Shimla, for seeking, mainly the following reliefs -

(2.) THE State Administrative Tribunal stands abolished with effect from July, 2008 and as this matter was pending, as such transferred to the High Court alongwith others and was registered in this Court as CWP (T) 1985 of 2008.

(3.) AS a matter of fact, the petitioners were appointed as Law Officers Grade -II - in the respondent -Board on and with effect from the dates and in the different pay scales shown against each below : -