(1.) Two persons by name Chhotu Ram and Nikka Ram who were working as Technicians Grade-I, filed writ petitions on the file of this Court challenging the orders of refixation of pay and consequential recovery. The writ petitions were transferred to the file of the Himachal Pradesh State Administrate Tribunal and numbered as T.A. Nos. 818 and 812 of 2015, respectively.
(2.) Those two Transferred Applications were allowed partly by the State Administrative Tribunal by separate orders dated 17th May, 2016 and 16th May, 2016, respectively. By these orders, the State Administrative Tribunal upheld the refixation of pay, but set aside the recovery on the basis of the decision of the Supreme Court in State of Punjab versus Rafiq Masih, 2015 AIR(SC) 696.
(3.) Aggrieved by that portion of the order of the State Administrative Tribunal upholding the re-fixation of pay, Chhotu Ram has come up with a writ petition in CWP No. 2037 of 2016. Similarly, Nikka Ram has also come up with a writ petition in CWP No. 2039 of 2016 challenging that portion of the order of the State Administrative Tribunal upholding the re-fixation of pay.