Justice Kurian Joseph, C.J.@mdashThe Writ Petition is filed with the following prayers:-
i) That the respondents may very kindly be directed to grant revised pay scale of Rs. 4550-7220 to the petitioners from the date of their initial appointment on contract basis and till the date of regularization and arrears accrued there under be paid with interest @ 9% per annum, in the interest of justice.
ii) That the petitioner may also be kindly held entitled for the benefit of merger of 50% DA to basic pay + 11% DA w.e.f. 30.4.2004 and further revision thereof from time to time till the regularization of his service on their.respective dates, with all consequential benefits and arrears accrued on this count be paid with interest.
According to the petitioners, the issue is covered in their favour by the judgment of this Court rendered in CWP (T) No. 14232 of 2008, titled as Nek Ram & others Versus State of H.P. & others, decided on 17.11.2009. If that be so, similar treatment shall also be extended to the petitioners herein also, as extended to the petitioner in the above referred decision, in case the petitioners herein are also similarly situated, within a period of three months from the date of production of a copy of this judgment along with a copy of the writ petition and copy of judgment referred to above, by the petitioner concerned before the second respondent.2. As far as the entitlement of the petitioners for revised pay scale is concerned, the parties shall be governed by the decision of this Court in LPA No. 105 of 2010, subject to its finality. The writ petition is disposed of, so also the pending application (s), if any.
