SHIV DASS Vs. STATE OF H.P AND ORS.

JUDGEMENT

(1.) BY means of this writ petition, the petitioner has prayed for the grant of the following amongst other reliefs:

(2.) THE writ petitioner was appointed as Language Teacher on adhoc/tenure basis on 5.12.1988 in the pay scale of Rs. 570 -1080. The scale of pay of the category of Language Teacher in which the petitioner falls was revised vide Annexure A -2 on 23.3.1989 and all Shastris/Language Teachers, who were earlier in the pay scale of Rs. 570 -1080, were placed in the revised pay scale of Rs. 1640 -2925. The fixation contained a foot note which reads as follows:

(3.) THE first grievance of the petitioner is that he should have been granted revised pay scale of Rs. 1640 -2925. In fact this dispute is no longer res integra since in LPA No. 107 of 2009 decided by a Division Bench of this Court on 30.3.2010, it has been held that all those Language Teachers/Shastris, who were appointed in the scale of Rs. 570 -1080, were entitled to be placed in the revised pay scale of Rs. 1640 -2925 as a measure available to them on personal basis. The original order did not envisage any difference between the teachers appointed on tenure basis or on regular basis and all were entitled to this scale of pay. Therefore, the first relief has to be granted to the petitioner.