- (1.)Leave granted.
(2.)Being aggrieved by the Judgment delivered in C.W.P.No.1862 of 2010 and other judgments by the High Court of Himachal Pradesh at Shimla, these appeals have been filed by the State of Himachal Pradesh. Issues involved in all these appeals are almost same and therefore, all these appeals have been heard together.
(3.)By virtue of the impugned judgments, the State of Himachal Pradesh has been directed to give higher pay scale to the respondents original petitioners, who had filed petitions claiming higher pay scale on the ground that in the case of Madan Gopal v. State of H.P., C.W.P. (T) No.2346 of 2008, the persons who had been similarly situated, had been given higher pay scale.