Himachal Pradesh High Court
Meera Thakur & Others vs State Of Himachal Pradesh & Others on 19 March, 2015
Author: Tarlok Singh Chauhan
Bench: Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 60 of 2012 .
Date of decision: 19.3.2015 Meera Thakur & others ...Petitioners Versus State of Himachal Pradesh & others ...Respondents Coram The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge. Whether approved for reporting?1No For the Petitioners: Mrs. Ranjana Parmar, Advocate.
For the Respondents: Mr.V.K. Verma, Mrs.Meenakshi Sharma and Mr.Rupinder Singh, Additional Advocate Generals for respondents No. 1 to 3.
Mr. Vivek Darhel, Advocate, vice counsel for respondent No. 4.
Mr. Vinod Thakur, Central Government Counsel for respondent No. 5.
Tarlok Singh Chauhan J. (Oral).
It cannot be disputed that the present lis is squarely covered by the judgment passed earlier by this Court in CWP(T) No. 12225 of 2008 and other connected matters, decided on 14.7.2010, whereby the State was directed to consider the case of the petitioners on the analogy of Whether the reporters of the local papers may be allowed to see the Judgment? Yes ::: Downloaded on - 15/04/2017 17:48:46 :::HCHP 2 Annexure A-11, dated13.6.1989 to revise the pay scales of `950-1800 to `3120-5160 w.e.f. 1.1.1996. This was the mandate of the Court and the .
respondents had no authority whatsoever to sit over the judgment passed by this Court. Since these directions admittedly have attained finality, the respondents-State is directed to comply with the directions contained in CWP(T) No. 12225 of 2008 in its letter and spirit. Needful be done within six months. Needless to say in case the judgment is not complied with, within the aforesaid period, the respondents shall be liable to pay interest @ 9% per annum from the date when the amounts were due to the petitioners.
The petition stands disposed of, so also the pending application(s), if any.
(Tarlok Singh Chauhan), Judge.
19th March, 2015 (KRS) ::: Downloaded on - 15/04/2017 17:48:46 :::HCHP