Smt. Mangla Devi vs The H.P. State Forest Corporation ... on 7 May, 2015

[Cites 0, Cited by 16]

Himachal Pradesh High Court

Smt. Mangla Devi vs The H.P. State Forest Corporation ... on 7 May, 2015

Bench: Tarlok Singh Chauhan

            IN THE HIGH COURT OF HIMACHAL PRADESH,
                            SHIMLA

                                                     CWP No. 10907 of 2012.




                                                                         .
                                                     Decided on: 07.05.2015





    Smt. Mangla Devi





                                                                        ....Petitioner.
                              Versus
    The H.P. State Forest Corporation through its MD & Anr.
                                                                     ...Respondents.




    ___________________________________________________________

    Coram

    The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.

    Whether approved for reporting?1

                                             No.

    For the petitioners.             : Mr. A.K. Gupta, Advocate.

    For respondents.                 : Mr. V.B. Verma, Advocate.



    Tarlok Singh Chauhan, Judge (Oral)

The petitioner has prayed for the following relief:-

"That Annexure P-1 may be set aside and the petitioner may be ordered to be appointed on regular basis and she may be given pay scale and other allowances being temporary employee from the date she has completed 240 days of service."

2. In support of her claim, the petitioner has annexed copies of memorandum dated 8.6.2004 which reveals that one Ishweri Devi has 1 Whether reporters of the local papers may be allowed to see the judgment? Yes.

::: Downloaded on - 15/04/2017 18:07:45 :::HCHP 2

been offered temporary post of Peon but in the regular pay scale of Rs.

2520-4140/- with initial start of Rs. 2620/- plus other allowances. Why .

the petitioner has not been given regular pay scale when she is similarly situated is not forthco ming as the respondents have not yet filed their reply.

3. However, taking into consideration the aforesaid fact, the respondents are directed to consider the case of the petitioner in the same manner as that of Ishweri Devi and make a decision within a period of six weeks from today.

4. The petition stands disposed of in the aforesaid terms, so also the pending application, if any.

(Tarlok Singh Chauhan) Judge th 7 May, 2015.

(krn guleria) ::: Downloaded on - 15/04/2017 18:07:45 :::HCHP

Unlock Advanced Research with PRISMAI

Himachal Pradesh High Court