1. Notice. Mr. Dalip K. Sharma, Additional Advocate General, appears and waives service of notice on behalf of the respondents.

2. By way of instant petition, the petitioner has prayed for grant of following substantive relief(s):-

“i That the respondents may very kindly be directed to grant the pay scale of Rs.5480-8925 as is prescribed to the post of Shastri teacher instead of pay scale of Rs.5000-8100 as was granted to him on his initial appointment on 25.06.1999 with all consequential benefits and the arrears accrued thereunder may very kindly be ordered to be released with interest @9% per annum in the interest of justice.”

3. Learned counsel for the petitioner submits that the case of the petitioner is squarely covered by the judgments passed by this Court in CWP No. 3341 of 2019, titled as Madan Lal vs. State of H.P. & Ors and CWPOA No. 6582 of 2019, titled as Prem Sukh vs. State of H.P. & Ors. He further submits that petitioner shall be content in case the respondents are directed to consider the case of the petitioner in a time bound manner in the light of judgments ibid.

4. Prayer being innocuous is not opposed. Accordingly, the instant petition is disposed of without making any comments on the merits of the case of the petitioner. It is directed that respondents shall consider the case of the petitioner in light of judgment passed by this Court in CWP No. 3341 of 2019, titled as Madan Lal vs. State of H.P. & Ors and CWPOA No. 6582 of 2019, titled as Prem Sukh vs. State of H.P. & Ors., within eight weeks from today and will decide the same by passing a speaking order. In case petitioner is found similarly situated as petitioners in . CWP No. 3341 of 2019, titled as Madan Lal vs. State of H.P. & Ors and CWPOA No. 6582 of 2019, titled as Prem Sukh vs. State of H.P. & Ors., he shall also be granted the same benefits as granted to petitioner(s) in above referred case. Pending applications, if any, also stand disposed of.