Ajeet Singh vs State of H.P., Director of Elementary Education, Shimla, Deputy Director of Elementary Education, Hamirpur and Principal, Govt. Senior Secondary School, Ambehra, Distt. Una

Justice Kurian Joseph, C.J.—The writ petition is filed with the following prayer:

(a) To issue writ in the nature of Mandamus with a direction to respondents to count period rendered by the petitioner on tenure basis from 30.4.1988 to till date of his regularization for the benefits of financial increments especially increments, seniority and all other consequential benefits.

The petitioner claims the benefit of increments, seniority and other consequential benefits during the tenure period of service rendered by him. According to the petitioner, the issue is covered in his favour by the judgment of this Court dated 16.12.2010 rendered in CWP No. 4550 of 2010 titled as Ravi Kumar vs. State of H.P. & others. It is for the respondents to examine the matter. Therefore, the writ petition is disposed of directing the respondent concerned to examine the matter in the light of the judgment referred to above, take appropriate action thereon and the eligible benefits shall be disbursed to him within a period of four months from the date of the production of a copy of this judgment along with a copy of the writ petition and the copy of the judgment, referred to above.

The writ petition is disposed of, so also the pending applications, if any.