Amar Nath vs State of H.P. and Others

Kurian Joseph, C.J.

The writ petition is filed with the following prayer:

That a writ of mandamus may very kindly be issued thereby directing the respondents to count the tenure services rendered by the Petitioner from the date of initial appointment till the issuance of regularization order, for the purpose of annual increment and all consequential benefits of pay fixation etc. and the period may be treated as qualifying service for the purpose of pension benefits.

The petitioner claims the benefit of increments during the tenure period of service rendered by him and also count the said period for the purpose of pension. 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 v. State of H.P. and Anr. and Ors. connected matters. It is for the respondents to examine the matter. Therefore, the writ petition is disposed of directing the respondent concerne to examine the matter in the light of the judgment referred to above and take appropriate action thereon 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.