Anant Ram vs State of H.P.

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

i) That a writ of certiorari may kindly be issued and the impugned orders dated 15th December, 2009 and 15th January, 2010 may be quashed and set aside and the Respondents may be directed to extend the same benefit to the Petitioner as has been given to Shri Laxmi Chand by counting the period w.e.f. 15th May, 1986 to 15th August, 1989 for the purpose of seniority and other consequential benefits.

In case the Petitioner is similarly situated as the Petitioner covered by Annexure P-6, judgment in CWP(T) No. 2557 of 2008 and in case the said judgment has been implemented, there is no point in discriminating the Petitioner, herein.

Therefore, there will be direction to the first Respondent to look into the case of the Petitioner herein and in case the Petitioner is similarly situated as the Petitioner covered by the judgment, referred to above, a similar benefit shall be extended to the Petitioner herein also. The needful in this regard shall be done within a period of two months from the date of production of copy of this judgment along with a copy of the writ petition.

With these observations, the writ petition is disposed of, so also the pending application(s), if any.