Aruna Sharma vs State Of Himachal Pradesh And Others

Tarlok Singh Chauhan, J

Notice. Ms. Sharmila Patiyal, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.

The instant petition has been filed for grant of the following substantive relief(s):-

“1. That the respondents may kindly be directed to consider case of the petitioner for rant in aid under the grant in aid rules, 2006.

That the respondents may kindly be directed to release the salary to the petitioner under the grant in aid rules allongwith arrear w.e.f. 01.12.2004 to 21.10.2010 with interest @ 9% per annum from the date it became due till its realization alongwith all consequential benefits.”

According to the learned counsel for the petitioner, the issue in the instant petition is no longer res integra as it stands squarely covered by the judgments rendered by this Court in CWP No. 2549 of 2015, titled as Hem Raj Sharma vs. State of H.P. and others, decided on 7.8.2015, CWP No.2638 of 2015, titled as Devi Saran vs. State of H.P. & others, decided on 16.9.2016 and CWP No.1555 of 2018, titled as Neelam vs. State of H.P. & Others, decided on 23.10.2018.

Accordingly, without going into the merits of the case, we deem it appropriate to dispose of the instant petition by directing the respondents to consider and decide the case of the petitioner in the light of the aforesaid judgments and, in case, the case of the petitioner is found to be similarly situated, then the same and similar benefits, be also extended to the petitioner herein. Ordered accordingly. The entire exercise be completed within six months.

The pending miscellaneous application(s), if any, shall also stand disposed of.