Bhagat Ram and Others vs State of H.P. and Others

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

i. To implement the Annexure A-2 in respect of the present applicants and to grant the seniority and all other benefits as are admissible to the applicants from the date of their first appointment.

It is submitted that the Petitioners were sent for training after induction into service. It is also submitted that during the training period they were given full salary also. If that be so, it is post induction training and hence they are entitled to count the period of training for all purposes of service including seniority. All that apart, it is seen from Annexure A-2 Government order dated 28.7.1990 that such post induction training period is to be counted for the purpose of service. It is also submitted that in several cases such benefit of counting of post induction training period towards service has been granted. Still further, it is submitted that the matter is covered by the judgment of this Court rendered in CWP(T) No. 4249 of 2008, titled Dila Ram and Ors. v. State of Himachal Pradesh and Ors. CWP(T) No. 4249 of 2008

In the above circumstances, this writ petition is disposed of directing the second Respondent to grant similar treatment to the Petitioners herein also, if not already granted in the light of judgment referred to above within a period of four months from the date of production of a copy of this judgment by the Petitioners, in case the judgment referred to above has become final and has been implemented.

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