Bhime Ram vs State of H.P. and Others

Kurian Joseph, C.J.—The writ petition has been filed with the following prayers:

(i) A writ in the nature of mandamus may kindly be issued directing the Respondents to allow the benefit of regular appointment in favour of the Petitioner w.e.f. 20.4.1993 i.e. the date of award of J.B.T. Condensed Course Certificate alongwith consequential benefits of increments and seniority.

(ii) That the Respondents may also be directed to allow and pay honorarium/stipend in favour of the Petitioner for the period of training undergone by the Petitioner for award of J.B.T. Condensed Course Certificate as allowed to similarly situated persons in the State of Himachal Pradesh.

It is seen that the Petitioner has made Annexure P-2 representation and the same is pending before the second Respondent. There will be a direction to the second Respondent/competent authority to look into the representation Annexure P-2 and take appropriate action in accordance with law within a period of four months from the date of production of a copy of this judgment alongwith a copy of the writ petition by the Petitioner. In case the Petitioner requests for an opportunity of hearing, the same shall also be granted.

With the above direction, the writ petition stands disposed of, so also the pending application (s), if any.