Chhering Dorge and Others vs State of Himachal Pradesh and Another

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

i) That the Respondents may kindly be directed to count the tenure period of service rendered by the Petitioners for fixation of pay by allowing them all the increments from the date of their initial appointment as per the law settled by this Hon''ble Court in CWP (T) No. 7712 of 2008 titled Paras Ram v. State of H.P. & others decided on 19.5.2009, Ravi Kumar v. State of H.P. & others and LPA No. 36 of 2010 titled as Sita Ram v. State of H.P. & others.

ii) That the Respondents may be directed to grant the benefit of tenure service of the Petitioners for the purpose of fixation of his seniority.

The Petitioners claim the benefit of increments during the tenure period of service rendered by them and also count the said period for the purpose of pension. According to the Petitioners, the issue is covered in their 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. & another and other connected matters. It is for the Respondents to examine the matter. Therefore, the writ petition is disposed of directing the Respondent concerned 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 production of a copy of this judgmentalong with a copy of the writ petition and a copy of the judgment, referred to above by the Petitioners before the competent authority.

Pending application(s), if any, also stands disposed of.