Damyanti Devi vs State of H.P. and Another

Kurian Joseph, C.J.—The writ petitions are filed with the following prayers:

(a) That writ in the nature of mandamus may kindly be issued to the Respondent department to count past services of the husband of the Petitioner rendered as Panchayat Secretary under Panchayat Samiti w.e.f. 1.7.1964 till 30.9.1977 (w.e.f. 1955 till 1977 in CWP No. 2704/2011 and w.e.f. 3.10.1955 till 1977 in CWP No. 2787/2011) under Panchayat Department towards qualifying service for the purpose of pension, retiral and other consequential benefits in a time bound manner.

(b) That the Respondent No. 2 may be directed to decide the representation of the Petitioner and the Respondents may be directed to grant revised service pension and service gratuity to the Petitioner from the date it fell due with compound interest.

The matters are covered by the judgment of this Court dated 31st July, 2008 in CWP No. 1802 of 2002 titled as State of Himachal Pradesh and Ors. v. Basheshwar Lal, it is submitted. There will be a direction to the second Respondent to look into the matter and take appropriate action in accordance with law. If the Petitioners are similarly situated as the Respondent in the aforesaid judgment and in case the said judgment has become final, similar treatment shall be extended to the Petitioners herein also. Needful shall be done within two weeks on the production of a copy of this judgment along with a copy of the writ petition and the copy of the judgment, referred to above by the Petitioner concerned.

The writ petitions are disposed of, so also the pending applications, if any.