Dev Prakash vs State of H.P. and others

Justice Kurian Joseph, C.J.—i) Writ in the nature of mandamus may kindly be issued, directing the respondents to grant the benefit of pay fixation and counting of the tenure service for the purpose of pension w.e.f. 29.6.1994 to 26.8.1996 the due date in favour of the petitioner as has been allowed to similarly placed persons in the department of Education, Government of Himachal Pradesh along with consequential benefits.

The petitioner claim the benefit of increments during the tenure period of service rendered by him and also count the said period for the purpose of pension. According to the petitioner, the issue is covered in his favour by the judgment of this Court dated 16.12.2010 rendered in CWP No. 4550 of 2010 titled as Ravi Kumar vs. 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 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.

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