CourtKutchehry.com
High CourtsDivision Bench

Dev Raj vs State of H.P. and Another

High Court Of Himachal Pradesh · Decided on 1 September 2011 · Citation: (2011) 09 SHI CK 0204

HON’BLE JUDGES
Kurian Joseph, C.J · Rajiv Sharma, J
CASE NUMBER
CWP No. 7038 of 2011
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

8 paragraphs · 343 words

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

CWP No. 7038 of 2011.

1.

That the Writ in the nature of mandamus may be issued directing the Respondents to count the adhoc/tenure service of the Petitioner for the purpose of increments, seniority and pension in the interest of justice.

II. That further writ in the nature of mandamus may be issued directing the Respondents to grant the Petitioner necessary increments after counting his period of adhoc/tenure service w.e.f. 12.3.1984 uptill his date of regularization i.e. 1.12.1995 with all consequential benefits of pay, arrears, seniority etc.

CWP No. 7084 of 2011

i) That a writ in the nature of mandamus or any other writ or order may kindly be issued directing the Respondents to allow the benefit of increments by counting the period of service rendered by the Petitioner on tenure basis and further the said period of service be counted towards grant of pension in view of the judgment rendered by this Hon''ble Court in C.W.P. 4550/2008 decided on 16.12.2010 titled Ravi Kumar v. State of H.P. and Ors.

2.

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. and Anr. and Ors. connected matters. It is for the Respondents to examine the matter. Therefore, the writ petitions are 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 copy of the writ petition(s) and the copy of the judgment, referred to above, by the Petitioner(s) before the competent authority.

3.

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