Gian Singh vs State Of Himachal Pradesh And Another

Sandeep Sharma, J

Mr. Vikas Rajput, learned Counsel appearing for the petitioner, while inviting attention of this court to order dated 7.5.2015 passed by erstwhile Himachal Pradesh Administrative Tribunal in OA No. 1117 of 2015, contends that the case of the petitioner is squarely covered by aforesaid order/judgment and as such, necessary direction may be given to the respondents to consider case of the petitioner, in light of aforesaid judgment, in a time bound manner.

Learned Additional Advocate General, having heard aforesaid statement made by learned Counsel appearing for the petitioner, states that he is not opposed to aforesaid prayer made by petitioner.

In view of above, present petition is disposed of with a direction to the respondents to consider the case of the petitioner in light of order (supra) and grant similar benefit to him, if he is found to be similarly situate, within a period of six weeks from today. Needless to say petitioner, on being found similarly situate, shall be entitled to consequential benefits, restricted to three years, prior to filing of petition at hand.

Petition stands disposed of in the aforesaid terms, alongwith all pending applications.