Hardev Singh vs State Of Himachal Pradesh Through Secretary (Education) And Others

Tarlok Singh Chauhan, J

The instant petition has been filed for the grant of following substantive reliefs:-

"(i) That writ of certiorari may kindly be issued and letter dated 12.10.2020 (Annexure P-8) may kindly be quashed and set aside in the interest and justice.

(ii) That writ of mandamus may kindly be issued, directing the respondents to grant the petitioner, the benefit of approved military service towards fixation of pay as from the date of the joining of civil employment alongwith all consequential benefits with up to date interest as same similar and benefit granted by this Hon'ble Court in the judgment dated 15.07.2020 passed by this Hon'ble Court in the CWPOA No.231 of 2019, titled as Sh. Amar Nath and Others Vs. State of Himachal Pradesh and Others (Annexure P-7)."

Prima facie, the issue in question is squarely covered by the judgment rendered by the Division Bench of this Court in CWP No.4654 of 2013, titled Avtar Singh Versus H.P. State Electricity Board Limited and CWP No.4708 of 2013, titled Salinder Singh Versus H.P. State Electricity Board Limited, decided on 26.11.2014 and lastly by the judgment of the learned Single Judge in a batch of petitions, lead being CWPOA No.231 of 2019, titled Amar Nath and others Vs. State of Himachal Pradesh and others, decided on 15.07.2020 (Annexure P-7).

Respondents have not filed any reply.

Accordingly, since the issue in question is squarely covered by the aforesaid judgments, we dispose of the present petition by directing the respondents to consider and decide the case of the petitioner on the basis of judgments referred to above, within a period of two weeks from today and report compliance on 24.11.2021. Pending miscellaneous application(s), if any, also stand disposed of.