Hira Singh vs State of H.P. and Another

Kurian Joseph, C.J.—The Petitioners claim the benefit of ad hoc service followed by regular service for the purpose of pension and increments. According to the Petitioners, the issue is covered in their favour by the judgment of this Court rendered in LPA 36 of 2010, Sita Ram v. State and CWP (T) No. 7712 of 2008, Paras Ram v. State of H.P., decided on 19.5.2009. The Petitioners submit that they would file appropriate representation(s) furnishing all factual details before the competent authority within a period of ten days from today. It is always open for them to do so. In the event of the Petitioners filing appropriate representation(s) before the competent authority within a period of ten days from today, the matter will be duly examined by the competent authority in the light of the judgment referred to above and appropriate action thereon shall be taken within a period of four months from the date of the production of copy of this judgment along with a copy of the writ petition(s) and the copy of the judgment referred to above.

The writ petitions are disposed of, so also the pending application (s), if any.