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Inder Singh and Pano Devi vs State of H.P. and Another

High Court Of Himachal Pradesh · Decided on 3 August 2010 · Citation: (2010) 08 SHI CK 0149

HON’BLE JUDGES
Kurian Joseph, C.J · Kuldip Singh, J
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Judgment

9 paragraphs · 343 words

Kurian Joseph, C.J.—Writ petition has been filed with the following prayers:

CWP No. 4538 of 2010

a. That writ in the nature of mandamus may kindly be issued to the respondent department to count past services of the petitioner rendered as Panchayat Secretary under Panchayat Samiti w.e.f. 01.09.1967 to 01.04.1980 under Panchayat Department towards qualifying service for the purpose of pension, retiral and other consequential benefits in a time bound manner.

b. That the respondent No. 2 may be directed to decide the representation, Annexure P-3, of the petitioner and to grant revised service pension and service gratuity to the petitioner from the date it fell due with compound interest in view of the judgment passed by this Hon�ble Court, which is not further challenged in any court and attained finality.

CWP No. 4539 of 2010

a. That writ in the nature of mandamus may kindly be issued to the respondent department to count past services of the husband of the petitioner rendered as Panchayat Secretary under Panchayat Samiti w.e.f. 01.09.1967 to 30.05.1984 under Panchayat Department towards qualifying service for the purpose of pension, retiral and other consequential benefits in a time bound manner.

b. That the respondent No. 2 may be directed to decide the representation of the petitioner and to grant revised service pension and service gratuity to the petitioner from the date it fell due with compound interest.

2.

These matters are covered by Annexure P-3, judgment of this Court, in CWP No. 1802 of 2002, it is submitted. There will be a direction to the second respondent to look into the matter and take appropriate action, in accordance with law. If the petitioners are similarly situated as the petitioner in the aforesaid judgment and in case the said judgment has become final, similar treatment shall be extended to them also. Needful shall be done within two weeks from the production of the copy of this judgment alongwith a copy of the writ petition. Both the writ petitions stand disposed of, so also the pending application(s), if any.

Copy dasti.