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High CourtsDivision Bench(2011) 11 SHI CK 0151

Kashmir Singh vs The State of Himachal Pradesh and Others

High Court Of Himachal Pradesh · Decided on 17 November 2011

HON’BLE JUDGES
Rajiv Sharma, J · Kurian Joseph, J
CASE NUMBER
C.W.P. No. 6144 of 2011-G
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Judgment

4 paragraphs · 186 words

Justice Rajiv Sharma, J.—Petitioner joined the Indian Army on 22.08.1978. He was discharged on 30.06.1994. Thereafter, he was appointed as J.B.T. teacher on 10.02.1998.

2.

The grievance of the petitioner, in a nut-shell, is that he has not been given the benefit of seniority as per ''Demobilized Armed Forces Personnel (Reservation of Vacancies in the Himachal State Non-technical Services) Rules, 1972''.

3.

The respondents have filed the reply. It is stated in the reply that a corrigendum has been issued on 12.09.2011, whereby the petitioner has been fixed at Sr. No. 44(B) against Ex-serviceman category and the process has been started for granting further consequential promotion benefits to the petitioner by respondent No. 3.

4.

Accordingly, the petition is disposed of with a direction to the respondents to complete the process to grant the consequential promotional benefits to the petitioner on the basis of newly assigned seniority issued on 12.09.2011, within a period of three months from the date of production of a certified copy of this judgment by the petitioner before respondent No. 3. The pending application(s), if any, also stands disposed of. No costs.