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Judgment
Justice Kurian Joseph, C.J.—The writ petition has been filed with the following prayers:
(i) That the respondents may kindly be directed to count the tenure period of service rendered by the petitioner for fixation of pay by allowing him all the increments and pension from the date of his initial appointment as per the law settled by this Hon''ble Court in CWP (T) No. 7712 of 2008 decided on 19.5.2009 and the period may also be counted towards pensionary benefits as decided in L.P.A. No. 36/10 titled Sita Ram Vs. State and CWP No. 4550 of 2010 titled as Ravi Kumar Versus State of H. P.
(ii) That the respondents may be directed to grant the benefit of tenure service of the petitioner for the purpose of fixation of her seniority.
The petitioner claims the benefit of increments during the tenure period of service rendered by him and also count the said period for the purpose of pension. According to the petitioner, the issue is covered in his favour by the judgment of this Court dated 16.12.2010 rendered in CWP No. 4550 of 2010 titled as Ravi Kumar vs. State of H.P. & another and other connected matters. It is for the respondents to examine the matter. Therefore, the writ petition is disposed of directing the respondent concerned to examine the matter in the light of the judgment referred to above and take appropriate action thereon within a period of four months from the date of the production of a copy of this judgment along with a copy of the writ petition and the copy of the judgment referred to above.
The writ petition is disposed of, so also the pending applications, if any.