Lal Singh vs State Of Himachal Pradesh & Others

L. Narayana Swamy, CJ

It is contended by the learned Counsel for the petitioner that the case of the petitioner is covered by the judgment rendered by the Hon'ble Supreme Court in Civil Appeal No. 6309/2017, titled as Sunder Singh versus the State of H.P. and others, decided on 08.03.2018. He further contended that in this regard, he has already made a representation dated 31.01.2020 (Annexure P-E) to the respondents, which has not been decided so far. He prays that same relief, as granted in the judgment, supra, be granted to the petitioner, herein.

Under these circumstances, this writ petition is disposed of alongwith pending application(s) with a direction to the respondents-State to examine the representation (Annexure P-E) of the petitioner and pass appropriate orders in the light of the judgment, supra, within a period of four weeks from today. The operative portion of the said judgment is extracted herein below:-

"Accordingly, we direct that w.e.f. 01.01.2018, the appellants or other similarly placed Class-IV employees will be entitled to pension if they have been duly regularized and have been completed total eligible service for more than 10 years. Daily wage service of 5 years will be treated equal to one year of regular service for pension. If on that basis, their services are more than 8 years but less than 10 years, their services will be reckoned as ten years."

The judgment, supra shall form part of this judgment, also.