Malook Singh vs The State of H.P.

Justice Kurian Joseph, C.J.—The writ petition is filed with the following prayers:

(i) That a writ in the nature of mandamus or any other writ or order may kindly be issued directing the respondents to allow the benefit of increments by counting the period of service rendered by the petitioner as Lecturer in Economics on tenure basis w.e.f. 18.9.1989 to 30.3.1994 and further the said period of service be counted for pension in view of the judgment rendered by this Hon''ble Court in CWP 4550/2008 decided on 16.12.2010 titled Ravi Kumar versus State of H.P. & others.

The petitioner claims the benefit of increments during the tenure period of service rendered by him and also to 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. & others. 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, take appropriate action thereon and the eligible benefits shall be disbursed to him 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.