Manju Sood vs State of H.P. and others

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

(i) Directing the respondents to grant incremental benefits for the period of tenure services rendered by her w.e.f. 31.5.1989 which was followed by regularization of her service w.e.f. 1.4.1994 in the light of law laid down by this Hon''ble Court in the cases of Paras Ram, Sita Ram LPA No. 36/2010 and Ravi Kumar & others as mentioned in para-5 supra.

(ii) In view of relief at (i) above the petitioner is entitled for the grant of consequential benefits flowing there-from together with interest at the rate of 12% per annum on the arrears accruing thereto from due date till the date of actual payment.

The petitioner claims the benefit of increments during the tenure period of service rendered by her and also count the said period for the purpose of pension. According to the petitioner, the issue is covered in her 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.