Premi Devi vs State of H.P.

Justice Kurian Joseph, C.J.—The petitioner claims the benefit of untrained period for the purpose of seniority and increments. According to the petitioner, the matter is covered in her favour by the judgment dated 17.6.2008 of this Court in Hira Lal versus State of H.P. and another CWP No. 319 of 1997. The petitioner submits that he would file appropriate representation furnishing all factual details before the competent authority within a period of one month from today. It is always open for her to do so. As and when the same is made, the second respondent/competent authority will look into the matter, verify the facts and take appropriate action without discriminating the petitioner within a period of four months from the date of the production of a copy of this judgment alongwith 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.