Puran Chand vs State of H.P. and Others

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

(i) That writ in the nature of mandamus may kindly be issued directing the Respondents to count the ad hoc and tenure services rendered by the Petitioner right from the date of his initial appointment i.e. w.e.f. 20.2.1981 to 15.5.1987 as Junior Basic Teacher on ad hoc basis and w.e.f. 16.5.1987 to 31.3.1994 as P.E.T. on tenure basis and in view of the clarificatory letter dated 27th September, 1977 with all consequential benefits such as monetary benefits, yearly increments, step up increments and seniority etc.

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 seniority and other consequential benefits. According to the Petitioner, the issue 2 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 v. State of H.P. and Ors. 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.