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Judgment
Justice Kurian Joseph, C.J.—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, pension and all consequential benefits. 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 v. 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 consequential benefits shall be disbursed to the petitioner 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 a copy of the judgment, referred to above.
The writ petition is disposed of, so also the pending application(s), if any.