Raghvendra Kumar Gupta vs State of H.P. and Others

Kurian Joseph, C.J.—The Writ Petition is filed mainly with the following prayers:

(i) That, Petitioner/applicants be paid salary as well as allowances alongwith all consequential benefits at par of adhoc as well as regular candidates (regular assistant professors) in the light of judgment dated 01-09-2008 Annexure P-1 passed by this Hon''ble high Court.

(ii) That Respondents/non-applicants may kindly be directed to release the arrears as well as salary qua Petitioner/applicants at par of ad hoc Lecturers/Assistant professors as well as regular Lecturers/Assistant professors for the post in question in the light of Annexure P-1 & P-2 as ordered by authorities as well as this Hon''ble High Court.

It is submitted that the issue is covered in favour of the Petitioners by judgment of this Court rendered in CWP No. 1770 of 2010, titled Sanjeev Saijpal v. State of H.P. and Ors.

There will be direction to the Respondents to look into the grievance of the Petitioners in the light of the decision referred to above and take appropriate action thereon in accordance with law within a period of two months from the date of production of a copy of this judgment alongwith a copy of the Writ Petition. The eligible benefits, if any, to which the Petitioners are found entitled, shall be disbursed to the Petitioners within another one month.

The writ petition is disposed of, so also the pending application(s), if any.