Ram Chand vs State of H.P. and Another

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

(i) That the Respondents may kindly be directed to count the tenure period of service rendered by the Petitioner for fixation of pay by allowing him all the increments from the date of his initial appointment as per the law settled by this Hon''ble Court in the case titled as Ravi Kumar v. State of H.P. and Ors. and LPA No. 36 of 2010 titled as Sita Ram v. State of H.P.

(ii) That the Respondents may be directed to grant the benefit of ad hoc period service of the Petitioner for the purpose of fixation of his seniority.

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 etc. 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. and Ors. and in LPA No. 36 of 2010, Sita Ram v. State. 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 judgments referred to above and take appropriate action thereon within a period of four months from the date of production of a copy of this judgment along with a copy of the writ petition and the copies of the judgments, referred to above.

The writ petition is disposed of, so also the pending applications, if any.