Rashmi Sharma vs State of H.P. and others

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

(i) That a writ in the nature of mandamus may very kindly be issued directing the respondents to grant the petitioner the benefit of the tenure services for the purpose of increments and the pay of the petitioner may kindly be fixed taking into account the tenure services of the petitioner for fixation of pay.

(ii) That the respondents may be directed to count tenure period towards and for the purpose of pension and pensionary benefits."

The petitioner claims the benefit of increments during the tenure period of service rendered by her and also count the said period for the purpose of pay fixation and pension. According to the petitioner, the issue is covered in her favour by the judgments of this Court dated 16.12.2010 rendered in CWP No. 4550 of 2010 titled as Ravi Kumar vs. State of H.P. & others and in LPA No. 36 of 2010, Sita Ram vs. 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 the production of a copy of this judgment along with a copy of the writ petition and the copies of the judgments, referred to above by the petitioner.

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