Sahira Ram vs State of H.P. and Another

Kurian Joseph, C.J.—The petitioner is aggrieved since his application for pension has not been considered favourably. According to him, he has retired from service as regular Beldar on 31.12.2000, after putting in three years of regular service. However, it is the case of the petitioner that he had 17 years of Daily Waged Beldar service prior to the regular appointment. In the above circumstances, we dispose of the Writ Petition directing the first respondent to consider the case of the petitioner in the light of the decision of this Court in Sarb Dayal''s case (State of H.P. and Ors. v. Sarab Dayal Latest HLJ 2007(HP) 1292) and pass appropriate orders thereon in accordance with law within a period of three months from the date of production of a copy of this judgment. We make it clear that the grant of benefit, if any, shall be made subject to the result of appeal now pending before the Supreme Court against the above mentioned decision.

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