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Judgment
7 paragraphs · 281 wordsJyotsna Rewal Dua, J
Though the respondents have not filed reply, however, with the consent of learned counsel for the parties, matter is heard at this stage
This petition has been filed for grant of following relief: -
“i). That the respondents may be ordered to take into account the entire service rendered by the petitioner from the date of her initial appointment as JBT Teacher for the purpose of qualifying service and the said period of service as JBT teacher up to the date of regularization be ordered to be taken into account for the purpose of enhanced pension and other retiral benefits and the benefits incidental thereof may also be ordered to be paid to the petitioner from the due date.” ”
Learned counsel for the petitioner submitted that case of the petitioner and reliefs prayed for, have been adjudicated upon in Lalit Sen Vs. State of Himachal Pradesh and Ors2. Lea ned counsel for the petitioner states that the petitioner wo ld be content if the case of the petitioner is c nsidered by the respondents in light of the aforesaid judgment. Learned counsel for the respondents have no objection to this prayer.
Having regard to above submissions, but without examining the merits of the matter, this writ petition is disposed of by directing the respondents to consider the case of the petitioner in light of the aforesaid judgment and pass appropriate orders in accordance with law, within a period of six weeks from the date of receipt of copy of this order. The decision so arrived at, shall be communicated to the petitioner.
Pending miscellaneous application(s), if any, also to stand disposed of.