Sarda Devi vs State of H.P.

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

(i) That the respondents may very kindly be directed to count the period of untrained service of the husband of the petitioner for the purpose of granting senior scale and selection grade and re-fix the salary, pension other benefits of the husband of the petitioner as per the directions issued by this Hon''ble Court in Hira Lal and Dila Ram''s case (Annexure P-2 and P-3) in the interest of justice.

(ii) That the respondents may very kindly be directed to count the period of untrained service of the husband of the petitioner for the purpose of seniority and promotion as per the directions issued by this Hon''ble Court in Hira Lal and Dila Ram''s case (Annexure P-2 and P-3) in the interest of justice.

(iii) That the respondents may kindly be directed to pay interest @ 12% per annum from the due date till its realization.

According to the petitioner, the issue is covered in favour of her deceased husband by the judgment dated 17.6.2008 of this Court in Hira Lal vs. State of H.P. and another, CWP No. 319 of 1997. Therefore, there will be a direction to the respondents to look into the matter and in case the husband of the petitioner is similarly situated as the petitioner covered by the judgment, referred to above, similar benefits shall be extended to the husband of the petitioner herein also. The needful in this regard shall be done within a period of two months from the date of production of a copy of this judgment along with a copy of the judgment, referred to above.

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