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Saroop Singh vs State of H.P. and another <BR> Kanta Kumari Vs State of H.P. and others

High Court Of Himachal Pradesh · Decided on 17 November 2011 · Citation: (2011) 11 SHI CK 0129

HON’BLE JUDGES
Rajiv Sharma, J · Kurian Joseph, J
CASE NUMBER
C.W.P. No. 9720 of 2011-B and C.W.P. No. 9734 of 2011-D
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Judgment

3 paragraphs · 158 words

Justice Kurian Joseph, C.J.—The petitioners claim the benefit of increments during the tenure period of service rendered by them and also count the said period for the purpose of pension. According to the petitioners, the issue is covered in their favour by the judgment of this Court dated 16.12.2010 rendered in CWP No. 4550 of 2010 titled as Ravi Kumar vs. State of H.P. & another and other connected matters.

2.

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 judgment 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 copy of the judgment referred to above.

3.

The writ petitions are disposed of, so also the pending applications, if any.