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Satish Kumar vs State of Himachal Pradesh

High Court Of Himachal Pradesh · Decided on 15 December 2011 · Citation: (2011) 12 SHI CK 0126

HON’BLE JUDGES
Kurian Joseph, C.J · Rajiv Sharma, J
CASE NUMBER
CWP No. 10900 of 2011
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Judgment

3 paragraphs · 153 words

Justice Kurian Joseph, C.J.—The petitioner claims the benefit of increments during the tenure period of service rendered by him and also count the said period for the purpose of pension. According to the petitioner, the issue is covered in his 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. It is for the respondents to examine the matter.

2.

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 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 pending application(s), if any, also stands disposed of.