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Satya Devi vs State of H.P. and Others

High Court Of Himachal Pradesh · Decided on 17 November 2011 · Citation: (2011) 11 SHI CK 0147

HON’BLE JUDGES
Rajiv Sharma, J · Kurian Joseph, J
CASE NUMBER
CWP No. 9775 of 2011-H
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Judgment

2 paragraphs · 141 words

Justice Kurian Joseph, C.J.—The petitioner claims the benefit of ad hoc service followed by regular service for the purpose of pension and increments. According to the petitioner, the issue is covered in her favour by the judgment of this Court rendered in LPA 36 of 2010, Sita Ram versus State of Himachal Pradesh & ors.. It is for the respondents to examine the matter. Therefore, this writ petition is disposed of directing the respondents 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 copy of this judgment along with a copy of the writ petition and the copy of the judgment, referred to above.

2.

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