Smt. Bimla Dhar vs State of Himachal Pradesh, The Director, Elementary Education, Shimla, H.P., The Deputy Director Elementary Education, Kangra at Dharamshala, H.P. and The Head Master, Govt. Girls High School, Dehra, District Kangra (H.P.)

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

i) That the respondents may kindly be directed to count the services rendered by the petitioner as Home Science Teacher on tenure basis from 6.2.1986 to 21.06.1990 followed by regularization for the purpose of earned service increments and pension, with all consequential benefits and the arrears accrued there under may kindly be ordered to be paid with interest.

The petitioner claims the benefit of increments during the tenure period of service rendered by her and also count the said period for the purpose of pension. According to the petitioner, the issue is covered in her favour by the judgment of this Court dated 16.12.2010 rendered in CWP No. 4550 of 2010 titled Ravi Kumar vs. State of H.P. & others.

Learned Deputy Advocate General points out that the factual aspects are to be verified by the competent authority. Petitioner submits that she would file appropriate representation furnishing all factual details before the competent authority within a period of one month from today. It is always open for her to do so.

Therefore, the writ petition is disposed of directing the respondent concerned to examine the matter and verify the facts 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 by the petitioner. The writ petition is disposed of, so also the pending applications, if any.