Suman Arora vs State of Himachal Pradesh and Another

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

Writ in the nature of mandamus may kindly be issued, directing the Respondents to grant the benefit of pay fixation and counting of the service for the purpose of pension w,.e.f. July, 1987 to 31.3.1994 I.e.the due date in favour of the Petitioner as has been allowed to similarly placed persons in the department of Education, Government of Himachal Pradesh alongwith with consequential benefits.

The Petitioner claims the benefit of increments during the tenure period of service rendered by her and also count the 2 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 as Ravi Kumar v. State of H.P. and Anr. and Ors. connected matters. 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 a copy of the judgment referred to above.

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