Suman Devi and Kala Devi Sharma vs State of H.P.

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

i) That the respondents may be directed to count the Tenure services rendered by the petitioners before their regularization for the purpose of annual increments alongwith pensioner benefits with all consequential benefits including arrears with interest @ 9% PA.

ii) That the respondents may kindly be directed to grant the same relief as granted to Thakuri Devi.

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. & others.

Learned Deputy Advocate General points out that the factual aspects are to be verified by the competent authority. Petitioners submit that they 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 them 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 concerned.

The writ petition is disposed of, so also the pending applications, if any.