Suman Prakash vs State of H.P. and Others

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

(i) That writ in the nature of mandamus may kindly be issued directing the Respondents to give the benefit of adhoc/tenure service with effect from 29.10.1987 till 31.3.1994 for the purpose of increment and pension and fixation may be directed to be done and arrears accrued to be paid to the Petitioner within a reasonable period.

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 v. State of H.P. and Ors.

Learned Deputy Advocate General points out that the factual aspects are to be verified by the competent authority. Petitioner submits that he 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 him 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.

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