Surender Kumar 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 service rendered by the petitioner for fixation of pay by allowing him all increments from the date of his initial appointment on tenure and also count the service rendered by the petitioner for the fixation of pension as per law laid down by this Hon''ble Court in CWP No. 4550/2010 Ravi Kumar v. State and other connected matter.

(ii) That the respondent No.2 may kindly be directed to decide the representation of the petitioner within time bound manner and extend the benefit in view of the judgment rendered by this Hon''ble Court in Ravi Kumar''s case by counting his tenure service for fixation of pay and for pension also w.e.f. 1.5.1987 to 1.4.1994.

The petitioner claims the benefit of fixation of pay and increments during the tenure period of service rendered by him and also to 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. & others. 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, take appropriate action thereon and the eligible benefits shall be disbursed to him 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.