Suresh Kumar Thakur vs State of H.P. and Another

Kurian Joseph, C.J.—The Petitioners claim the benefit of adhoc service followed by regular service for the purpose of pension and increments. According to the Petitioners, the issue is covered in their favour by the judgment of this Court rendered in LPA No. 36 of 2010, Sita Ram v. State of H.P. As prayed for, it is open for the Petitioners to bring this fact to the notice of the Respondents who shall examine the same. Therefore, these writ petitions are disposed of directing the Respondent concerned to examine the matter in the light of the judgment, referred to above and take appropriate action, within a period of four months from the date of production of a copy of this judgment, alongwith their representation(s) and copy of the writ petition(s) as well as a copy of the judgment, referred to above, by the Petitioner(s) before the competent authority.

Pending applications, if any, also stand disposed of.