Sushil Kumar vs Chaudhary Sarwan Kumar Himachal Pradesh Krishi Vishvavidyalaya

Satyen Vaidya, J

. Mr. Prince Chauhan, learned counsel, appears and waives service of notice on behalf of the respondents.

The petitioner has filed the writ petition for grant of following substantive relief:-

“a) That the respondents may kindly be directed to allow the petitioner to switch over from “CPF-cum-Gratuity Scheme” to “GPF-cum-Pension-cum-Gratuity Scheme” and allot him the GPF Account Number on the basis of judgment dated 17.04.2023 in LPA No.46/23 vide Annexure P-5 and respondents may kindly be ordered to consider the case of the petitioner within a time bound period manner with all consequential benefits.”

During the course of hearing, learned counsel for the petitioner submitted that the case of the petitioner and the relief prayed for by him are covered by judgment dated 17.04.2023, rendered by this Court in LPA No.46 of 2023 (Chaudhary Sarwan Kumar HP Krishi Vishvavidyalaya Palampur & anr. vs. Vipan Kumar Gupta) alongwith connected matters. Learned counsel further submitted that the petitioner would be content in case a direction is issued to the respondents/competent authority to consider the cases of the petitioner for redressal of his grievances pointed out in the instant petition in light of the aforesaid decision within a time bound manner. This is acceptable to the opposite side.

In view of the innocuous prayer made by learned counsel for the petitioner and without examining the merits of the matter, this writ petition is disposed of with a direction to the respondents/competent authority to consider and decide the cases of the petitioner by passing appropriate orders in accordance with law, within a period of eight weeks from today. While deciding the matter, the aforesaid judgment in Chaudhary Sarwan Kumar’s case, supra, be kept in view. The decision so arrived at shall also be communicated to the petitioner. Pending miscellaneous application(s), if any, also to stand disposed of.