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Judgment
Justice Kurian Joseph, C.J. (Oral)
The Petitioner claims the benefit of ad hoc service followed by regular service for the purpose of pension and increments. According to the Petitioner, the issue is covered in his favour by the judgments of this Court rendered in LPA No. 36 of 2010 titled as Sita Ram vs. State H.P., decided on 15.7.2010 and CWP No. 4550 of 2010 titled as Ravi Kumar vs. State of H.P. and Anr. and other connected matters, decided on 16.12.2010.
Learned Deputy Advocate General points out that the factual aspects are to be verified by the competent authority. Petitioner submits that he would file an 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 Respondents concerned to examine the matter, after verifying the facts, in the light of the judgments, referred to above, and take appropriate action there on, within a period off our months from the date of the production of a copy of this judgment, along with his representation and a copy of the writ petition as well as copies of the judgments, referred to above, by the Petitioner.
Pending application(s), if any, also stands disposed of.