ASHWANI KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide this judgment five writ petitions No. 6318, 14471, 15082 of 1993, 5093 and 6380 of 1994 are being disposed of. The impugned order is passed in Civil Writ Petition No. 6318 of 1993.

(2.) In these set of writ petitions, petitioners who are teachers/lecturers claim benefit to of leave concession, medical reimbursement of bills, medical allowance which they had earned even in the period of ad hoc service. Now they have been regularised. The claim is based on the decision of the apex Court in case reported in Rattan Lal v. State of Haryana,1985 3 SLR 546 and subsequent decision of this Court in CWP No. 17618 of 1991 titled Smt. Indu Bala and another v. State of Haryana and others,1993 2 SCT 108, decided on September 7, 1992. Instructions issued by the State of Haryana, Annexure P-1, in the present case were commented upon that on the basis of such instructions the benefit could not be denied to the employees.

(3.) On notice of motion, written statement has been filed by the official respondents, inter alia, asserting that the claim of the petitioners with respect to the arrears of medical reimbursement of bills or medical allowance would be time barred and cannot be allowed.