TILAK RAJ Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner has claimed the benefit of seniority and the consequential benefits on re-employment. It is submitted that in the light of the Notification dated 3rd January, 2009, issued by the Registrar of the University, the petitioner is entitled to the eligible benefits. It is also submitted that a similar issue was considered by this Court in a judgment in CWP(T) No.6435 of 2008. THErefore, there will be a direction to the Registrar of the University to take appropriate action in the light of the Notification and the judgment referred to above within a period of three months from the date of production of a copy of this judgment by the petitioner. Consequential benefits due to the petitioner shall also be disbursed within another two months.

(2.) THE writ petition is disposed of, so also the pending application(s), if any.