DUNI CHAND Vs. HIMACHAL PRADESH KRISHI VISHWAVIDYALAYA

JUDGEMENT

(1.) THE issue raised in this writ petition pertains to the grant of seniority on the basis of approved military service. In view of the notification dated 3.1.2009, which is taken on record and which has been considered by this Court in CWP(T) No. 6434 of 2008 titled Mul Raj Vs. Himachal Pradesh Krishi Vishwavidyalaya, the matter requires reconsideration. THErefore, Annexure A-1 is set aside and the writ petition is disposed of with a direction to the first respondent/competent authority to consider the matter afresh in view of the notification and judgment, referred to above. In case the petitioner is found entitled for consequential benefits the same shall be disbursed without any delay. THE needful, as above, shall be done within four months from the date of production of a copy of this judgment by the petitioner. By way of abundant caution, it is clarified that in case any other employees are affected in the process, they shall also be put to notice.

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