DEVENDER KUMAR BAROTRA Vs. SECRETARY EDUCATION

JUDGEMENT

(1.) THE learned counsel for the petitioner submits at the very out set that the case of the petitioner is covered under judgment dated 29.04.2010 of this Court in CWP(T) No. 8872 of 2008, Chamaru Ram and others vs.THE Secretary (Education) and others,text whereof is as under:- "Petitioner has field this writ petition with the following prayers:-

(2.) IT is submitted that identical issue was considered by this court, leading to the judgment, dated 19.5.2009 in Paras Ram Vs. State of H.P. and another (CWP(T) No. 771 of 2008). This court has issued a direction to count ad hoc service rendered by the petitioner therein for the purpose of annual increment.

(3.) THE petition stands disposed of. Copy dasti." If, on facts, the case of the petitioner is covered under the aforesaid judgment in CWP(T) No. 8872 of 2008, Chamaru Ram and others vs. THE Secretary (Education) and others, his case shall be considered by respondent No.2 in the light of the said judgment withinthree monthsfrom the date of production ofcopy of this judgment by the petitioner within one month from today.