JOBAN SINGH PATHANIA Vs. HP KRISHI VISHVA VIDYALAYA

JUDGEMENT

(1.) THE petitioners have 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 petitioners are 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 petitioners. Consequential benefits due to the petitioners shall also be disbursed within another two months.

(2.) THE writ petition is disposed of, so also the pending applications, if any. Dasti copy.