LAWS(HPH)-2010-9-165

RAMA KUMARI Vs. STATE OF HP

Decided On September 17, 2010
RAMA KUMARI Appellant
V/S
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

(1.) The petitioners are aggrieved since ad hoc service rendered by the petitioners, followed by the regular service, is not counted for the purpose of eligible service benefits. It is submitted that issue is covered in favour of the petitioners by the decision of this Court rendered in Paras Ram vs. State of H.P., which has been implemented by the State. Accordingly, this Writ Petition is allowed as follows:

(2.) There will be a direction to the first respondent to examine the case of the petitioners and in case the petitioners are similarly situated as the petitioner, referred to in the case above, the petitioners herein also will be given the similar and eligible benefits. Needful in this behalf shall be done by the second respondent within a period of two months on the production of copy of this judgment alongwith the copy of the Writ Petition.

(3.) The Writ Petition stands disposed of, so also the pending application(s), if any.