KULDEEP SINGH Vs. STATE OF H P

JUDGEMENT

(1.) THE petition has been filed on the following prayers vide para 7 (a) and (b) :

(2.) IN reply, the respondents have taken the following stand vide para 3:

(3.) IN view of the above, the petition is disposed of with a direction to the respondents/competent authority to consider the case of the petitioner for grant of proficiency increments in accordance with the instructions referred to hereinabove and take a final decision in the matter within three months from the date of production of copy of this judgment by the petitioner. Needless to say that consequential benefits, including retrial benefits, if any, shall also be payable to him within the same time, failing which interest at the rate of 9% per annum, shall also be payable.