GURDEV SINGH MEHTA Vs. H.P. AND ANR.

JUDGEMENT

(1.) THE Petitioners claim the benefit of ad hoc service followed by regular service for the purpose of pension and increments. According to the Petitioners, the issue is covered in their favour by the judgment of this Court rendered in LPA No. 36 of 2010, Sita Ram v. State.

(2.) LEARNED Deputy Advocate General points out that the factual aspects are to be verified by the competent authority. Petitioners submit that they would file appropriate representation(s) furnishing all factual details before the competent authority within a period of one month from today. It is always open for them to do so.

(3.) THE writ petitions are disposed of, so also the pending applications, if any.