BIMLA DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) THE Writ Petition is filed mainly with the following prayers: (a) That the respondents may kindly be directed to count the tenure period of service rendered by the Petitioner for fixation of pay by allowing her all the increments from the date of her initial appointment as per the law settled by this Honble Court in CWP(T) No. 7712 of 2008 decided on 19.5.2009 and the period may also be counted towards pensionary benefits as decided in LPA No. 36/10 titled Sita Ram Vs. State and CWP No. 4550 of 2010 titled as Ravi Kumar Versus State of H.P. (b) That the Respondents may be directed to grant the benefit of tenure service of the Petitioner for the purpose of fixation of her seniority. -

(2.) ACCORDING to the petitioner, the issue is covered in her favour by the judgment of this Court rendered in CWP No. 4550 of 2010, Ravi Kumar vrs. State of H.P. and anr. It is for the respondents to examine the matter. Therefore, this writ petition is disposed of directing the respondents concerned to examine the matter in the light of the judgment, referred to above and take appropriate action thereon within a period of four months from the date of production of copy of this judgment along with a copy of the writ petition and the copy of the judgment, referred to above.