CHANCHAL KUMARI Vs. STATEOF H.P. AND ORS.

JUDGEMENT

(1.) THE issue pertains to grant of three advance increments to Physical Education Teachers(PET). In the light of decision of this court in Babu Ram and Anr. v. State of H.P. and Ors. CWP No. 511 of 2001, it is seen that government has now taken a policy decision and has issued general instructions to grant benefit to similarly situated PETs, to avoid any further litigation. We record our appreciation for the steps taken by the government in terms of litigation policy for avoiding unnecessary and avoidable litigations. If timely action is taken by the State in appropriate cases, many a litigation in the court can be avoided, particularly in service matters. In view of order thus passed by the government, the benefit due to the petitioners shall be disbursed within a period of three months, if not already disbursed.

(2.) WITH the above observations, the petition stands disposed of so also the pending application(s), if any.