PREM LAL SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) 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 Paras Ram Vs. State of H.P. and another Latest HLJ 2009 (HP). As prayed for, it is open for the petitioners to bring this fact to the notice of the respondents, who shall examine the same. Therefore, the writ petition is disposed of, directing the respondent concerned to examine the matter in the light of the judgment referred to above and take appropriate action within a period of four months from the date of production of a copy of this judgment alongwith representation and a copy of the writ petition as well as the copies of judgment referred to above, by the petitioners. Pending application(s), if any also stands disposed of. Copy dasti.