LEKH RAJ Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The issue raised in this writ petition pertains to the claim made by the petitioner for counting the ad hoc service rendered by him, which is followed by regular service for the purpose of increments and pension. In case the ad hoc service is followed by regularization in the same post, this Court has already held that such service will be counted for increments and pension, as per the judgment dated 15th July, 2010 in LPA No. 36 of 2010, titled as Sita Ram Vs. State of H.P. and others. Therefore, this writ petition is disposed of directing the second respondent/competent authority to examine the factual position with regard to the petitioner in this case also in the light of the law laid down by this Court in the judgment referred to above and take appropriate action in the matter within a period of four months from the date of production of a copy of this judgment by the petitioner.

(2.) The writ petition is disposed of, so also the pending application(s), if any.