PROMILA SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:

(2.) SECONDLY , the petitioner claims the benefit of increments during the tenure/contractual period of service rendered by her and also count the said period for the purpose of pension. According to the petitioner, the issue is covered in her favour by the judgment of this Court dated 16.12.2010 rendered in CWP No. 4510 of 2010 titled as Ravi Kumar Vs. State of H.P. and another and other connected matters. In that case, the Court has only granted liberty to the contract teachers to make representation to the Government for counting the service during the contract period also as qualifying service. Similarly, the petitioner herein also is free to file such representation before the Government and the Government may pass appropriate orders in the matter, in accordance with law, within a period of four months. Pending application(s), if any, shall also stand disposed of.