MADHU SOODAN Vs. STATE OF H.P.

JUDGEMENT

(1.) THE writ petition is filed mainly with the following prayer: -

(2.) SECONDLY , the petitioners claim the benefit of increments and seniority during the contractual period of service rendered by them and also count the said period for the purpose of pension. According to the petitioners, the issue is covered in their favour by the judgment of this Court dated 16.12.2010 rendered in CWP No. 4550 of 2010 titled as Ravi Kumar vs. State of H.P. & another and other connected matters. In that case, the Court has only granted liberty to contract teachers to make representation to the Government for counting the service during the contract period also as qualifying service. Similarly, the petitioners herein also are 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, if any, also stands disposed of.