STATE OF HIMACHAL PRADESH, THROUGH COMMISSIONER-CUM-SECRETARY Vs. SOM DUTT, SON OF SHRI DURGA DUTT SHARMA

JUDGEMENT

(1.) THIS letters patent appeal is directed against the judgment dated 03.03.2009, passed by a learned Single Judge of this Court, whereby he issued three directions: That the original writ petitioner be considered for promotion to the post of Controller, Printing and Stationery, with effect from 28.11.1990 in accordance with the notification dated 31.03.1979 and if found suitable to be promoted, he will be held entitled to all consequential benefits.

(2.) THE respondents were directed to grant benefit of rent free accommodation to the original writ petitioner within a period of eight weeks, and

(3.) WE may, however, clarify that if the petitioner is held entitled for promotion w.e.f. 28.11.1990, from the date when he has been ordered to be considered or any other date up to 05.12.1992, then for this period, he shall be deemed to be the Head of Department and eligible to grant of rent free accommodation.