SHYAM LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioners claim the benefit of untrained period for the purpose of seniority and increments. According to the petitioners, the matter is covered in their favour by the judgment dated 17.6.2008 of this Court in Hira Lal versus State of H.P. and another CWP No. 319 of 1997. The petitioners submit that they would file appropriate representation(s) furnishing all factual details before the competent authority within a period of one month from today. It is always open for them to do so. As and when the representation(s) is made by the concerned petitioner(s), the second respondent/competent authority will look into the matter, verify the facts and take appropriate action without discriminating the petitioners within a period of four months from the date of the production of a copy of this judgment alongwith a copy of the writ petition and the copy of the judgment referred to above, by the petitioner(s) concerned.

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