JEEVAN KUMAR SON OF LATE SHRI PURSHOTTAM CHAND Vs. STATE OF HIMACHAL PRADESH THROUGH PRINCIPAL SECRETARY

JUDGEMENT

(1.) MR. Sanjay Jaswal, learned counsel for the petitioner submits that the present lis is covered by the judgment rendered by this Court in CWP No. 16006 of 2008, titled Jamaldeen versus State of H.P. and others, decided on 4th July, 2011.

(2.) IT is reiterated that the letter dated 1.4.2005 would apply prospectively and not retrospectively. In other words, case of the petitioner is required to be considered as per the norms prevalent at the time of death of father of the petitioner i.e. on 1.3.2004.

(3.) CONSEQUENTLY, the present petition is disposed of with a direction to consider the case of the petitioner for regular appointment as Beldar from the initial date of appointment with all consequential benefits in view of the principles laid down in the judgments cited hereinabove, within a period of 10 weeks from today. No costs.