SH. PREM DASS, S/O SH. GANGA RAM, R/O VILLAGE MADIYAROUR, P.O. & TEHSIL NALAGARH, DISTRICT SOLAN, H.P. Vs. STATE OF H.P. THROUGH SECRETARY (FOREST) GOVERNMENT OF H.P., SHIMLA-2,

JUDGEMENT

(1.) CASE of the petitioner is that 50% service rendered by him on daily waged service followed by regularization be counted towards pensionary benefits. This Court is already seized of the matter in CWP No. 180 of 2001, State of H.P. and others Vs. Sarab Dayal and connected cases. Consequently, the present petition is disposed of with a direction to the respondent -State to abide by the outcome of the case cited hereinabove. No costs.