SATYA PAL SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petitioner is aggrieved since tenure service rendered by him in the Education Department is not counted for the purpose of seniority and consequential benefits. In CWP No. 4550 of 2010, titled Ravi Kumar vs. State of H.P. & anr. along with connected matters, decided on 16.12.2010, this court has made it clear that the tenure service will be counted for the purpose of increment and qualifying service. Therefore, there will be a direction to the second respondent to look into the matter verifying the facts and take appropriate action in light of the judgment, referred to above, within a period of four months from the date of production of a copy of this judgment and a copy of the judgment, referred to above, along with a copy of the writ petition by the petitioner. With these observations, the writ petition stands disposed of, so also the pending application(s) if any.