SWAROOP SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for the following substantive reliefs:-

(2.) The case as pleaded by the petitioner is that he was initially appointed as Panchayat Secretary in the Panchayati Raj Department on 16/4/1967. Thereafter he was appointed as Gram Sewak on 20/2/1978 in the Department of Rural Development. He subsequently was appointed as Horticulture Extension Officer in Horticulture Department on 20/10/1989 and retired from the said post on 30/11/2004.

(3.) The grievance of the petitioner is that though he was granted all service benefits w.e.f. 20/10/1989 till his retirement as continuity in service but was denied the benefit of service, which he had rendered as Panchayat Secretary from 16/4/1967 to February, 1978. He has, thus, sought benefit in light of judgment passed in CWP No 1802 of 2002, titled as State of Himachal Pradesh and others vs. Basheshar Lal. He preferred representation dtd. 20/11/2013, however, his representation was finally rejected on 7/10/2017 vide Annexure A-6, forcing him to file the instant petition.