SH. NIKKU RAM AND ORS. Vs. STATE OF HP, THE PRINCIPAL CHIEF CONSERVATOR OF FORESTS, GOVERNMENT OF HIMACHAL PRADESH AND THE DIVISIONAL FOREST OFFICER, FOREST DIVISION BILASPUR

JUDGEMENT

(1.) THE only question raised for determination before this Court is that the period spent by the petitioners as work charged employees should and ought to be counted for the purpose of qualifying service and for grant of pension. This matter is no longer res -integra. In CWP No. 2240 of 2008 titled The State of H.P. and others Vs. Sh. Tulsi Ram decided on 31.5.2012, the Division Bench of this Court holds: -

(2.) IN these circumstances, this writ petition is allowed. A direction is issued to the respondents to count the service rendered by the petitioners as work charged employees for the purpose of qualifying service and for grant of pension. Petition stands disposed of. The State shall comply with this order within a period of eight weeks from today.