BHAGI RATH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) PETITIONER has prayed for the following reliefs:

(2.) IN terms of order dated 28.4.2012 (Annexure P- 13), petitioner's request for grant of pensionary benefits, by treating him on deputation till the completion of ten years of his services in Animal Husbandry Department, has been turned down. This order was passed pursuant to the petitioner's representation, which was directed to be disposed of by this Court vide judgment dated 19.8.2010 (Annexure P- 12), passed in CWP No.4780 of 2010, titled as Bhagi Rath versus State of H.P. and another. In terms of the said judgment, the Court had directed the respondents to decide the petitioner's case, in view of its earlier judgment dated 31.3.2010, passed in CWP No.1097 of 2010 (Annexure P-11), titled as Jai Pal versus State of H.P. and others.

(3.) SIGNIFICANTLY , directions issued in E.B. Patil (supra) stood accepted and implemented by the State. Petitioner is similarly situated as the petitioner in this case. The Tribunal applied the ratio in respect of another similarly situated person and vide order dated 17.5.2002, passed in OA No.775 of 1996, titled as Ramesh Chand and another versus State of H.P., issued similar directions. This order was unsuccessfully assailed by the State before this Court and the Division Bench of this Court vide judgment dated 24.2.2009, passed in CWP No.1635 of 2002 (Annexure P-7), titled as Government of Himachal Pradesh and another versus Shri Ramesh Chand and another, dismissed the petition.