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Judgment
Jyotsna Rewal Dua, Judge
CMP No.25614/2026
Allowed and disposed of.
CWP No. 5746/2021
With the consent of learned counsel for the parties, the matter has been heard at this stage.
This writ petition has been filed for the grant of following substantive reliefs: -
“(i)That the respondents may kindly be directed to consider case of the petitioner for counting the period of service w.e.f. 17.12.1999, 26.06.2001 as regular service for all consequential benefits including arrear of salary and seniority etc.
(ii)That the respondents may kindly be directed to release salary in favour of the petitioner for the period w.e.f. 17.12.1999 to 26.06.2001 along with interest @9% from the date it became due till its realization”
Learned counsel for the petitioner submits that case of the petitioner and reliefs claimed for by him have already been adjudicated in Narain Singh Vs. State of H.P. & Ors.2 Learned counsel for the petitioner submitted that the petitioner would be content in case the respondents/competent authority are directed to consider and decide the case of the petitioner in accordance with law within a fixed-time schedule.
Having regard to above submissions but without examining the merits of the matter, this petition is disposed of by directing the respondents/competent authority to consider and decide the case of the petitioners in light of the aforesaid judgment and pass appropriate order in accordance with law within a period of six weeks from the date of receipt of copy of this order. The decision so arrived at, shall be communicated to the petitioner. All rights & contentions of the parties are left open. Pending miscellaneous application(s), if any, also to stand disposed of.
Footnotes
- 2.CWP(T) No. 5253/2008 decided on 21.04.2010