Vijay Kumar vs Hpu & Anr on 1 August, 2023

[Cites 1, Cited by 2]

Himachal Pradesh High Court

Vijay Kumar vs Hpu & Anr on 1 August, 2023

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No. 4922/2023 Decided on: 01.08.2023 .

    Vijay Kumar                              ....Petitioner





                                            Versus
    HPU & Anr.                                                        ......Respondents

............................................................................................. Coram Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1 For the petitioner For the respondents r :

:

toMr. Radhey Shyam Gautam, Advocate.

Ms. Archana Dutt, Advocate, for respondent No.1.

Mr. Anup Rattan, Advocate General with Mr. Varun Chandel, Additional Advocate General, for respondent No.2.

Jyotsna Rewal Dua, J Prayer in this petition is to include Secretariat Pay as part of the Basic Pay for computing pension and other retiral benefits.

2. Learned counsel for the petitioner submitted that the issue raised in this petition is squarely covered by the judgment rendered in CWPOA No. 208/2020 (Durga Ram Vs. Himachal Pradesh University & Anr. alongwith connected matters) decided on 18.10.2022. Learned counsel for the petitioner further submitted that the petitioner would be content, in case, respondents/competent 1 Whether reporters of the local papers may be allowed to see the judgment?

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authority are directed to consider and decide the case of the petitioner, in light of the law laid down in the aforesaid judgment, in a time bound .

manner. Prayer is not opposed by learned counsel for the respondents.

3. In this view of the matter, the writ petition is disposed of by directing the respondents/competent authority to consider and decide the case of the petitioner in light of the aforesaid judgment and in case, the petitioner is found to be similarly situated then the benefit extended to the petitioners in the aforesaid judgment, shall also be extended to the petitioner in the instant cases also. The entire exercise be completed within six weeks from today.

The instant petition is disposed of, in above terms, so also the pending application(s), if any.

Jyotsna Rewal Dua Judge 1st August, 2023 (Rohit) ::: Downloaded on - 01/08/2023 20:42:23 :::CIS

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