Himachal Pradesh High Court
Chaman Lal Dhanta vs State Of H. P. & Another on 25 March, 2015
Author: Mansoor Ahmad Mir
Bench: Mansoor Ahmad Mir
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 7643 of 2011
Decided on: 25.03.2015
.
Chaman Lal Dhanta ...Petitioner.
Versus
State of H. P. & another ...Respondents.
Coram
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
Whether approved for reporting?
For the petitioner: Nemo.
For the respondents: Mr. Shrawan Dogra, Advocate General,
with Mr. Romesh Verma & Mr. M.A. Khan,
Additional Advocate Generals, and Mr. J.K.
Verma, Deputy Advocate General.
Mansoor Ahmad Mir, Chief Justice (Oral)
The case projected by the writ petitioner is that he joined as Junior Basic Teacher on ad hoc basis in the month of November, 1983, was appointed as Trained Graduate Teacher on 21.05.1988 and his services came to be regularized alongwith other similarly situated persons on 31.10.1995. It is prayed that the respondents be directed to count the uninterrupted tenure service of about six years, which the writ petitioner has rendered w.e.f. 27.05.1988 to 01.04.1994, for the purpose of annual increment, the Assured Career Progression ::: Downloaded on - 15/04/2017 17:52:45 :::HCHP -: 2 :- Scheme and other service benefits.
2. The respondents have not filed reply. Thus, the .
averments contained in the writ petition have remained unrebutted.
3. In the given circumstances, I deem it proper to dispose of this writ petition with a direction to the respondents to examine the case of the writ petitioner in light of the averments contained in the writ petition read with the Rules occupying the field and pass consideration order within six weeks.
4. It is also provided that the respondents, while passing the consideration order, shall keep in mind the interim directions, dated 21.12.2011.
5. The writ petition is disposed of accordingly alongwith all pending applications.
(Mansoor Ahmad Mir) Chief Justice March 25, 2015 ( rajni ) ::: Downloaded on - 15/04/2017 17:52:45 :::HCHP