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Himachal Pradesh High Court

Baldev Kumar vs State Of Himachal Pradesh And Others on 4 March, 2021

Bench: L. Narayana Swamy, Anoop Chitkara

IN THE HIGH COURT OF HIMACHAL PRADESH,
                SHIMLA




                                                                           .

                                  CWP No.1232 of 2021
                                  Date of decision : 4.3.2021
 Baldev Kumar





                                                         ... Petitioner
                                  Versus

 State of Himachal Pradesh and others





                                                         ...Respondents
 Coram:
 The Hon'ble Mr. Justice L. Narayana Swamy, Chief Justice.

 The Hon'ble Mr. Justice Anoop Chitkara, Judge.

    Whether approved for reporting?1


 For the Petitioner          :    Mr. A.K. Gupta, Advocate.


 For the Respondents :            Mr. Ashok Sharma, Advocate General with
                                  Ms. Ritta Goswami, Mr. Adarsh K. Sharma and
                                  Mr. Nand Lal Thakur, Additional Advocate
                                  Generals, for the State.




 L. Narayana Swamy, Chief Justice (oral)

The petitioner, who is working as a Clerk in the Treasury Office at Kotkhai, District Shimla, has come up before this Court, seeking directions to the respondents to take into account his entire services from the date of his initial appointment on daily wage/temporary basis and further that he may be ordered to be qualified for the purpose of pension and GPF.

Whether reporters of Local Papers may be allowed to see the judgment?

...2...

2. Notice. Ms. Ritta Goswami, learned Additional Advocate General, appears and accepts service of notice on behalf of .

respondents No.1 to 3.

3. In view of the nature of the order, we propose to pass, no response is required from the respondents.

4. Consequently, this petition is disposed of with liberty to the petitioner to make representation to the first respondent, within one week, in accordance with law. On receipt of such representation, the said respondent shall decide the same within three weeks thereafter. Liberty is reserved to the petitioner to approach this Court again, in case he still feels aggrieved and dissatisfied with the outcome of the representation. Pending application(s), if any, are closed.

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