Himachal Pradesh High Court
Mast Ram @ Jit Singh vs State Of H.P. And Others on 24 March, 2015
Author: Mansoor Ahmad Mir
Bench: Mansoor Ahmad Mir
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.4320 of 2012
Decided on: March 24, 2015.
.
Mast Ram @ Jit Singh ..........Petitioner.
versus
State of H.P. and others. .....Respondents.
___________________________________________________________________
Coram
The Hon'ble Mr.Justice Mansoor Ahmad Mir, Chief Justice.
Whether approved for reporting?
For the Petitioner: Mr.Jai Ram Sharma, Proxy Counsel.
For the Respondents: Mr.Shrawan Dogra, Advocate General, with
Mr.Romesh Verma, Mr.M.A. Khan, Addl.A.Gs.
and Mr.J.K. Verma, Dy.A.G.
____________________________________________________________
Mansoor Ahmad Mir, C.J. (Oral)
By the medium of the present writ petition, the petitioner has prayed that the respondents be directed to count the daily-wage service, followed by regular service, for the purpose of qualifying service towards pension.
2. Mr.M.A. Khan, learned Additional Advocate General, stated that the issue involved in this writ petition is already pending adjudication before the Apex Court in Special Leave Petition titled Sarav Dayal versus State of H.P. and others.
3. Accordingly, the writ petition is disposed of by providing that it shall abide by the decision of the Apex Court in the Special Leave Petition, referred to above.
4. Pending CMPs, if any, also stand disposed of.
24th March, 2015. (Mansoor Ahmad Mir)
(TILAK) Chief Justice.
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