Uma Sharma vs . State Of H.P. & Others
2023 Latest Caselaw 16132 HP

Uma Sharma vs. State of H.P. & others

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CWP No. 6320 of 2021

11.10.2023 Present: Mr. Jagan Nath, Advocate, for the petitioner.

Mr. Rohit Thakur, DAG, for the respondents.

The relief as claimed by the petitioner is for

counting the period of her contractual service for the

purpose of pension.

Learned counsel for the petitioner submits

that in the reply filed on behalf of respondents No. 1 to

3, defence was raised on the basis of pendency of SLP

in case of State of H.P. vs. Sheela Devi and State of

H.P. vs. Jagdish Chand. He submits that since now

the SLPs aforesaid have been finally decided and the

State has remained unsuccessful in its endeavour to

challenge the judgments passed by this Court,

therefore, the petitioner is entitled for the benefit of

such judgments immediately.

Confronted with this, learned Deputy

Advocate General seeks two weeks time to have

instructions.

List on 1.11.2023.

(Satyen Vaidya) Judge 11th October, 2023 (kck)