Dr. Mahinder Singh Parmar vs H.P. University And Another
2023 Latest Caselaw 12769 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.5956 of 2023 Decided on: 1st September, 2023

------------------------------------------------------------------------------------- Dr. Mahinder Singh Parmar .....Petitioner

.

Versus

H.P. University and another .....Respondents

-------------------------------------------------------------------------------------

Coram

Ms. Justice Jyotsna Rewal Dua

Whether approved for reporting? 1

For the Petitioner: Mr. Radhey Shyam Gautam, Advocate.

For the Respondents: Mr. R.S. Verma, Advocate, for

respondent No.1.

Mr. Anup Rattan, Advocate General with Mr. Rupinder Singh Thakur, Additional Advocate General, for respondent No.2.

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Jyotsna Rewal Dua, Judge

Notice. Mr. R.S. Verma, learned Standing

Counsel and Mr. Rupinder Singh Thakur, learned

Additional Advocate General, appear and waive service of

notice on behalf of respondents No.1 and 2, respectively.

2. Heard.

3. Prayer in this petition is to include Secretariat

pay as part of the Basic Pay for computing pension and

other retiral benefits.

Whether reporters of print and electronic media may be allowed to see the order? Yes.

4. Learned counsel for the petitioner submitted

that the issue raised in this petition is squarely covered by

the judgment rendered by the Hon'ble Single Bench of this

Court 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 the respondents/competent 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.

5. 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 petitioner in the aforesaid judgment, shall also be

extended to the petitioner in the instant case also. The

entire exercise be completed within six weeks from today.

The decision so arrived at shall also be communicated to

the petitioner.

The writ petition stands disposed of in the above

terms, so also the pending miscellaneous application(s), if

any.

.

                                            Jyotsna Rewal Dua
    September 01, 2023                            Judge
           Mukesh





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