Between vs The Himachal Pradesh
2021 Latest Caselaw 5677 HP

         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                        ON THE 10th DAY OF DECEMBER, 2021




                                                                     .
                                         BEFORE





                      HON'BLE MS. JUSTICE JYOTSNA REWAL DUA
                     CIVIL WRIT PETITION (ORIGINAL APPLICATION)
                                    No.4220 OF 2019





                 Between:-
                     MADAN LAL
                     SON OF SHRI MEHAR CHAND,





                     R/O VILLAGE NAGROTA,
                     POST OFFICE JAWALI,
                     TEHSIL JAWALI,
                     DISTRICT KANGRA (HP)
                                                                   .....PETITIONER

                       (BY MR. ASHOK CHAUDHARY, ADVOCATE)

                       AND

                1.      THE HIMACHAL PRADESH
                        STATE FOREST CORPORATION


                        THROUGH ITS MANAGING DIRECTOR,
                        SHIMLA (HP)




                2.      THE DIVISIONAL MANAGER,
                        HPSFC WORKING DIVISION, UNA (HP)





                3.      THE DIRECTOR OF HIGHER
                        EDUCATION, GOVT. OF HP, SHIMLA.
                                                     .....RESPONDENTS





                 (SH.     RAJESH       VERMA,       ADVOCATE,         FOR
                 RESPONDENTS NO.1 AND 2.
                 SH. ASHWANI K. SHARMA, ADDITIONAL ADVOCATE
                 GENERAL, FOR RESPONDENT NO.3)
     _________________________________________________________________
                 This petition coming on for hearing this day, the Court

    passed the following:

                                       ORDER

This petition has been filed for the grant of following

reliefs:-

(i) That the rejection orders issued by the Respondent No.2 dated 22.06.2011 vide Annexure P-3 may kindly be quashed and set aside forthwith.

(ii) That the Respondent Corporation/Respondents may

.

be directed to consider and regularize the petitioner as

a Depot Watcher or on any other equivalent Class-IV post w.e.f. the date the junior daily waged workers

were regularized w.e.f. 31.12.1997 or w.e.f. 01.04.1998 or immediately thereafter; after his acquittal in the criminal case on 30.03.2010 vide Annexure P-2 with all the consequential benefits,

including regular pay scale, pay fixation, increments and arrears as above till his belated regularization in September 2007 and thereafter forthwith."

2. Learned counsel for the parties are at ad-idem that the

present lis on facts as well as law is covered by a judgment dated

22.11.2021, rendered in CWPOA No. 4052 of 2019.

In view of the above submission, the present petition is

disposed in terms of the aforesaid judgment. The directions

contained in the aforesaid judgment shall mutatis mutandis apply to

the instant case as well.

Accordingly, the instant petition stands disposed of in

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

if any.

Jyotsna Rewal Dua Judge December10, 2021 R.Atal