Unknown vs State Of H.P. And Ors. And The ...
2021 Latest Caselaw 1095 HP

CWP No.773 of 2021

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16.02.2021. Present: Mr. Lalit Kumar Sehgal, Advocate, for the petitioner.

Mr. Nand Lal Thakur, Additional Advocate General, for the respondents.

(THROUGH VIDEO CONFERENCING)

CWP No. 773 of 2021 & CMP No.1412 of 2021 Notice. Mr. Nand Lal Thakur, learned Additional

Advocate General, appears and waives service of notice on behalf of the respondents and seeks time to file reply.

At this stage, learned counsel for the petitioner

submits that similarly situated persons are likely to be

regularized in the month of March, 2021, whereas the case of the petitioner is being ignored by the respondents, despite the fact that he is similarly situated to those who are likely to

be regularized in the month of March, 2021.

Learned counsel for the petitioner further submits

that case of the petitioner is squarely covered by judgment dated 12.11.2020, passed by the Division Bench of this Court

in CWP No.3371 of 2019, titled as Robin Singh Mehta & ors. Versus State of H.P. and ors. and the connected

petitions.

Considering the submissions of learned counsel for the petitioner, respondents are directed to impart instructions by the next date of hearing, particularly with respect to the plea that the case of petitioner is squarely covered by the above-rendered judgment passed by Division Bench of this Court.

List for consideration before the appropriate Bench on 01.03.2021.

(Vivek Singh Thakur) Vacation Judge February 16, 2021 ( Gaurav)