Raghubir Singh vs State Of H.P & Ors
2023 Latest Caselaw 10278 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.1259/2023 Date of Decision: 26th July, 2023.

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      Raghubir Singh                                              .....Petitioner.
                                          Versus

      State of H.P & Ors.                                         .....Respondents.





      Coram

Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the Petitioner: Mr. Vijay Bir Singh, Advocate.

For the respondents: Mr. Anup Rattan, Advocate General with Ms. Seema Sharma, Deputy Advocate General.

Jyotsna Rewal Dua, Judge

The petitioner has filed the writ petition for grant of

following substantive relief:-

"i. That this Civil Writ Petition may kindly be allowed and the respondents may

very kindly be directed to regularize the services of the petitioner w.e.f. 2005 instead of 2007 respectively by applying the ratio of the judgment rendered by the Hon'ble High Court of Himachal Pradesh in Rakesh Kumar's case with all consequential benefits of increments, Pay, seniority, arrears etc. along with an interest @ 12% per annum in the interest of law and justice.

ii. That the respondents may kindly be directed to grant all consequential benefits treating the applicant as regular Beldar w.e.f. 2005."

2. During the course of hearing, learned counsel for the

petitioner submitted that the case of the petitioner and the reliefs prayed

for by him are covered by judgment dated 12.01.2023, rendered by this

Court in LPA No.165 of 2021 (State of HP and others Versus

Surajmani and another) alongwith connected matters. Learned counsel

further submitted that the petitioner would be content in case a direction

Whether reporters of Local Papers may be allowed to see the judgment? Yes.

is issued to the respondents/competent authority to consider the case of

the petitioner for redressal of his grievances pointed out in the instant

.

petition in light of the aforesaid decision within a time bound manner.

This is acceptable to the opposite side.

In view of the innocuous prayer made by learned counsel for

the petitioner and without examining the merits of the matter, this writ

petition is disposed of with a direction to the respondents/competent

authority to consider and decide the case of the petitioner by passing

appropriate orders in accordance with law, within a period of eight weeks

from today. While deciding the matter, the aforesaid judgment in

Surajmani's case, supra, be kept in view. The decision so arrived at shall

also be communicated to the petitioner.

Pending miscellaneous application(s), if any, also to stand

disposed of.

Jyotsna Rewal Dua

Judge

26th July, 2023

(CS)