Himachal Pradesh High Court
Cwp No.4592/2023 vs State Of H.P & Ors on 19 July, 2023
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.4592, 4593, 4633, 4632, 4631,
4626, 4625, 4623 & 4622 of 2023
Date of Decision: 19th July, 2023.
.
1. CWP No.4592/2023
Devinder Kumar .....Petitioner.
Versus
State of H.P & ors. .....Respondents.
2. CWP No.4593/2023
Sikindra Devi .....Petitioner.
Versus
State of H.P & ors. .....Respondents.
3. CWP No.4633/2023
Kanta Devi .....Petitioner.
Versus
State of H.P & ors. .....Respondents.
4. CWP No.4632/2023
Tulsi Ram .....Petitioner.
Versus
State of H.P & ors. .....Respondents.
5. CWP No.4631/2023
Kanta Devi .....Petitioner.
Versus
State of H.P & ors. .....Respondents.
6. CWP No.4626/2023
Makhu Ram .....Petitioner.
Versus
State of H.P & ors. .....Respondents.
7. CWP No.4625/2023
Ram Pyari .....Petitioner.
Versus
State of H.P & ors. .....Respondents.
8. CWP No.4623/2023
Hari Dass .....Petitioner.
Versus
State of H.P & ors. .....Respondents.
.
9. CWP No.4622/2023
Ram Pal .....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(s): Mr. Abhyendra Gupta, Advocate.
For the Respondents: Mr. Anup Rattan, Advocate General with Mr.
r Rupinder Singh Thakur, Addl. AG.
Jyotsna Rewal Dua, Judge
All these petitions have been filed for the grant of following
substantive relief(s):-
"That the respondents may be ordered to give contractual
appointment to the petitioner from the date he/she completed 12 years
service with all benefits incidental thereof and further the respondents may
be ordered to regularize services of the petitioner, as per the policy of
regularization of contract employees, on completion of 2 years service with
all benefits incidental thereof."
2. Learned counsel for the petitioner(s) submitted that the
point involved in these petitions and relief prayed for, on that basis has
already been adjudicated in a decision rendered on 23.06.2021 in CWP
No.3047 of 2020 (Jagdish Kumar and others vs. State of
Himachal Pradesh & ors.). He further submitted that the aforesaid
decision has attained finality and has also been implemented by the
Whether reporters of Local Papers may be allowed to see the judgment? Yes.
respondents/State. Learned counsel for the petitioners further
submitted that the petitioners in all these petitions would be content in
case direction is issued to respondent No.2/competent authority to
.
consider the cases of the petitioners in light of the aforesaid decision
within a time bound schedule.
3. Learned Additional Advocate General is not averse to this
prayer.
In view of above submissions, but without examining the
merits of the matter, these petitions are disposed of by directing
respondent No.2/competent authority to consider the cases of the
petitioners in light of the aforesaid judgment and to pass appropriate
orders in accordance with law within a period of six weeks from today.
Copy of the order be also communicated to the petitioners.
The writ petitions stand disposed of in the above terms, so
also the pending miscellaneous application(s), if any.
Jyotsna Rewal Dua
Judge
19 July, 2023
th
(CS)
