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Bihari Lal vs State Of H.P & Ors
2023 Latest Caselaw 5772 HP

Citation : 2023 Latest Caselaw 5772 HP
Judgement Date : 12 May, 2023

Himachal Pradesh High Court
Bihari Lal vs State Of H.P & Ors on 12 May, 2023
Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWPOA No.6901 of 2020 Date of Decision: 12 th May, 2023.

.

      Bihari Lal                                                  .....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. Bonit Thakur, Advocate vice Mr. A.K.

Gupta, Advocate.

For the respondents: Mr. Y.P.S. Dhaulta, Addl. AG with Ms. Seema Guleria, Dy. AG.

Jyotsna Rewal Dua, Judge

The petitioner grievance in this case is that his services were

not regularized from due date on completion of eight years of service

w.e.f. 01.01.2003.

2. Learned counsel for the petitioner submitted that the relief

prayed for by the petitioner is covered by the decision dated 12.01.2023,

rendered in LPA No.165 of 2021 (State of H.P. & others Vs.

Surajmani & another and the connected matters). Learned counsel

for the petitioner states that the petitioner would be content if the case of

the petitioner is considered afresh by the respondents in light of the

aforesaid judgment. Learned Additional Advocate General has no

objection to this prayer.

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

3. Having regard to above submissions and without examining

the merits, this petition is disposed of by directing the respondents to

consider the case of the petitioner afresh in light of the aforesaid

.

judgment and pass appropriate orders, in accordance with law, within a

period of six weeks from the date of receipt of copy of this order. 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
                         r                      Judge

       12th May, 2023
       (CS)









 

 
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