Amar Nath vs State Of H.P. & Others
2023 Latest Caselaw 18646 HP

Himachal Pradesh High Court

Amar Nath vs State Of H.P. & Others on 30 November, 2023

Bench: Vivek Singh Thakur, Sandeep Sharma

     IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                                           CWPOA No. 6770 of 2020




                                                                                          .

                                                            Date of decision: 30.11.2023

    Amar Nath.                                                                      ...Petitioner
                                                  Versus





    State of H.P. & others.                                                                ...Respondents.

    Coram




                                                            of
    Hon'ble Mr. Justice Vivek Singh Thakur, Judge.
    Hon'ble Mr. Justice Sandeep Sharma, Judge.
                                rt
    Whether approved for reporting?1

    For the Petitioner.                      None for the petitioner.

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



                        Vivek Singh Thakur, Judge (Oral)

Learned Deputy Advocate General has placed on record copy

of instructions dated 29.11.2023 received from Director of Industries

alongwith copy of Office Order dated 17.12.2019, whereby petitioner

alongwith similarly situated employees (petitioner figured at Sr. No. 21) of

Office Order, has been appointed on regular basis from the date of his initial

appointment on contract basis with all consequential benefits including

counting of period of service for the purpose of seniority etc.

2. In view of above, present petition disposed of being infructuous

alongwith pending application(s).

(Vivek Singh Thakur), Judge.

(Sandeep Sharma), Judge.

30th November, 2023 (Keshav)

Whether the reporters of the local papers may be allowed to see the Judgment? Yes