Decided On: October 3 vs State Of Himachal Pradesh And ...
2023 Latest Caselaw 15175 HP

             IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                                 CWP No. 7189 of 2023
                                           Decided on: October 3, 2023
    ________________________________________________________
    Manjeet Singh                                    ........... Petitioner




                                                                                .
                                      Versus





    State of Himachal Pradesh and another             .... Respondents
    ________________________________________________________
    Coram:
    Hon'ble Mr. Justice Sandeep Sharma, Judge.





    Whether approved for reporting? 1

    For the Petitioner                     :      Mr. Sat Prakash, Advocate.

    For the respondents                    :
                                  Mr. Rajan Kahol, Mr. Vishal Panwar
                                  and Mr. B.C. Verma, Additional





                                  Advocates General with Mr. Ravi
                                  Chauhan, Deputy Advocate General.
    ________________________________________________________
    Sandeep Sharma, Judge (oral):

By way of instant petition filed under Art. 226 of the Constitution

of India, the petitioner has prayed for the following main reliefs:

"(i) Issue a writ of mandamus for directing the respondents to strictly implement policy decision dated 11.05.2018 and

judgment dated 31.08.2022 passed in CWP No. 342/2021 (Annexure P-1) to regularize the services of the petitioners from due date or w.e.f. the date his juniors/contract teachers

have been regularized i.e. 01.04.2018 alongwith all the

consequential benefits for all intent and purposes.

(ii) Issue an appropriate writ, order or direction to the Respondents to fix the pay of the Petitioners accordingly and

to calculate & pay arrears of salary consequent upon regularization of service from due date alongwith seniority etc. in service."

2. Learned counsel for the parties are ad-idem that the issue

raised in the instant petition has been settled by this court in Yashwant

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

Singh and others v. The State of Himachal Pradesh and another,

CWP No. 342 of 2021 decided on 31.8.2022.

3. In view of aforesaid fair stand adopted by learned counsel for

.

the parties, present petition is disposed of with a direction to the

respondents to consider and decide the case of the petitioner in light of

Yashwant Singh supra, within a period of four weeks. Needless to

say, authority concerned shall afford opportunity of hearing to the

petitioner and pass a speaking order thereafter. Liberty is reserved to

the petitioner to file appropriate proceedings in appropriate court of law,

if he still remains aggrieved.

All pending application(s), if any, also stands disposed of.

(Sandeep Sharma) Judge October 3, 2023 Vikrant