Decided On: October 3 vs State Of Himachal Pradesh And ...
2023 Latest Caselaw 15189 HP

             IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.

                                                 CWP No. 7147 of 2023
                                           Decided on: October 3, 2023
    ________________________________________________________
    Rajeev Kumar                                     ........... 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. Surender K. Sharma, 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:

"That writ of mandamus may kindly be issued, directing the respondents to regularize the services of the petitioner on completion

of 3 years continuous contractual service from the due date i.e. January, 2018 in terms of regularisation policy and in terms of judgment dated 31.08.2022 passed by this Hon'ble Court in CWP No.

342/2021 titled as Yashwant Singh & others v/s State of H.P. & others

alongwith other connected matters (Annexure P-1), with all consequential benefits including seniority from the due date."

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

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

CWP No. 342 of 2021 decided on 31.8.2022.

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

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.

         October 3, 2023
             Vikrant
                    r                to              (Sandeep Sharma)
                                                          Judge