Chander Mani And Another vs State Of H.P. & Ors
2023 Latest Caselaw 13541 HP

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA CWP No.4430 of 2023 Decided on: 13th September, 2023 _________________________________________________________________

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Chander Mani and another ....Petitioners

Versus State of H.P. & ors. ...Respondents

_________________________________________________________________ Coram Ms. Justice Jyotsna Rewal Dua, 1 Whether approved for reporting?

____________________________________________________________ For the petitioner: Mr. Ajeet Singh Saklani, Advocate.

For the respondents: Mr. Anup Rattan, Advocate General

with Mr. Rupinder Singh Thakur,

& Mr. Y. P. S. Dhaulta , Additional Advocates General, Mr. Sumit Sharma, Deputy Advocates General.

Jyotsna Rewal Dua, Judge

Notice. Mr. Sumit Sharma, learned Deputy

Advocate General, appears and waives service of notice on

behalf of the respondents.

2. Heard.

3. The petitioner has filed the present petition for the

grant of following relief:-

"(i) That writ in the nature of mandamus may very kindly be issued, directing the respondents to

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

regularize the services of the petitioner against the post of Junior Basic Teacher (JBT) immediately after the completion of 8 years contract services i.e. with effect from 01.04.2008, as per the policy of the

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State Government with all consequential benefits

such as arrears of salary, pay fixation, seniority etc. in view of judgment dated 30.08.20211, Annexure P- 3, passed by this Hon'ble Court in CWP No.7583 of

2010 titled as Paras Ram Vs. State of H.P. and another. ."

4. Learned counsel for the petitioner submitted that

the relief prayed for by the petitioner is covered by the

decision dated 30.08.211, rendered in CWP No. 7583 of

2010 ( Paras Ram Vs. State of H.P. and another).

Learned counsel for the petitioner states that the petitioner

would be content if the case of the petitioner is considered by

the respondents in light of the aforesaid judgment. Learned

Deputy Advocate General has no objection to this prayer.

5. Having regard to above submissions and without

examining the merits of the matter, this petition is disposed

of by directing the respondents to consider the case of the

petitioner 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.

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                                                  Jyotsna Rewal Dua
                                                        Judge





    September 13, 2023
       R.Atal




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