Decided On 29Th July vs State Of Himachal Pradesh And Another
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Himachal Pradesh High Court

Decided On 29Th July vs State Of Himachal Pradesh And Another on 29 July, 2024

Author: Ajay Mohan Goel

Bench: Ajay Mohan Goel

                                                                    2024:HHC:5988


         IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
                                    CWP No. 1837 of 2024
                                    Decided on 29th July, 2024
    Butta Ram and others                            ...Petitioners
                               Versus




                                                            .
    State of Himachal Pradesh and another         ...Respondents





    Coram

    Hon'ble Mr. Justice Ajay Mohan Goel, Judge





    1
    Whether approved for reporting?
    For the petitioners:     Mr. Rocky, Advocate.

    For the respondents:     Mr. Anup Rattan, Advocate General, with




                             Mr. Pushpinder Jaswal, Additional
                             Advocate General.

    Ajay Mohan Goel, Judge (Oral)

Issue notice. Mr. Pushpinder Jaswal, learned

Additional Advocate General, accepts notice on behalf of

respondents.

2. By way of this writ petition, the petitioners have,

inter alia, prayed for the following reliefs:-

"Issue an appropriate writ, order or direction to the respondent department to count the service of petitioner rendered in contract basis for the purpose

of seniority, pension, annual increment, earned leave, career progression scheme alongwith all other consequential benefits from the date of initial appointment on contract basis in the interest of justice."

3. Learned counsel for the petitioners submits that

interest of justice would be served, in case, the representations

2024:HHC:5988

that have been made by the petitioners are ordered to be

decided by the Authority within some reasonable time, taking

into consideration the judgment being relied upon by the

.

petitioners.

4. Learned Additional Advocate General informs the

Court that a Review Petition is pending in one of the matter,

which was decided jointly by the Hon'ble Division Bench along

with Taj Mohammad case and appropriate call on the

representations of the petitioners shall be taken after the

adjudication of the said Review Petition.

5. In this view of the matter, this petition is disposed of

with the direction that after the adjudication of the said Review

Petition, the representations of the petitioners be decided within

a period of eight weeks thereafter.

6. Pending miscellaneous applications, if any, also

stand disposed of accordingly.

(Ajay Mohan Goel) Judge

July 29, 2024 (Vinod)