WPSS/730/2021
2021 Latest Caselaw 2128 UK

                     Office Notes, reports,
SL.                 orders or proceedings or
          Date                                                 COURT'S OR JUDGES'S ORDERS
No                 directions and Registrar's
                     order with Signatures


      30.06.2021
                                                WPSS No. 730 of 2021
                                                Hon'ble Sharad Kumar Sharma, J.

(Via Video Conferencing) Mr. Bhupesh Kandpal, Advocate, for the petitioners.

Mrs. Anjali Bhargava, Addl. CSC, for the State.

The Registry of the High Court has reported certain defects including deficiency of the Court fee.

As far as the defect, pertaining to the Court fee is concerned, the learned counsel for the petitioners had made a statement at the Bar that the Court fee has already been supplied by him by putting the same in the drop box today. Hence, in that eventuality, the defect with regard to deficiency of Court fee, would be treated to have been removed. As far as other defects are concerned, looking to the nature of the order, which the Court is proposing to pass, the same is overruled.

The petitioners, who are 7 in numbers, in support of their contentions for the grant of reliefs, as prayed for in the present writ petition, praying for that their claim for regularisation would be considered because of the fact that they have been rendering their services as Junior Engineer since 2012-13 on contractual basis, though they were appointed after the issuance of an advertisement on 22.01.2013.

The learned counsel for the petitioners has submitted that the issue raised in the writ petition has already been considered by this Court in a writ petition being Writ Petition (S/S) No. 683 of 2021, in which, while making reference to the judgments of the Hon'ble Apex Court, the same was disposed of, directing the respondents to consider and pass an appropriate order on the representation of the petitioners and that representation was thus directed to be decided by the respondents within the period of two months from the date of service of the certified copy of the judgment is presented before the competent authority.

The learned Additional C.S.C, Mrs. Anjali Bhargava, very candidly has admitted the fact that the issue stands covered by the judgment rendered in WPSS No. 683 of 2021 dated 23.06.2021 (which will form part of this judgment, for the purposes of deciding the representation).

Hence, this writ petition too would stand disposed of under the same terms and conditions of the judgment dated 23.06.2021, rendered in WPSS No. 683 of 2021.

However, the Registry of this Court, is directed to ensure that Court fee has been paid, before supplying the certified copy of this judgment to the counsel for the petitioner or anyone else.

(Sharad Kumar Sharma, J.) 30.06.2021 Mahinder/