Citation : 2021 Latest Caselaw 2134 UK
Judgement Date : 30 June, 2021
Office Notes, reports,
orders or proceedings
SL.
Date or directions and COURT'S OR JUDGES'S ORDERS
No
Registrar's order with
Signatures
30.06.2021 WPSS No. 718 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 petitioners, who are 10 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 a 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.
(Sharad Kumar Sharma, J.) 30.06.2021 Mahinder/
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