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Judgment
6 paragraphs · 375 words@JUDGEMENTTAG- JUDGEMENT
Satyen Vaidya, J
The instant petition has been filed for grant of following substantive prayer:-
“That the respondents may be directed to give regular appointment to the petitioners as members of service in the cadre of Trained Graduate Teachers (Non-Medical/Medical/Arts) from the date of their initial appointment on contract basis and further count the service of petitioners rendered on contract basis for the purpose of seniority, pension, annual increment, earned leave, carrier progression scheme along with all other consequential benefits from the date of their initial appointments along with interest @ 9% per annum w.e.f. the date when the same fell due till its actual realization in the interest of law and justice.”
Learned counsel for the petitioners submits that the case of the petitioners is squarely covered by the judgment passed by Division Bench of this Court in CWP No. 2004 of 2017 titled as, Taj Mohammad & others vs. State of H.P. & others alongwith connected matter on 3.8.2023 and the decision rendered by a Coordinate Bench of this Court in CWP No. 5290 of 2023, titled as, Arun Kumar vs. State of H.P. & another on 3.11.2023. He further submits that petitioners shall be content in case the respondents are directed to consider the case of the petitioners in a time bound manner in light of judgments ibid.
Accordingly, the petition is disposed of without making any comments on the merits of the case of the petitioners. It is directed that respondents shall consider the case of the petitioners in light of judgments passed by Division Bench of this Court in CWP No. 2004 of 2017 titled as, Taj Mohammad & others vs. State of H.P. & others alongwith connected matter on 3.8.2023 and the decision rendered by a Coordinate Bench of this Court in CWP No. 5290 of 2023, titled as, Arun Kumar vs. State of H.P. & another on 3.11.2023, within eight weeks from today and will decide the same by passing a speaking order. In case, the petitioners are found similarly situated as petitioners in the above mentioned judgments, they will also be granted the same benefits as granted to petitioners in above referred cases. Pending miscellaneous application, if any, also stand disposed of.