Anita Devi vs State of H.P. and Others

Kurian Joseph, C.J.—The writ petition is filed with the following prayer:

(i) To issue writ of mandamus directing the Respondent-department to regularize the services of the Petitioner w.e.f. the date he/she completed 10 years of services as part time worker/sweeper strictly in accordance with the extent Recruitment and Promotion Rules with all consequential benefits.

It is submitted that the issue in principle has been considered by this Court leading to a judgment in Pushpa Devi v. State of H.P. and Ors. CWP No. 8064 of 2010. There will be a direction to the second Respondent to look into the matter in the light of the judgment, subject to the finality attained to the judgment and take appropriate action in the matter in accordance with law within a period of three months from the date of production of a copy of this judgment along with a copy of the writ petition and the copy of the judgment, referred to above, by the Petitioner before the second Respondent.

The writ petition is disposed of, so also the pending applications, if any.