Arvind Gautam and Others vs State of H.P. and Others

Kurian Joseph, C.J.—The writ petition has been filed mainly with the following prayers:

(i) That the Hon''ble Court may issue a writ of Certiorari or direction in nature thereof, quashing the impugned order 30.12.2008, 31-12-2008 and order dated 12 January, 2009 of the writ petition, to the extent to regularize the service of the Petitioner from 01-08-2006 instead of regularizing the service of the Petitioner from 01-01-2009 on completion of 8 years of service.

(ii) That issue a writ of mandamus, or appropriate writ or order or direction in nature thereof directing the Respondent to regularize the Petitioner from due date i.e. on completion of 8 years of service with all consequential benefits and pay the arrears for the said period to the Petitioners alongwith interest of 18% per annum.

It is submitted that in terms of the policy prevailing in the State the Petitioners were required to be granted regularization on completion of 8 years of service. It is seen that in the case of several such contract teachers, regularization has been granted on completion of 8 years service. However, the case of the Petitioners has been considered for regularization far belatedly. The Petitioners may point out their grievances by way of representation(s) before the 1st Respondent, in which case the matter will be duly considered by the 1st Respondent in terms of the policy framed by the State Government and appropriate action in accordance with law will be taken within four months from the date of receipt of the representation(s) alongwith a copy of this judgment.

The writ petition is disposed of, so also the pending application(s), if any.