Babu Ram vs State of H.P. and Others

Kurian Joseph, C.J.—The petitioner has prayed for following relief in the writ petition:

I Directing the respondents to regularize the service of the petitioner w.e.f. 1.1.1992 instead of 12.1.1998, on the analogy of Shri Som Dass son of Shri Parma Nand working in the same Range as that of the petitioner, in view of Annexure P-5 with all consequential benefits including seniority and arrears accruing thereon on this account.

II Any other and further orders which this Hon''ble Court may deem fit and proper in the facts and circumstances of the present case, may kindly be passed in the interest of justice.

It is submitted that the matter has been considered by the State Administrative Tribunal and the order of Tribunal was challenged before this Court and this Court has dismissed the same as can be seen from Annexure P-3 judgment in CWP No. 420 of 2006. It is further submitted that said judgment has been accepted and implemented by the State. It is submitted by the learned Counsel for the petitioner that petitioner is similarly situated person like the petitioner in the said case. The petitioner has submitted Annexure P-4 to first respondent. There will be a direction to the first respondent to look into all the aspects of the matter and take appropriate action in accordance with law and justice without discriminating the petitioner. This will be done within a period of three months from the date of production of a copy of this order alongwith the copy of writ petition.

Copy dasti.