Batan Singh vs State Of H.P & Ors

Jyotsna Rewal Dua, J

The petitioner has filed the writ petition for grant of following substantive reliefs:-

“i. That respondents may kindly be directed to consider the case of the petitioner for regularization/work charge status after completion of 8 years w.e.f. 01. 01.2000 with all consequential benefits.

ii. That respondents may kindly be directed to decide the representation of the petitioner in light of the judgment passed in LPA 165/2021 titled as State of HP Vs. Surajmani.”

During the course of hearing, learned counsel for the petitioner submitted that the case of the petitioner and the reliefs prayed for by him are covered by judgment dated 12.01.2023, rendered by this Court in LPA No.165 of 2021 (State of HP and others Versus Surajmani and another) alongwith connected matters. Learned counsel further submitted that the petitioner would be content in case a direction is issued to the respondents/competent authority to consider the case of the petitioner for redressal of his grievances pointed out in the instant petition in light of the aforesaid decision within a time bound manner. This is acceptable to the opposite side.

In view of the innocuous prayer made by learned counsel for the petitioner and without examining the merits of the matter, this writ petition is disposed of with a direction to the respondents/competent authority to consider and decide the case of the petitioner by passing appropriate orders in accordance with law, within a period of eight weeks from today. While deciding the matter, the aforesaid judgment in Surajmani’s case, supra, be kept in view. The decision so arrived at shall also be communicated to the petitioner.

Pending miscellaneous application(s), if any, also to stand disposed of.