Bharat Singh 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. 1.1.2002 as per policy of the State Govt. after his having rendered 8 years of continuous service in the office of respondents and further directions be issued to grant all consequential benefits to the petitioner, while granting him the benefit of regularization from the due date as has been done in the case of Sh. Som Dass vide Annexure P-1, P-2 and P-4 who has been extended the benefit of regularization with all consequential benefits from the due date in pursuance to the orders passed by the learned erstwhile Tribunal and affirmed by this Hon''ble Court.

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-2 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-5 to first respondent. There will be a direction to 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 four months from the date of production of a copy of this order alongwith the copy of writ petition.