Bhim Bahadur vs State of H.P. and others

Justice Kurian Joseph, C.J. (Oral)

The writ petitions are filed with the following common prayer(s):

(i) That writ of mandamus may kindly be issued, directing the Respondents to regularize the services of the Petitioner from the date the Petitioner has completed 8/10 years of service on daily waged basis. In the alternative, the Respondents may kindly be directed to consider the case of the Petitioner on the basis of judgment passed by this Court in C.W.P. No. 1594 of 2008, titled as Man Singh vs. State of H.P.

It is submitted by the Learned Counsel for the Petitioners that the present lis is squarely covered by the decision of this Court rendered in CWP No. 1594 of 2008 titled as Man Singh vs. State of H.P. and others.

Learned Additional Deputy Advocate General points out that the factual aspects are to be verified by the competent authority. Petitioners submit that they would file appropriate representations furnishing all the factual details before the competent authority within a period of one month from today. It is always open for them to do so.

Therefore, in the event of the Petitioners approaching the second Respondent/competent authority within a period of one month, the matter will be duly considered by the second Respondent/competent authority in the light of the judgment, referred to above and appropriate action in accordance with law will be taken within another four months from the date of receipt of the representation(s) along with a copy of this judgment, the copy of the writ petition(s) as well as the copy of the judgment, referred to above.

The writ petitions are disposed of, so also the pending applications, if any.