Champa Devi vs State Of H.P. And Others

Jyotsna Rewal Dua, J

Notice. Mr. Y.P.S. Dhaulta, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.

This writ petition has been filed for the grant of following substantive relief:-

“i. That the respondents may be ordered to give contractual appointment to the petitioner from the date she completed 12 years’ service with all benefits incidental thereof and further the respondents may be ordered to regularize services of the petitioner, as per the policy of regularization of contract employees, on completion of 2 years’ service with all benefits incidental thereof.”

Learned counsel for the petitioner submitted that the case of the petitioner is squarely covered by the judgment dated 23.6.2021 passed by this Court in CWP No.3047 of 2020 (Jagdish Kumar & others Versus State of Himachal Pradesh & others). Learned counsel further submitted that the petitioner would be content in case a direction is issued to the respondents/competent authority to consider and decide the case of the petitioner for redressal of her grievances raised in the writ petition in light of the aforesaid judgment within a fixed time schedule. Learned Additional Advocate General is not averse to this prayer.

Having regard to the afore-submissions, but without examining the merits of the matter, this writ petition is disposed of by directing the respondents/ competent authority to consider and decide the case of the petitioner for redressal of her grievances raised in the writ petition, in accordance with law and taking into consideration the above judgment in the case of Jagdish Kumar, supra, within a period of six weeks from today. The decision so arrived at shall also be communicated to the petitioner.

The writ petition stands disposed of in the above terms, so also the pending miscellaneous application(s), if any.