Debu vs State of H.P. and Others

Kurian Joseph, C.J.—The writ petition is filed with the following prayer:

(i) That the respondents may very kindly be ordered to regularize the services of the Petitioner after issuing the Eligibility Certificate, w.e.f. due date with all the benefits incidental thereof such as full back wages, seniority and pay fixation etc. in the light of judgment rendered in Man Singh v. State of H.P. and as per the policies of the State Government from time to time.

In case, the Petitioner is similarly situated as the Petitioner covered by Annexure P-1, judgment in Man Singh v. The State of H.P. and Ors. along with connected cases, similar treatment shall be extended to the Petitioner herein also, on verification of all the records. Needful shall be done within a period of four months from the date of production of a copy of this judgment along with a copy of the writ petition by the petitioner.

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