AI Structured Summary
Not yet generated for this judgment
Judgment
Justice V.K. Ahuja, J.—Petitioner has filed the present writ petition claiming the following relief:
i) That the respondent be directed to regularize the service of the petitioner on completion of 8 years service i.e. w.e.f. 21.10.2006 or any other date as deem fit by this Hon''ble Court.
No reply sought to be filed by the respondents on the ground that if the case of the petitioner is covered by the judgment relied upon by the learned counsel for the petitioner and the petitioner is entitled for regularization as per the Policy of the Government, the petition may be allowed accordingly.
The petitioner was appointed as Laboratory Attendant and has claimed regularization in service on completion of 8 years of service w.e.f. 20.10.1998. The learned counsel for the petitioner, during the course of arguments, has relied upon a decision of this Court in CWP No. 905 of 2010, titled Gian Chand versus State of H.P. and another, decided on 21.9.2011, in which the petitioner was also given regularization in service after 8 years of service, as per the Policy of the State Government.
Therefore, the present writ petition is disposed of with a direction to respondent No. 2 to examine the case of the petitioner in light of the judgment referred to above and in case the petitioner is entitled to regularization, as per the policy of the Government, a similar treatment, as granted to Gian Chand in the above referred decision, shall be extended to the petitioner herein also. This shall be done within a period of three months from the date of production of a copy of the writ petition alongwith a copy of this judgment and also a copy of the judgment referred to above by the petitioner before respondent No. 2. A specific averment has been made by the petitioner that persons, namely, Smt. Veena Kumari and Shri Ahsok Kumar, were regularized after completion of 8 years service. This fact shall also be considered by respondent No. 2 while deciding the case of the petitioner. All the pending application(s), if any, also stand disposed of.
Dasti copy.
