Guddi vs State Government Of Himachal Pradesh & Ors

Ajay Mohan Goel, J

By way of this writ petition, the petitioner had prayed for the following relief:

"That in view of the submissions as made in detailed above, the petitioner may kindly be ordered to be regularized against the post of Beldar from the date of her initially appointment, she being fulfilling the requisite criteria for the said and as such the petitioner may be held entitled to get back wages along with all the consequential benefits and seniority in her job for regularization against the post of Beldar."

When the matter was taken up for consideration, learned Additional Advocate General, on instructions, informs the Court that the services of the petitioner have been regularized during the pendency of the writ petition. Learned Counsel for the petitioner submits, that if that is so, it will be in the interest of justice to close this proceeding but with liberty to the petitioner to approach the appropriate Court in case there is any surviving grievance of the petitioner. Ordered accordingly. The writ petition is ordered to be closed in view of the fact that services of the petitioner stand regularized during the pendency of the writ petition, however, with liberty to her that in case there is any surviving grievance(s) of her, she may approach the appropriate Court , if so advised.

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