Gujjar Singh vs State of H.P. and Others

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

(a) That the Respondents may very kindly be directed to regularize the services of the Petitioner from due date i.e. w.e.f. the year 1999 after completion of eight years of service or w.e.f. the year 2001 after completion of ten years of services on daily wage basis as Chowkidar in the Respondent Department or at least from the date his juniors have been regularized.

It is seen from the reply that the case of the Petitioner is under consideration. It is stated in the affidavit that "since the Petitioner was also engaged prior to 31.12.1993 his case has already 2 been forwarded to higher authorities for creation of post as a left out case along with others as such the Petitioner has no legal case to pursue."

There will be a direction to Respondents No. 1 to 5 to take a final decision in the case of Petitioner in light of the reply within a period of one month from the date of production of a copy of this judgment by the Petitioner before the fourth Respondent. It is made clear that in case the decision, as above, is not taken within the aforesaid period the Petitioner shall be deemed to have been regularized in the post w.e.f. the date as recommended by the fourth Respondent and he shall be entitled to all the benefits consequential thereon.

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