Jitender Kumar Sharma and Others vs State of H.P.

Surinder Singh, J.—The petitioners are the employees of ''The Kangra Tea Planters Supply and Marketing Cooperative Industrial Society Limited'' and ''The Palampur Cooperative Marketing Federation Ltd.'' at Palampur working in different capacities. They seek mandamus directing the respondents to implement Annexures P1 and P2 and recruit them in the Civil Supplies Corporation or in any other Government Department in a similar way as 22 employees of Fish Federation Bilaspur were absorbed in State Fisheries Department, as per Notification Annexure P3 dated 8.10.2007.

The respondents in their reply questioned the right of the petitioners for seeking the relief precisely on the ground that the employees of the Cooperative Societies have no claim to enter the Government service in view of the judgment passed by this Court in CWP No. 640 of 2001, State of H.P. v. Roshan Lal and also that the case of the petitioners was processed in the Government, but the Finance Department did not concur with the proposal inter alia on the ground that there is no provision in the R&P Rules.

Learned Counsel for the petitioners submitted that step-motherly treatment has been given to the petitioners, whereas the claim of the employees of the Fish Federation was accepted by the respondents. Be that as it may, respondents No. 1 and 2 are hereby directed to consider the case of the petitioners in view of Annexure P3 dated 8.1.2007 and take a final decision in the matter within three months from the receipt of the certified copy of this judgment/order along with the petition and annexures appended thereto.

With the aforesaid directions, the writ petition stands disposed of, so also pending application, if any.