Jiwan Sharma and Another vs State of H.P. and Another

Kurian Joseph, C.J.—The writ petition has been filed with the following prayers:

a) That a writ of certiorari very kindly be issued for quashing of impugned annexure P-4 to the extent to regularize the services of the Petitioners after competition of 8 years of service from 1.1.2007 respectively instead of regularizing the services of the Petitioners from 1.1.2009/31.12.2008.

b. That writ of mandamus may very kindly be issued thereby directing the Respondents to regularise the services of Petitioners from the due dates I.e. on completion of 8 years service with all consequential benefits of pay arrears with interest @ 12% per annum.

According to the Petitioners, as per policy, they are entitled to regularization on the date of completion of eight years.As per the policy, it is also pointed out that the persons similarly situated like the Petitioners who rendered 8 years of service in terms of the policy have been regularized, as can be seen from Annexures P-5, P-6, P-7, P-8 etc. In case similarly situated incumbents, as referred to above, have been regularized, the Petitioners cannot be discriminated. We direct the first Respondent to look into the matter and take appropriate action, as observed above. This shall be done within a period of two months from the date of production of copy of the judgment alongwith copy of the writ petition.

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