Kanwar Singh vs State of H.P. and Others

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

(i) That the writ in the nature of mandamus may very kindly be issued directing the Respondents to pay the arrears of regular status to the Petitioner after completion of eight years of service which comes to the period of 3 years as per the policy framed by the Government of Himachal Pradesh for regularization with all consequential benefits of seniority as well as arrears along with interest from the date of his due at the rate of 12% per annum on the arrears.

It is submitted by the learned Counsel for the Petitioner that the case is squarely covered by the decision of this Court rendered in CWP No. 2735 of 2010 titled as Rakesh Kumar and Ors. v. State of H.P. and Ors. CWP No. 2735 of 2010 decided on 28th July, 2010 and the decision of the Apex Court in Mool Raj Upadhyaya Vs. State of H.P. and Others, Therefore, it is for the Petitioner to approach the first Respondent within a period of one month, in which case the matter will be duly considered by the first Respondent in the light of the judgments, referred to above and appropriate action in accordance with law will be taken within another four months from the date of receipt of the representation along with a copy of this judgment and the copies of the judgments, referred to above.

The writ petition is disposed of, so also the pending applications, if any. Dasti copy.