Kartar Singh vs State of H.P. and Others

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

(i) That the respondents may very kindly be directed to regularize the services of the petitioner as Lecturer Psychology w.e.f. the completion of 8 years of services with all consequential benefits.

(ii) That after the regularization of the services, the entire services rendered by the petitioner w.e.f. intitial appointment on contract basis may kindly be ordered to be counted for the purpose of retiral benefits, including pension etc.

(iii) That the petitioner may kindly be held entitled for annual increments for the services rendered on contract basis and the arrears accrued there under may kindly be paid with interest.

According to the petitioner, in terms of the policy regarding regularization, a lecturer is entitled for regularization on completion of eight years of service. It is also submitted that the said regularization has been granted in case of several other persons. There is no reply as yet.

There will be a direction to the first respondent to look into the case of the petitioner and take appropriate action in accordance with law within two months from the date of production of the copy of this judgment along with the copy of the writ petition by the petitioner, without discriminating the petitioner.

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