Khem Raj vs State of H.P. and Others

Kurian Joseph, C.J. 1. The writ petition has been filed with the following prayer:

I) That a writ of mandamus may kindly be issued to the Respondents to regularize the services of the Petitioner as a Plumber from the due date after seeking option from the Petitioner in view of the law laid down in Gauri Dutt v. State of H.P. with all the benefits incidental thereof.

Reliance has been placed by the learned Counsel for the Petitioner on the decision of this Court in Gauri Dutt and Ors. v. State of H.P., Lates HLJ 2008 (HP) 366 and in case the Petitioner is found similarly situated, as the Petitioners in the above referred decision, the similar treatment shall be given to 2 the Petitioner within a period of four months from the date of production of a copy of this judgment alongwith the copy of the writ petition by the Petitioner.

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