Khushi Ram vs State Of H.P. & Ors

Jyotsna Rewal Dua, J

The petitioner has filed the present petition for the grant of following substantive relief: -

“(i) That the respondents may very kindly be directed to grant /extend the benefits of the judgment rendered by the Hon’ble Apex Court in Sunder Singh’s case as the petitioner has completed 6 years 9 months of work charge and regular service.”

2.Learned counsel for the petitioner submitted that the relief prayed for by the petitioner is covered by the decision dated 8th March, 2018, passed by Hon’ble Supreme Court in Civil Appeal No. 6309 of 2017, titled Sunder Singh Vs. The State of Himachal Pradesh & Ors. And Balo Devi Vs. State of Himachal Pradesh & Ors., Latest H.L.J 2022 (HP) (2). Learned counsel for the petitioner states that the petitioner would be content if the case of the petitioner is considered by the respondents in light of the aforesaid judgments. Learned Additional Advocate General is not averse to this request.

Having regard to above submissions and without examining the merits of the matter, this petition is disposed of by directing the respondents to consider the case of the petitioner in light of the aforesaid judgments and pass appropriate orders, in accordance with law, within a period of six weeks from the date of receipt of copy of this order. The decision so arrived at, shall also be communicated to the petitioner.

Pending miscellaneous application(s), if any, also to stand disposed of.