Kirpa Ram vs State Of H.P. & Others

Jyotsna Rewal Dua , J

This petition has been filed for the grant of following substantive relief:-

“That the respondents may be ordered to give contractual appointment as Pump Attendant to the petitioner from the date he completed 12 years service and further the respondents may be ordered to regularize services of the petitioner, as per the policy of regularization of contract employees, on completion of 2 years service with all benefits incidental thereof.”

Learned counsel for the petitioner submitted that the point involved in the petition and relief prayed for, on that basis has already been adjudicated in a decision rendered on 23.06.2021 in CWP No.3047 of 2020 (Jagdish Kumar and others vs. State of Himachal Pradesh & ors.). He further submitted that the aforesaid decision has attained finality and has also been implemented by the respondents/State. Learned counsel for the petitioner further submitted that the petitioner would be content in case direction is issued to respondent No.2/competent authority to consider the case of the petitioner in light of the aforesaid decision within a time bound schedule.

Learned Additional Advocate General is not averse to this prayer.

In view of above submissions, but without examining the merits of the matter, this petition is disposed of by directing respondent No.2/competent authority to consider the case of the petitioner in light of the aforesaid judgment and to pass appropriate order in accordance with law within a period of six weeks from today. Copy of the order be also communicated to the petitioner.

The writ petition stands disposed of in the above terms, so also the pending miscellaneous application(s), if any.