Lal Singh vs State of H.P. and Others

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

(i) That the respondents may kindly be directed to consider the case of the petitioner for regularization of his services in terms of Annexure P-3 and the respondents may also be directed to put the petitioner on regular basis from the day when he has completed 8 years of service and all the consequential benefits flow therefrom may kindly be granted to the petitioner.

It is submitted by the learned Counsel for the petitioner that the case is squarely covered by the decision of this Court rendered in C.W.P. No. 2735 of 2010 titled as Rakesh Kumar and Ors. v. State of H.P. and Ors. decided on 28th July, 2010. 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 judgment, 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 copy of the judgment, referred to above.

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