Manohar Lal vs State Of H.P. & Ors

Jyotsna Rewal Dua, J

CMP No. 7914 of 2023

Allowed and disposed of.

CWP No. 4298 of 2021

With the consent of the learned counsel for the parties, the matter is taken up for disposal at this stage.

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

“(i) That this Writ Petition may kindly be allowed and the respondents may very kindly be directed to regularize the services of the petitioner w.e.f. 2005 instead of 2007 respectively by applying the ratio of the judgment rendered by the Hon’ble High Court of Himachal Pradesh in Rakesh Kumar’s case with all consequential benefits of increments, pay, seniority, arrears etc. alongwith an interest @ 12% per annum in the interest of law and justice.

(ii) That the respondents may kindly be directed to grant all consequential benefits treating the applicant as regular Beldar w.e.f. 2005.”

Learned counsel for the petitioner submitted that the relief prayed for by the petitioner is covered by the decision dated 12.01.2023, rendered in LPA No.165 of 2021 (State of H.P. & others Vs. Surajmani & another and the connected matters). 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 judgment. Learned Additional Advocate General has no objection to this prayer.

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 judgment and pass appropriate orders in accordance with law within a period of four 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.