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Judgment
6 paragraphs · 255 wordsTarlok Singh Chauhan, J
The instant petition has been filed for the grant of following relief:-
(i) That a writ in the nature of Mandamus or any other appropriate writ, order or direction may kindly be issued directing the respondents to regularize the services of the petitioners from the due date, i.e. on completion of eight years services as a daily waged employees, with all consequential benefits from due date and pay the arrears consequent upon the regularization of the services of the Petitioner and the seniority."
Learned counsel for the petitioners states that the issue in question is squarely covered by the judgment dated March 24, 2015 (Annexure P-6, Colly.) passed by the learned Single Bench of this Court in CWP No.5419 of 2012, titled as Surinder Kumar Versus State of H.P and others and judgment dated March 31, 2011, rendered by the Division Bench of this Court in CWP No.1645 of 2011, titled as Mani Ram Sharma Versus State of H.P. and anr.
Without going into merits of the case, we hereby dispose of the instant petition with a direction to the respondents to consider and decide the respective cases of the petitioners in light of the aforesaid judgments. In case the claim of the petitioners is found to be covered by the said judgments, same and similar benefits be extended to the petitioners as per law. This exercise be completed within eight weeks from today. Pending miscellaneous application(s), if any, also stand disposed of.
List for compliance on 23.11.2020.