Manu Vrat Singh vs State Of H.P. & Another

Satyen Vaidya, J

Notice. Learned Additional Advocate General accepts notice on behalf of the respondents.

The instant petition has been filed for the following reliefs:-

“i) That the writ in the nature of mandamus or any other appropriate writ order or directions may kindly be issued directing the respondents to regularize the services of the petitioner with effect from the date of his initial engagement/ appointment will all consequential benefits in terms of the judgments passed by this Hon’ble Court in CWP No. 7602/2010 titled as Om Parkash vs. State of H.P. & others and connected matters CWP No. 3144 of 2011 titled as Anju Devi versus State of H.P. & others and CWP No. 3143 of 2011 titled as Manju Devi vs. State of H.P. & others.

ii) Issue a writ of mandamus directing the respondents to release the entire consequential benefits alongwith interest @9% per annum from the date of his initial appointment to fill the date of realization. ”

At the very outset, learned counsel for the petitioner has submitted that the subject matter of instant petition is squarely covered by a judgment passed by a Coordinate Bench of this Court dated 2.5.2012 in CWP No. 7602 of 2010, titled as Om Parkash vs. State of H.P. & others along with connected matters. He further submits that the petitioner shall be content at this stage in case time bound directions are issued to respondent No.2 to consider and decide the case of the petitioner in terms of the aforesaid judgment.

Prayer being innocuous is not opposed. Accordingly, the petition is disposed of by directing respondent No.2 to consider and decide the case of the petitioner strictly in terms of judgment dated 2.5.2012 in CWP No. 7602 of 2010, titled as Om Parkash vs. State of H.P. & others within eight weeks from the date of production of a copy of this order before him. Needless to say that in case the petitioners herein are held entitled to the benefit of aforesaid judgment, they shall be granted all such benefits as were made available to the beneficiaries to the judgment in CWP No. 7602 of 2010. It is further clarified that in case the petitioners become entitled to monetary benefits, the same shall be restricted to a period of three years immediately preceding the filing of this petition. Pending applications, if any, also stand disposed of.