Mukand Lal vs State Of Himachal Pradesh And Others

Ajay Mohan Goel, J

By way of this petition, the petitioner has prayed for the following reliefs:

"(i) That writ in the nature of mandamus may kindly be issued directing the respondents to consider the candidature of the petitioner for regularization as Language Teacher w.e.f. the date his juniors have been regularized as per the decision of the Government with all consequential benefits.

(ii) That the respondents may kindly be directed to produce the entire record pertaining to the case of the petitioner.

(iii) Any other orders which are deemed just and proper in the facts and circumstances of the case, may kindly be passed in favour of the petitioner and against the respondents."

When this case was taken up for consideration, learned counsel for the petitioner submitted that at this stage, the petitioner shall be satisfied in case this writ petition is disposed of with a direction to respondent No. 3 to pass appropriate orders on the file of the petitioner, which is pending before the said respondent relating to his regularization as a Language Teacher.

Accordingly, this petition is disposed of with the direction to respondent No. 3 to decide the issue pertaining to the petitioner pending before it on or before 30th June, 2021. In case any clarification/document/information in this regard is required by the said respondent from the petitioner, then by way of a written communication, the petitioner shall be intimated to hand over the same on or before 15th May, 2021. In case no such communication is issued from the office of respondent No. 3 to the petitioner on or before 10th May, 2021, then it will be deemed that the said respondent requires no clarification/document/information from the petitioner. It is clarified that no extension shall be granted to respondent No. 3 post the date fixed by the Court for the purpose of deciding the issue. Miscellaneous applications, if any, also stand disposed of.