Narender Kumar vs State of H.P. and Others

Kurian Joseph, C.J.

CMP No. 2243 of 2010

Allowed. The application is disposed of.

CWP No. 1584 of 2010

The writ petition has been filed with the following prayer:

i. That the Respondents may be ordered to regularize the services of the Petitioner as Receptionist/Clerk from the due date with all the benefits incidental thereof and the option may be sought from the Petitioner for the said post.

It is the contention of the Petitioner that the matter is covered in favour of the Petitioner by the decision of this Court in State of H.P. v. Gauri Dutt. The Petitioner has already placed reliance on Annexure P-1. The Petitioner may point out all these aspects before the second Respondent, in which case, the second Respondent will get an opportunity to look into the matter in the light also of the fact and a legal position settled by the decision, referred to above. Accordingly, the writ petition is disposed of as follows:

In the event of the Petitioner filing an appropriate representation before the second Respondent within a period of two weeks from today, the matter will be duly considered by the said Respondent adverting to the contentions taken by the Petitioner and appropriate order in that regard will thereafter be passed within another two months.

With these observations, the writ petition is disposed of, so also the pending application(s), if any.