Neelu Devi And Others vs State Of H.P. And Others

Satyen Vaidya, J

The petitioners have filed the instant petition for the grant of following reliefs:-

“(I) That the respondents be directed to regularize the services of the petitioners from the date of completion of requisite period of contract service as per police of regularization in vogue at the relevant time, alongwith all consequential benefits.

(II) That the respondents may kindly be directed to grant regular pay scale to the petitioners, as is being paid to the similarly situate employees working on the corresponding posts in the Government departments.”

The respondents have filed their reply. The specific stand of the respondents is that the programme against which the petitioners has been appointed is temporary in nature, being for a limited period and further that the petitioners have never represented their case before the competent authority. Had it been done, the case of the petitioners might have been taken up for consideration.

Learned counsel for the petitioners has placed reliance on the judgment passed by this Court on 17th December, 2021 in CWP No. 3743 of 2021 titled Vikas Gupta and others vs. State of H.P and others, as the respondents have already regularized the services of the similarly situated persons working in Sarva Shiksha Abhiyan. He submits that case of the petitioners is also having facts identical to the case of Vikas Gupta’s case (supra).

That being so and also the fact that the respondents have shown interestedness to consider and decide the case of the petitioners, a direction is issued to respondent No.2 to consider and decide the case of the petitioners, strictly in terms of the judgment passed by this Court on 17th December, 2021 in CWP No. 3743 of 2021 titled Vikas Gupta and others vs. State of H.P and others, within a period of eight weeks from today on production of copy of this order.

Pending applications, if any, also stand disposed of.