Neeraj Mahajan vs State Of Himachal Pradesh & Others

Sabina, J

Petitioner has filed the petition under Article 226 of the Constitution of India, seeking following relief:-

“That the respondents may be ordered to bring services of the petitioner on contractual establishment, from the due date, as per communication dated 21.12.2018, with all benefits incidental thereof.”

The case of the petitioner is that she was appointed as Punjabi Teacher on period-wise basis in the year 2010. In the year 2018, the Government of Himachal Pradesh, took a decision to convert the period based Punjabi and Urdu Teachers into contractual appointment. The learned counsel for the petitioner states that the case of the petitioner would be squarely covered by the judgment dated 20th October, 2021 of the learned Single Judge of this Court in CWP No.2045 of 2019 (Smt. Abida Parveen and another vs. State of Himachal Pradesh and others).

Learned counsel for the petitioner states that the petitioner would be content if the petitioner is permitted to make a representation to respondent No.2, Director of Elementary Education, Himachal Pradesh and if directions are issued to decide the same in a time bound manner.

Without going into the merits or otherwise of the matter, we dispose of the petition by permitting the petitioner to make a representation to respondent No.2. If such a representation is made within two weeks from today, the same shall be decided by respondent No.2 after considering the judgment, referred to above, within eight weeks from the date of receipt of the representation.

Pending miscellaneous application(s), if any, shall also stand disposed of.