Onkar Chand vs State of H.P. and Others

Kurian Joseph, C.J.—The writ petition is filed with the following prayers:

(i) That a writ in the nature of mandamus may kindly be issued directing the Respondents to regularize the services of the Petitioner as Class IV post instead of daily wager on and w.e.f. the due date i.e. the day he has completed 10 years as part time worker with all consequential benefits i.e. seniority and pay and allowances.

(ii) That a writ in the nature of mandamus or any other appropriate writ or direction may kindly be issued directing the Respondents to treat the Petitioner as regular Class IV employee on and w.e.f. the due date i.e. day he has completed 10 years as Part Time Worker with all consequential benefits and directions may also be issued to pay consequential arrears with 9% interest.

Learned Counsel for the Petitioner submits that the case is squarely covered by the judgment of this Court in CWP No. 5911 of 2011 Santosh Kumar v. State of H.P. and Anr. and connected matters. Therefore, this writ petition is disposed of directing the Respondents that in case the Petitioner herein is also similarly situated as the Petitioners in the judgment, referred to above, the Petitioner herein shall also be extended the same benefit as was extended to the Petitioners in the case referred to above, within a period of four months from the date of production of the copy of this judgment alongwith the copy of the writ petition and the copy of the judgment, referred to above by the Petitioner.

The writ petition is disposed of, so also the pending applications, if any.