Parwati vs State of H.P. and Others

Kurian Joseph, C.J.—The Writ Petition is filed mainly with the following prayer:

i. Directing the Respondents to regularize the service of the Petitioner w.e.f. 1.1.2004 as per policy of the State Govt. after his having rendered 8 years of continuous service with the Respondents and also grant work charge status, with further directions to grant all consequential benefits to the Petitioner, while granting him the benefit of regularization from the due date as has been done in the case of Sh. Som Dass vide Annexure P-2, P-3 and P-4, who has been extended the benefit of regularization with all consequential benefits from the due date in pursuance to the orders passed by the Learned erstwhile Tribunal and affirmed by this Hon''ble Court and also in the judgment rendered in cases of Phool Maya, Suraj Bahadur and Gauri Dutt as mentioned in para-9 of the Petitioner (Annexure P-6), (Annexure P-7) and (Annexure P-8).

According to the Petitioner, the issue is covered in her favour by the decision of this Court rendered in Phool Maya v. State of H.P. and Ors., CWP(T) No. 10220 of 2008, dated 17.3.2010.

The Petitioner may submit representation before the second Respondent/competent authority, within a period of one month from today, in which case, the matter will be duly considered by the second Respondent and appropriate action in accordance with law in the matter, also in the light of the judgment referred to above, shall be taken within another four months.

The Writ Petition stands disposed of, so also the pending application(s), if any.