Phool Mati vs State of H.P. and Another

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

(i) That respondents may be ordered to regularize the services of the petitioner from the date she completed 8 years of service, with all the benefits incidental thereof such as full back wages, seniority and pay fixation etc.

It is submitted that in the case of similarly situated persons pursuant to Annexure P-1, judgment of this Court in CWP No. 1594 of 2008 and connected cases (Man Singh v. State of H.P.) the State has regularized those workers and the petitioner herein is similarly situated person and she cannot be discriminated. The petitioner may file representation before the second respondent within two weeks from today in which case the matter will be duly considered by the second respondent and appropriate action in accordance with law without discriminating the petitioner be taken within another two weeks. The petition is disposed of, so also the pending applications, if any.

Dasti copy.