Piar Chand vs State of Himachal Pradesh and Others

Rajiv Sharma, J.—Petitioner has completed 8 years'' continuous service with effect from 1994 till 2002 with 240 days in a block of 12 calendar months. However, his services have been regularized with effect from 23.12.2006. Since the Petitioner has already completed 8 years'' continuous service with 240 days in each calendar year upto 2002, his case is required to be considered for regularization in 2002 as per the judgment dated 2 28.7.2010 rendered by this Court in Rakesh Kumar v. State of H.P. and Ors., CWP No. 2735 of 2010 and other connected matters, instead of 23.12.2006.

Accordingly, the petition is disposed of with a direction to the Respondents to consider the case of the Petitioner for regularization strictly in view of the principles laid down in the judgment cited hereinabove, with all the consequential benefits, within a period of 10 weeks from the date of production of certified copy of this judgment by the Petitioner. No costs.