Piru Ram & Others vs State Of H.P. And Others

Ravi Malimath, J

The prayer of the petitioners is to the effect that the qualification factor inserted in the rules may be set aside and the respondents be ordered to

bring the services of the petitioners on contractual establishment from the dates, the other persons have been given the said benefit.

The plea of the petitioners is that the said issue is covered by the judgment of this Court passed in CWP No.3047 of 2020, titled Jagdish Kumar &

others vs. State of Himachal Pradesh & others, decided on 23.06.2021. Therefore, the limited prayer of the petitioners is that the respondents be

directed to consider their requests, based on the aforesaid judgment of this Court.

The learned Advocate General submits that the prayer of the petitioners will be considered in the light of the judgment of the learned Single Judge,

subject to any appeal or otherwise that may be filed.

In view of the submissions made, the petition is disposed off. The respondents are directed to consider the requests of the petitioners, in terms of

the aforesaid judgment passed by this Court in CWP No.3047 of 2020, in accordance with law.