Rajeev Kumar vs State Of Himachal Pradesh And Another

Sandeep Sharma, J

By way of instant petition filed under Art. 226 of the Constitution of India, the petitioner has prayed for the following main reliefs:

“That writ of mandamus may kindly be issued, directing the respondents to regularize the services of the petitioner on completion of 3 years continuous contractual service from the due date i.e. January, 2018 in terms of regularisation policy and in terms of judgment dated 31.08.2022 passed by this Hon'ble Court in CWP No. 342/2021 titled as Yashwant Singh & others v/s State of H.P. & others alongwith other connected matters (Annexure P-1), with all consequential benefits including seniority from the due date.”

Learned counsel for the parties are ad-idem that the issue raised in the instant petition has been settled by this court in Yashwant Singh and others v. The State of Himachal Pradesh and another, CWP No. 342 of 2021 decided on 31.8.2022.

In view of aforesaid fair stand adopted by learned counsel for the parties, present petition is disposed of with a direction to the respondents to consider and decide the case of the petitioner in light of Yashwant Singh supra, within a period of four weeks. Needless to say, authority concerned shall afford opportunity of hearing to the petitioner and pass a speaking order thereafter. Liberty is reserved to the petitioner to file appropriate proceedings in appropriate court of law, if he still remains aggrieved.

All pending application(s), if any, also stands disposed of.