Rakesh Kanwar vs State of H.P. and Another

R.B. Misra, J.—The writ petition is filed with the following prayers:

(i) That the Respondents be directed to grant notional work charge/regularisation to the Petitioner with all service benefits including seniority, arrears in back wages, pay fixation w.e.f. 5th January, 2004.

(ii) That the Respondents be directed to produce the entire record pertaining to the case of the Petitioner before this Honourable Court for perusal of this Honourable Court so that a just conclusion may be arrived at by the Honourable Court.

Heard Mr. Vijender Katoch, learned Counsel for the Petitioner and Mr. R.K. Sharma, learned Senior Additional Advocate General for the respondents. The learned Counsel for the Petitioner has submitted that the writ petition may be disposed of in the light of the judgment dated 11.8.2010 passed in CWP No. 4500 of 2010 (Nand Lal v. State of H.P. and Ors.) as well as in view of the judgment dated 14.12.2010 passed in CWP No. 7790 of 2010 (Khem Singh v. State of H.P. and Anr.). The learned Additional Advocate General has no objection to dispose of the present petition in the light of the above judgments.

The present writ petition is being disposed of with a direction to the Respondents that if the Petitioner approaches the first Respondent within a period of one month, in which case the matter will be duly considered by the first Respondent in light of the judgments, referred to above and appropriate action in accordance with law shall be taken within another four months from the date of receipt of the representation along with a copy of this judgment and the copies of the judgments, referred to above.