Rakesh 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:

“A. That writ in the nature of mandamus or any other appropriate writ order or direction be issued to respondents directing them to regularize the services of the petitioner on and w.e.f. 01.04.2018 when he completed three years service on contract basis, in terms of notification dated 11.05.2018 with all consequential benefits in view of the law laid down by this Hon'ble Court in CWP No-342 of 2021 titled as Yashwant Singh and Others Versus State of Himachal Pradesh and others..

B. That writ in the nature of mandamus or any other appropriate writ order or direction be issued to respondents to release all financial benefits such as pay, annual increment etc w.e.f. 01.04.2018 after having regularized his services in terms of notification dated 11.05.2018 along with intersect @ 9% P.A.””

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.