Rakesh Kumar vs State of H.P. and Another

Kurian Joseph, C.J.—The writ petition is filed with the following prayers :

i. That the Respondents be ordered to regularize the services of the applicant as Skilled Binder/Machine man from the date of his completion of 10 years of service i.e. from 1.12.1997 in the respective post of Skilled Binder/Machine man in regular pay scale for the post and the arrears of pay and allowances with all consequential benefits may also be ordered to be awarded to the applicant.

According to the Petitioner the issue is covered by the decision of this Court rendered in Gauri Dutt and Ors. v. State of H.P., Latest HLJ 2008 (HP) 366 and CWP(T) Nos. 14298 of 2008 and 6861 of 2008. The Petitioner prays for an opportunity to approach the University pointing out these developments. In that view of the matter, this Writ Petition is disposed of as follows :

In the event of the Petitioner filing appropriate representation within a period of one month from today, the matter will be duly considered by the first Respondent with reference to the submissions made in the representation and appropriate orders in accordance with law and justice shall be passed within another three months. The consequential benefits, if any, to which the Petitioner is found eligible shall also be disbursed to him within another two months.

The Writ Petition is disposed of, so also the pending application(s), if any.