Ram Gopal vs State Of Himachal Pradesh & Ors

Ravi Malimath, J

Aggrieved by the order dated 21.09.2020, passed by the learned Single Judge in CWPOA No. 2169 of 2019, titled Ram Gopal versus State of

Himachal Pradesh & others, dismissing the writ petition, the petitioner is in appeal. Learned counsel for the appellant submits that the order passed by

the learned Single Judge is erroneous. That the learned Single Judge failed to consider the smaterial produced by him. It is his specific case that

substantive material has been placed before the learned Single Judge in the rejoinder. However, the learned Single Judge in para-9 of the aforesaid

order came to the conclusion that the petitioner could not point out any instance whereby a person similarly situated as the petitioner was ordered to be

regularized post completion of eight years of service.

If this is the contention of the petitioner, he has an appropriate remedy to file a review. It cannot constitute a ground to maintain an appeal. Even

otherwise, on merits, we find no ground to interfere with the well considered order passed by the learned Single Judge. The order has been passed

taking into account the facts of the case as well as the relevant law.

We find no error that calls for any interference. Consequently, the appeal being devoid of merit, is dismissed. Pending miscellaneous application is

also disposed off.