Ram Lal and Another vs State of H.P. and Another

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

a) That the Respondents may kindly be directed to regularize the services of the Petitioners from the date when their juniors have been considered for regularization or at least from the date when they have completed their 10 years of service.

b) That the respondents may also be directed to produce the entire service record of the petitioners as also their juniors who inspite of being juniors to the petitioners have been regularized earlier in point of time.

There will be a direction to the second Respondent to look into the cases of the Petitioners and take appropriate action in accordance with the policy regarding the regularization. In case, any junior has been regularized prior to the Petitioners and in case it is done out of mistake, proper action shall be taken to rectify that mistake with notice to that person. The cases of the Petitioners for regularization shall be considered in accordance with the policy and the action as required under law shall be taken within a period of four months from the date of production of a copy of this judgment along with a copy of writ petition by the Petitioner concerned before the second Respondent.

With the above observations, the writ petition stands disposed of, so also the pending applications, if any.