Ram Swaroop vs State Of H.P. & Ors

Jyotsna Rewal Dua, J

Notice. Ms. Seema Sharma, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.

Heard.

The petitioner has filed the present petition for the grant of following relief: -

“(i) That a writ in the nature of mandamus may very kindly be issued thereby directing the respondents to regularize the services of the petitioner on completion of eight years of daily wage services, with all consequential benefits of back wages pay scale, increments, seniority and arrears in the interest of justice.”

Learned counsel for the petitioner submitted that the relief prayed for by the petitioner is covered by the decision dated 12.01.2023, rendered in LPA No.165 of 2021 (State of H.P. & others Vs. Surajmani & another and the connected matters). Learned counsel for the petitioner states that the petitioner would be content if the case of the petitioner is considered by the respondents in light of the aforesaid judgment. Learned Deputy Advocate General has no objection to this prayer.

Having regard to above submissions and without examining the merits of the matter, this petition is disposed of by directing the respondents to consider the case of the petitioner in light of the aforesaid judgment and pass appropriate orders in accordance with law within a period of eight weeks from the date of receipt of copy of this order. The decision so arrived at, shall also be communicated to the petitioner.

Pending miscellaneous application(s), if any, also to stand disposed of.