Ramesh Kumar vs State Of H.P. & Others

Jyotsna Rewal Dua, J

Notice. Mr. L.N.Sharma, learned Additional Advocate General and Mr. R.L.Thakur, learned Counsel, accept notice on behalf of the respondents No. 1 to 3 and respondent No.4, respectively.

With the consent of learned counsel for the parties, this matter has been heard at this stage.

This writ petition has been filed for grant of following substantive reliefs:-

“i) Issue a writ of mandamus or other appropriate writ order or direction directing the respondents to continue with and regularize the contractual services of the petitioner on the post of Social Development Specialist (SDS) in the Department of Horticulture (i.e. respondents No. 1 to 3) after completion of two years of contractual service i.e. w.e.f. 08.01.2020 on the post of Facilitator in terms of Government Regularization policy with all consequential benefits.

ii) Issue a writ of mandamus or other appropriate writ order or direction directing the respondents to condone the break in contractual service on the post of Social Development Specialist (SDS) w.e.f. 31.10.2024 till her joining back, regularization towards continuity in service for all intents and purposes and re-fix the pay of the petitioner and pay the entire consequential benefits in favour of the petitioner with in time bound manner alongwith 12% interest.

iii) Issue a w it of mandamus or other appropriate writ order or direction, by directing the respondents to pay the equal pay and perks to petitioner from the initial date of his app intment r after completion of two years of contractual service as paid to regular employees of the government department in terms of the law laid down by the Hon’ble Apex court in India with all consequential benefits.”

Learned counsel for the petitioner submits that case of the petitioner, issue raised by petitioner and reliefs claimed herein have already been adjudicated in Nitin Thakur versus State of H.P and others CWP No. 4971 of 2024, decided on 23.09.2025 a/w connected matters. which was disposed of with following operative directions:-

“89. Consequently, in view of the detailed discussion made herein above as well as law taken into consideration, present petitions are allowed and respondents are directed to regularize the contractual services of the petitioners on the post they were offered engagement in the Department of Horticulture after completion of two years contractual service in terms of regularization policy framed by the Government of Himachal Pradesh.”

Learned counsel further submits that petitioner would be satisfied in case respondents/Competent Authority is directed to consider the case of the petitioner in light of the aforesaid decision. Learned counsel for the respondents has no objection to the aforesaid prayer.

Having regard to the ab ve submissions, but without examining the merits of the ma er, his writ petition is disposed of by directing the respondents No. 1 to 3/competent authority to consider and decide the case of the petitioner in accordance with law as well as taking into considerati n the above judgment in the case of Nitin Thakur CWP No. 4971 of 2024, decided on 23.09.2025 a/w connected matters., by passing appropriate order, within a period of six weeks from today. The order so passed be also communicated to the petitioner. Pending miscellaneous application(s), if any, shall also stand disposed of.