Ravinder Kumar vs State Of H.P And Another

Tarlok Singh Chauhan, J

The instant petition has been filed for grant of the following reliefs:-

“1). That the rejection orders dated 26.02.2014 and 10.07.2018 may kindly be quash and set-aside.

2) That the applicant is entitled for regularization immediately after completion of B years service as daily waged worker/DPL.

3) That the arrears, seniority and all others consequential benefits w.e.f. completion of 8 years with interest may kindly be granted in favour of the applicant.

4) That the case of applicant is squarely covered with the Judgment of Hon'ble High Court in CWP No.2415 of 2012 titled Mathu as Ram versus Municipal Corporation and others, and also with the Judgment in OA No. 1471 of 2016 titled as Tilak Raj versus State of H.P and others.”

It is not in dispute that the issue in question stands decided by this Court in LPA No. 165 of 2021, in case titled as State of H.P and another vs. Suraj Mani and others, decided on 12.01.2023.

Therefore, the respondents are directed to consider the case of the petitioner in light of the aforesaid judgment. Since the appeal against the said judgment is pending consideration before the Hon’ble Apex Court, the respondents shall confer all the benefits, if any, upon the petitioner, subject to the outcome of the Suraj Mani’s case (supra). While taking a decision, the respondents shall be guided in the matter of policy in light of the decision rendered by this Court in CWP No. 2415 of 2012 titled as Mathu Ram vs. Municipal Corporation and others, decided on 31.07.2014.

The writ petition is disposed of in the aforesaid terms, so also the pending applications, if any.