CourtKutchehry.com
High CourtsDivision Bench

Santosh Kumari vs State of H.P. and Another

High Court Of Himachal Pradesh · Decided on 20 July 2010 · Citation: (2010) 07 SHI CK 0017

HON’BLE JUDGES
Kurian Joseph, C.J · Kuldip Singh, J
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

4 paragraphs · 185 words

Kurian Joseph, C.J.—The petition has been filed with the following prayer:

(i) That the respondents may kindly be directed to consider the case of the petitioner to regularize her services as J.B.T. as per Annexure P-4 in terms of the judgment passed by this Hon''ble Court in Duni Chand v. State of H.P. and Ors. dated 01.11.2009 and as per Annexure P-7 in terms of the judgment passed by this Hon''ble Court in CWP No. 1780 of 2010 titled as Neelam Kumari and Ors. v. State of H.P. and Anr. dated 5.5.2010.

2.

In case the petitioner is similarly situated person pursuant to Annexure P-7 judgment of this Court in CWP No. 1780 of 2010, the petitioner cannot be discriminated. Therefore, the writ petition is disposed of as follows:

The petitioner may file appropriate representation before second respondent within a period of three weeks from today. The second respondent after verification of the facts, shall consider the same on merits and take appropriate action within another two months. The benefits, to which the petitioner is found, if eligible, shall also be disbursed to the petitioner.