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Sarabjit Kaur vs State Of H.P. & Anr

High Court Of Himachal Pradesh · Decided on 13 May 2024 · Citation: (2024) 05 SHI CK 0028

HON’BLE JUDGES
Satyen Vaidya, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No.3961 Of 2024
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Judgment

9 paragraphs · 383 words

Satyen Vaidya, J

1.

Notice. Mr. L.N. Sharma, Addl. Advocate General, appears and waives service of notice on behalf of the respondents.

2.

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

“i. Issue a writ of mandamus directing the respondents to regularize the services of the petitioner with effect from the date of her initial engagement/appointment with all consequential benefits in term of the judgments passed by this Hon’ble Court in CWP No.7602/2010, titled as Om Parkash Vs. State of H.P. & Ors. and connected matters, CWP No.3144 of 2011, titled as Anju Devi vs. State of H.P. and others and CWP No.3143 of 2011, titled as Manju Devi vs. State of H.P. & Ors.

ii. Issue a writ of mandamus directing the respondents to release the entire consequential benefits along with interest @9% per annum from the date of her initial appointment to till the date of regularization.”

3.

It has been submitted by learned counsel for the petitioner that issue akin to the one raised in the instant petition has already been decided by this Court vide judgment dated 14th March, 2024, passed in CWPOA No. 2782 of 2019, titled as Narender Singh Thakur & Ors Vs. State of H.P. & Ors. He has further submitted that the petitioner herein shall be satisfied, at this stage, in case the respondent- State is directed to consider and decide the case of petitioner in light of aforesaid judgment in a time bound manner.

4.

Prayer being innocuous is not opposed.

5.

Without adverting to the merits of the case, the instant petition is disposed of with direction to respondent No.2 to consider and decide the case of the petitioner within six weeks from today strictly in terms of the judgment passed by this Court on 14th March, 2024, in CWPOA No. 2782 of 2019, titled as Narender Singh Thakur & Ors. vs. State of H.P. & Ors., by passing a detailed and reasoned order. Needless to say that in case petitioners is found identically situated as the beneficiaries in the case(s) decided vide aforesaid judgment dated 14th March, 2024, the petitioner shall also be extended all such benefits as made available to beneficiaries therein within further period of four weeks.

6.

Pending applications, if any, also stand disposed of.