Saranjani Devi vs State of H.P. and Others

Kurian Joseph, C.J.—The writ petition is filed with the following prayers:

a. That the Petitioner may kindly be promoted and regularized as Class-IV employee from the date she has completed 8 years of service as part-time water carrier.

b. That consequent upon her promotion and regularization, the Petitioner may kindly be allowed pay scale of Class-IV employee.

c. That all the consequential service benefits arising out of promotion and regularization may very kindly be allowed to the present Petitioner.

According to the Petitioner, the issue is squarely covered in her favour by the judgment of this Court in CWP No. 4857 of 2011, titled Smt. Khimi Devi v. State of H.P. and Ors. along with connected matters, dated 27.6.2011. There will be a direction to the third Respondent to look into the matter in light of the above decision and in case the Petitioner is also similarly situated, as the Petitioners in the aforesaid case, similar treatment shall be extended to the Petitioner herein also within a period of four months from the date of production of a copy of this judgment along with a copy of the judgment, referred to above, as well as a copy of the writ petition before the third Respondent by the Petitioner.

With the above observations, the writ petition stands disposed of, so also the pending application (s), if any.