Sh. Chhavinder Kumar Shandil vs State of H.P.

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

(i) That the respondents may be directed to treat the petitioner as regularly appointed junior Engineer from the day he was appointed as such on contract basis with all consequential benefits including entitlement for pension as per CCS Pension Rules, 1972.

(ii) That the petitioner further prays that in case this Hon''ble Court is pleased to come to the conclusion that the petitioner is not entitled to be treated to be regular service from the day when he was appointed on contract basis, then this Hon''ble Court may kindly be pleased to issue a writ of mandamus directing the respondent state to treat the petitioner as regularly appointed junior Engineers from the day when he completed 7 years of service contract basis as per CCS Pension Rules 1872, as has been done by the respondent State in the case of daily wager junior engineers whose services have been regularized from the date they completed ten years of service.

It is for the petitioner to file an appropriate representation before the second respondent, in which case, the second respondent will get an opportunity to look into the matter and take appropriate action in accordance with law. Therefore, without expressing any opinion on the merits of the case and leaving all the contentions open, the petition is disposed of as follows.

In the event of the petitioner filing an appropriate representation before the second respondent within a period of one month from today, the matter will be considered by the second respondent/competent authority after affording an opportunity of hearing to the petitioner and appropriate orders, in accordance with law, will be passed within another three months.

The writ petition is disposed of, so also the pending application(s), if any.