Shakti Chand vs State of H.P. and Others

V.K. Ahuja, J.—The writ petition has been filed with the following prayers:

(i) That the Respondents be directed to take over the services of the applicant by adjusting/absorbing him in the HIMFED, or in any other public sector undertaking or autonomous body of the State Government.

(ii) That any other relief deemed fit and proper in the facts and circumstances of the case may kindly be granted in favour of the applicant.

It is stated that the Petitioner is similarly situated as the Petitioners in O.A. No. 1004 of 1991 and other cases. There will be a direction to the first Respondent/competent authority to consider the case of the Petitioner also and similar treatment be extended to the Petitioner herein also as in the case of the Petitioners covered in O.A., referred to above. Needful, as above, if not already done, shall be done with notice to the Petitioner and other affected party, within four weeks on production of the copy of this judgment by the Petitioner before the first Respondent/competent authority.

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