Shanta Devi vs State Of Himachal Pradesh Through Secretary, (Education) And Others

Ajay Mohan Goel, J

With the consent of the parties, the case has been taken up for final consideration today.

By way of this petition, the petitioner has prayed for the following relief:

“(a). to issue a writ of mandamus, appropriate writ, order or direction in nature thereof, directing the respondents No. 4 to regularize services of the petitioner on completion of 8 years of services with all consequential benefits and thereafter the respondent department should grant all the consequential benefits to the petitioner including arrears of salary alongwith interest thereon @ 18% pa w.e.f due date till realization of the amount;

(b) to issue an appropriate writ, order or direction in nature thereof to give full justice to the petitioners in the circumstances of the case and may pass such further writ, order or orders as this Hon’ble Court may deem fit, proper, just and expedient in the circumstances of the case.”

Learned counsel for the petitioner submits that the case is squarely covered by the judgment passed by Hon’ble Coordinate Bench of this Court in CWP No.2755 of 2019, titled Sushma Devi Versus State of Himachal Pradesh & others, decided on 13.06.2022. Learned counsel for the respondents deny the same.

Be that as it may, this petition is disposed of with the direction that let the issues raised by the petitioner by way of this petition, be considered in light of the judgment being relied upon by the petitioner supra and necessary orders be passed within a period of eight weeks from today. Pending miscellaneous applications, if any, stand disposed of.