Smt. Shakti Pathania vs State of H.P. and Others

Kurian Joseph, C.J.—These Writ Petitions are filed with the following prayer:

i) That the Respondents may kindly be directed to consider the case of the present Petitioner for regularize her services after her completion of 5 years service as Trained Nursery Teacher as per notification dated 2.2.1999 annexure P-3 issued by the State Government and followed by the Respondent i.e. from the year 2002 instead from the year 206 as has been done by the Respondent department without following their own instructions and keeping in view the judgment passed by this Hon''ble Court dated 5.4.2010 passed in CWP (T) No. 15627 of 2008 titled as Karuna Devi v. State of Himachal Pradesh and Ors. with all consequential benefits.

It is submitted by the learned Counsel for the Petitioners that the issue is covered in their favour by the judgment of this Court in CWP (T) No. 15627 of 2008, Smt. Karuna Devi v. State of Himachal Pradesh and Ors. It is seen that the Petitioners have submitted Annexure P-6 representation before the first Respondent. There will be direction to the first Respondent to look into Annexure P-6 and take appropriate action in accordance with law and also in the light of the judgment referred to above within three months. In case the Petitioners are situated as the Petitioner covered by Annexure P-7 judgment and in case the said judgment has become final similar treatment shall also be extended to the Petitioners herein also.

All the Writ Petitions are disposed of.