State Of H.P. And Others vs Megh Raj

Ravi Malimath, J

Aggrieved by the order dated 09.10.2015, passed by the erstwhile Himachal Pradesh Administrative Tribunal in OA No.156 of 2015, titled Megh

Raj Versus State of HP and others, the State has filed this petition.

The respondent herein sought for regularization of his services w.e.f. 01.01.2010 and not from the date of regularization granted to him on

15.01.2013.

On considering the contentions of both parties, the Tribunal in terms of the impugned order held at para 6 as follows:-

“6. The original application is, therefore, allowed and respondents are directed to consider the case of the applicant for regularization w.e.f.

01.01.2010 with all consequential benefits within a period of two months.â€​

Aggrieved by the said order, the State has filed this petition.

On considering the contentions and the reasons assigned, we do not find any ground to entertain this petition. The Tribunal has only directed

consideration of the case of the applicant (respondent herein) for regularization. Whether he is entitled for regularization or not, is to be determined by

the State in terms of the order of the Tribunal.

Therefore, it cannot be said that the State is aggrieved by such an order. Consequently, the petition is disposed off. The direction given in the

impugned order shall be complied with by the State within a period of three months from today.