Subhada Devi vs State of H.P. and Others

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

(a) That the Petitioner may kindly be promoted and regularized as Class IV employee from the date he has completed 8 years of service as part time water carrier.

(b) That consequent upon his promotion and regularization, the Petitioner may kindly be allowed pay scale of class-IV employee.

(c) That all the consequential service benefits arising out of promotion and regularization may very kindly be allowed to the present Petitioner.

It is submitted by the learned Counsel for the Petitioner that the case is squarely covered by the decision of this Court dated 21st December, 2010 rendered in CWP No. 7896 of 2010 titled as Jai Singh v. State of H.P. and Ors.

Therefore, there will be a direction to the second Respondent/competent authority to look into the matter, verify the facts and in case the Petitioner herein is similarly situated as the Petitioner in the decision, referred to above, similar treatment shall be extended to the Petitioner herein also within a period of four months from the date of production of a copy of this judgment along with a copy of the writ petition and the copy of the judgment, referred to above, by the Petitioner before the second Respondent/competent authority.

The writ petition is disposed of, so also the pending applications, if any.