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Judgment
7 paragraphs · 226 wordsVivek Singh Thakur, J
Petitioners have filed the present petition under Article 226 of the Constitution of India, seeking following relief:-
“i) That the respondents may be ordered to regularize the services of the applicants from the dates they completed 8 years service with all the benefits incidental thereof.”
Learned counsel appearing for the petitioners has submitted that the case of the petitioners are covered by the decision of this Court in LPA No. 165 of 2021, titled as State of H.P. and others Vs. Surajmani and another, decided on 12.1.2023, alongwith connected matters.
Learned counsel for the petitioners further submits that petitioners shall be satisfied in case respondents are directed to consider the claim of the petitioners and decide the same in time bound manner, in light of decision of Surajmani’s case supra, as has already been decided by the Division Benches of this High Court in similar matters.
Accordingly, this petition is disposed of with a direction to the respondents to consider and decide the case of the petitioners in terms of Whether the reporters of the local papers may be allowed to see the Judgment? Yes the decision of this Court in Surajmani’s case supra, expeditiously, preferably within six weeks from the date of receipt of copy of this order.
Pending application(s), if any also stand disposed of.