Suresh Kumar vs State Of Himachal Pradesh And Others

Sandeep Sharma, J

By way of present petition filed under Art. 226 of the Constitution of India, the Petitioner have prayed for following main reliefs:

“That the respondent-State may kindly be ordered to count the entire contract service of the petitioner for the purpose of annual increments as well as pensionary benefits as per the judgments cited supra.”

Learned counsel for the petitioner fairly states that the issue raised in the instant petition has been decided by this Court vide judgment dated 26.12.2019, titled Smt. Sheela Devi v. State Of HP And Ors (CWPOA No. 195 of 2019), and Jagdish Chand v. State of Himachal Pradesh & Others CWP No. 2411 of 2019 and other connected matters decided on 10.1.2020, and his client shall be content and satisfied, in case a direction is issued to the respondents to consider and decide the case of the petitioner in light of Sheela Devi and Jagdish Chand supra, in a time bound manner.

Mr. Rajan Kahol, learned Additional Advocate General is not averse to the innocuous prayer made on behalf of the Petitioner.

Consequently, in view of above, present petition is disposed of with a direction to the respondents to consider and decide the case of the petitioner in light of Sheela Devi and Jagdish Chand supra, within a period of four weeks. Needless to say, authority concerned, while doing the needful in terms of this order, shall afford opportunity of hearing to the petitioners and pass a speaking order thereafter. Liberty is reserved to the petitioner to file appropriate proceedings in appropriate court of law, if he still remains aggrieved.

The petition stands disposed of in the afore terms, alongwith all pending applications.