Suresh Kumar vs State Of H.P. And Others

Sandeep Sharma, J

By way of present petition, the petitioner has prayed for the following main relief(s):

"i) The respondents may kindly be directed to consider the case of petitioner for regularization with effect from 23.11.1996, the date when his juniors have been regularized, with all consequential benefits.

ii) Alternative, the respondents may kindly be directed to consider the case of the petitioner for conferment of daily wage status on completion of 10 years service from 01-04-1998 and subsequent regularization on completion of 8 years service from 01-04-2007, with all consequential benefits. "

Learned Counsel appearing for the petitioner, on instructions contends that his client shall be content and satisfied in case, petitioner's case for regularization is considered in terms of annexure P-2, dated 23.11.1996, from the date, his juniors were ordered to be regularized with all consequential benefits.

Learned Additional Advocate General is not averse to the aforesaid innocuous prayer made on behalf of the petitioner.

Consequently, without going into the merits of the case, the present petition is disposed of with a direction to the respondents to consider the case of the petitioner for regularization, with all consequential benefits, in terms of annexure P-2, dated 23.11.1996, as has been done in case of other similarly situate persons/juniors of the petitioner. Needless to say, opportunity of hearing shall be afforded to the petitioner and a speaking order shall be passed by the respondent. Liberty is reserved to the petitioner to file appropriate proceedings before appropriate Forum, if he still remains aggrieved.

Petition stands disposed of in the aforesaid terms, alongwith all pending applications.