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Suresh Kumar vs State Of H.P. & Others

High Court Of Himachal Pradesh · Decided on 9 October 2020 · Citation: (2020) 10 SHI CK 0073

HON’BLE JUDGES
L. Narayana Swamy, CJ · Anoop Chitkara, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 4334 Of 2020
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Judgment

5 paragraphs · 128 words

Anoop Chitkara, J

1.

The petitioner, who is working as Shastri in Government Middle School Sharmla u/c Government Senior Secondary School, Mahori, District Shimla, H.P., has come up before this Court seeking a direction to the respondents to regularize his services from initial date of appointment i.e. w.e.f. 30.1.2009, with all consequential benefits.

2.

Notice. Mr. Adarsh Sharma, learned Additional Advocate General appears and accepts service of notice on behalf of the respondents.

3.

In view of the nature of the order, we propose to pass, no response is required from the respondents.

4.

Consequently, this petition is disposed of with a direction to the respondent/authorities to decide the representation of the petitioner, Annexure P-4, in accordance with law, within two months. Pending application(s), if any, are closed.