Surinder Kumar and Others vs The State of H.P. and Others

Kurian Joseph, C.J.—The Writ Petition is filed for the following relief:

that the Respondents be directed to regularize the services of the applicants in terms of the policy, Annexure A-2, notification, Annexure A-3 and the terms and conditions of appointment, vide which the applicants were to be regularized within five years of their joining as Vidya Upasaks as the applicants have completed about 7 years of service under the Respondents, by6 waiving of the balance period of training. The Respondents be restrained from further notifying any other training programme and schedule for the applicants as the applicants have already completed the period of five years and undergone training as and when directed by the Respondents during the past about 7 years.

It is submitted that the matter is wholly covered by the decision of this Court in CWP(T) No. 12770 of 2008, Duni Chand v. State of Himachal Pradesh and Ors. decided on 11th November, 2009. Accordingly, we direct the first Respondent to look into the matter in light of the above decision and extend similar treatment to the Petitioner in case the judgment t has been implemented in favour of the Petitioners in the above referred case and it has become final, within two months from the date of production of a copy of this judgment alongwith a copy of the judgment, referred to above.

The Writ Petition is disposed of.