Varsha Sharma vs State of H.P.

Kurian Joseph, C.J.—The writ petition is filed with the following prayers:

(i) That the Respondent may kindly be directed to make the payment of salary of vacations to the Petitioner from the date of her initial appointment Annexure P-1 along with interest at the rate of 18% per annum.

(ii) That the Respondent may kindly be directed to regularize the services of the Petitioner w.e.f. the year 2007, when she has completed 8 years of contract service.

It is submitted that as per the policy prevailing at the relevant time on completion of 8 years of contract service, the incumbent is entitled to regularization. It is also submitted that in the case of several similarly situated persons, regularization has also been granted. Therefore, there will be a direction to the first Respondent to look into the matter and take appropriate action in accordance with law and justice without discriminating the Petitioner. The needful, as above, shall be done within four months from the date of the production of a copy of this judgment along with a copy of the writ petition by the Petitioner.

The writ petition is disposed of, so also the pending applications, if any.