Varun Sharma vs State Of H.P. And Others

 Tarlok Singh Chauhan, J

The instant petition has been filed for the grant of following reliefs:

“i) That the writ in the nature of Mandamus or any other appropriate writ order or directions may kindly be issued to bring the services of the

Petitioner on contract basis, against the post of Trainer Employability Skill as against the 22 posts of Trainer Employability Skill which are lying vacant,

in view of the policy decision taken by the Respondents at Annexure P-9 from the due date with all consequential benefits.

ii) That the writ in the nature of prohibition or any other appropriate writ order or directions may kindly be issued prohibiting the respondents to

terminate the services of the Petitioner as Trainer Employability Skill and he be allowed to continue his duties as such.â€​

It appears that the petitioner has not approached the respondents before filing the instant petition.

Accordingly, we dispose of the instant petition by directing 2nd respondent to decide the claims of the petitioner in light of notification dated

03.10.2015 within a period of eight weeks from today. Needless to say that the petitioner shall be afforded an opportunity of hearing and the

consequent order shall be self speaking and reasoned one.

Pending application(s), if any, also stands disposed of.

Authenticated copy of this order be supplied by the Court Master.