Ved Mittar Sharma vs State of H.P. and Others

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

(a) That the writ in the nature of mandamus may kindly be issued directing the Respondents to regularize the services of the Petitioner as Cook-cum-Chowkidar instead of Helper and further they may kindly be directed to pay the arrears along with interest from 1.1.1994 on the revised pay scale of Cook-cum-Chowkidar with all consequential benefits as has been done in the similarly situated persons.

It is submitted that despite several representations, no action has been taken in the matter so far. The writ petition is disposed of directing the first Respondent to look into Annexures P-5 to P-8 (representations), filed by the Petitioner and take appropriate action thereon in accordance with law, adverting to the contentions taken by the Petitioner within a period of two months from the date of production of a copy of this judgment alongwith a copy of the writ petition. The benefits, if any, flowing out of such consideration shall also be disbursed to the Petitioner within another one month.