Daleep Singh vs State of H.P.

Dharam Chand Chaudhary, J.—With the consent of the parties, this petition is taken up for hearing today itself.

The writ petition is filed with the following prayers:

i) That the respondents may be ordered to appoint the petitioner as Art and Craft Teacher on regular basis and the order dated 20.4.2012, Annexure P-7, may be ordered to be modified to that extent.

ii) That the petitioner may be held entitled to be appointed as Art and Craft Teacher on regular basis from due date with all consequential benefits.

According to the petitioner, he is similarly situated as the petitioner in CWP No. 2866 of 2009 titled as Kamlesh Kumar versus The State of H.P. and others, decided on 29th August, 2011. In case the petitioner is similarly situated, in case the judgment has attained finality and the same has been implemented, similar treatment shall be given to the petitioner herein also. The needful shall be done by the 2nd respondent within a period of two months from the date of production of a copy of this judgment along with copy of the writ petition and copy of the judgment referred to above.

With the above observations, the writ petition stands disposed of, so also the pending applications, if any.