Dandu Lal vs State of H.P. and Another

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

(i) That writ in the nature of mandamus may kindly be issued, directing the Respondents to implement the order dated 18.8.2007 and in the alternative, the Respondents may kindly be directed to consider the case of the Petitioner for regularization on the basis of law laid down by this Hon''ble Court in CWP (T) No. 7605/08 titled as Suraj Bahadur v. HP State Forest Corporation Ltd. and others.

It is submitted by the learned Counsel for the Petitioner that the case is squarely covered by the decision of this Court rendered in CWP No. 1594 of 2008 titled as Man Singh v. State of H.P. and others.

Learned Deputy Advocate General points out that the factual aspects are to be verified by the competent authority. Petitioner submits that he would file appropriate representation furnishing all factual details before the competent authority within a period of one month from today. It is always open for him to do so.

Therefore, in the event of the Petitioner approaching the first Respondent within a period of one month, the matter will be duly considered by the first Respondent in the light of the judgment, referred to above and appropriate action in accordance with law will be taken within another four months from the date of receipt of the representation along with a copy of this judgment and the copy of the judgment, referred to above.

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