Inder Dev vs State of H.P. and Others

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

i) That a writ of mandamus may very kindly be issued thereby directing the Respondents to count the adhoc services rendered by the Petitioner from the date of initial appointment, till the issuance of regularization order, for the purpose of annual increment and all consequential benefits, pay fixation etc. be released in favour of the Petitioner.

It is submitted that the issue is squarely covered by the judgment rendered by this Court in CWP (T) No. 7712 of 2008 titled Paras Ram v. State of H.P., decided on 19.5.2009. The 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. In case the Petitioner is similarly situated as the Petitioner covered by the judgment referred to above, a similar treatment shall be extended to the Petitioner herein also within another four months on production of copy of this judgment along with copy of the representation and judgment, referred to above.

The writ petition is disposed of, so also the pending application(s), if any.