AI Structured Summary
Not yet generated for this judgment
Judgment
Vivek Singh Thakur, J
In present case, Erstwhile H.P. State Administrative Tribunal, vide order dated 14th September, 2017, had directed the Department to consider the
case of petitioner in consonance with judgment rendered by this High Court in CWP(T) No. 15627 of 2008, titled Smt. Karuna Devi vs. State of H.P.
and others with rider that in case, petitioner is similarly situated.
2 Response has been filed to petition wherein it is stated that in compliance of directions of the Court to consider the case of Karuna Devi, her claim
for regularization w.e.f. 2002 was rejected and her regularization w.e.f. 1.4.2006 was stated to have been effected rightly. However, the State had
filed LPA No. 45 of 2011 in case of Karuna Devi, which was dismissed with observations that department had to consider the case of Karuna Devi
as per law applicable.
3 Learned Deputy Advocate General submits that after considering the case of Karuna Devi, as per law applicable, her claim for regularization from
entry date was rejected and therefore, in the case of petitioner also, department vide order No. Shiksha - H (Elem)(E-IV)B(6)7-191/60-2016 dated
27.12.2018 has rejected the case of petitioner also.
4 In view of aforesaid facts and circumstances, nothing survives to be adjudicated in present case and accordingly, same is closed and disposed of
with liberty to petitioner to file appropriate petition for redressal of her grievances, if any survives, in accordance with law.
Petition stands disposed of in aforesaid terms.