Himachal Pradesh High Court
Rajpal Thakur vs State Of H.P. And Others on 23 March, 2015
Author: Mansoor Ahmad Mir
Bench: Mansoor Ahmad Mir
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.1775 of 2010
Decided on: March 23, 2015.
.
Rajpal Thakur ..........Petitioner.
versus
State of H.P. and others. .....Respondents.
___________________________________________________________________
Coram
The Hon'ble Mr.Justice Mansoor Ahmad Mir, Chief Justice.
Whether approved for reporting?
For the Petitioner: Nemo.
For the Respondents: Mr.Shrawan Dogra, Advocate General,
with Mr.Romesh Verma, Mr.M.A. Khan,
Addl.A.Gs. and Mr.J.K. Verma, Dy.A.G.
____________________________________________________________
Mansoor Ahmad Mir, C.J. (Oral)
The writ petition has been filed with the following prayers:
"(i) That a writ of mandamus may kindly be issued and the respondents may be directed to issue the final seniority list of Part Time Water Carriers who have been appointed under Part Time Water Carriers' Scheme, 2001 by including the name of the petitioner forthwith.
(ii) That the respondents may be directed to grant Whole Time Water Carrier's status to the petitioner prior to those persons who have been appointed subsequent to the date of appointment of the petitioner."::: Downloaded on - 15/04/2017 17:51:02 :::HCHP
...2...
2. The writ petition is pending in this Court for the last .
about five years, however, the respondents have not filed any reply so far.
3. Accordingly, in the facts of the case, I deem it proper to dispose of the writ petition with a direction to the respondents/Competent Authority to examine the case of the petitioner in light of the averments contained in the writ petition and the Rules occupying the field, and make a decision within a period of six weeks from today.
4. Pending CMPs, if any, also stand disposed of.
23rd March, 2015. (Mansoor Ahmad Mir) (TILAK) Chief Justice.
::: Downloaded on - 15/04/2017 17:51:02 :::HCHP