Himachal Pradesh High Court
Mohd. Shafi And Others vs H.P. Wakf Board And Another on 29 June, 2016
Bench: Mansoor Ahmad Mir, Sandeep Sharma
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA.
CWP No. 3812 of 2015.
Date of decision: 29th June, 2016.
.
Mohd. Shafi and others .....Petitioners.
Versus
H.P. Wakf Board and another ..... Respondents.
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Sandeep Sharma, Judge.
of
Whether approved for reporting ?1
For the petitioners: Ms. Ranjana Parmar, Sr. Advocate with Mr.
rt Karan Parmar, Advocate.
For the respondents: Ms. Jyotsna Rewal Dua, Sr. Advocate with
Ms. Charu Bhattnagar, Advocate.
Mansoor Ahmad Mir, Chief Justice (Oral)
The petitioners, by the medium of this writ petition, have sought mainly the following reliefs, on the grounds taken in the writ petition.
"(i) That the communication dated 15.5.2015 may kindly be quashed and set aside and respondents may be directed to treat the petitioners as regular appointee from the date of their initial appointment with all consequential benefits. Or in the alternative
(ii) The respondents may be directed to regularize the services of the petitioners on completion of eight years of service from due date with all consequential benefits."1
Whether the reporters of Local Papers may be allowed to see the judgment ?.
::: Downloaded on - 15/04/2017 20:43:05 :::HCHP -2-2. Respondents have filed the reply and contested the writ petition on the grounds taken therein. Copy of appointment order of the petitioners is on the record. While .
going through the appointment order, it appears that the petitioners have been appointed only on temporary basis for one year. No such appointment order is on the record which can be made basis for appointing the petitioners on regular of basis. However, we deem it proper to direct the respondents not to terminate the services of the petitioners, except in rt accordance with law and also consider their representation Annexure P7 and make decision, as per the law applicable, within eight weeks from today. Ordered accordingly.
3. With the aforesaid observations, the petition is disposed of alongwith pending applications if any. Copy dasti.
(Mansoor Ahmad Mir) Chief Justice.
June 29, 2016. (Sandeep Sharma)
(cm Thakur) Judge.
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