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Government Of Himachal Pradesh & Others vs Rakesh Thakur on 20 April, 2015

Bench: Vikramajit Sen, Abhay Manohar Sapre

                                                        1

     ITEM NO.31                              COURT NO.12                    SECTION XIV

                                   S U P R E M E C O U R T O F        I N D I A
                                           RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)....../2015
                                       CC No(s). 6937-6938/2015

     (Arising out of impugned final judgment and order dated 11/11/2014
     and 26/02/2014 in LPA No. 178 /2014 and CWP No. 6451/2011 passed by
     the High Court of Himachal Pradesh at Shimla)

     GOVERNMENT OF HIMACHAL PRADESH & OTHERS                                Petitioner(s)

                                                       VERSUS

     RAKESH THAKUR                                                          Respondent(s)
     (with appln. (s) for c/delay in filing SLP)


     Date : 20/04/2015 These petitions were called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE VIKRAMAJIT SEN
                          HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE

     For Petitioner(s)                  Dr. Rajeev Dhawan, Sr.Adv.
                                        Mr. Suryanarayana Singh, AAG
                                        Ms. Pragati Neekhra,Adv.
     For Respondent(s)


                           UPON hearing the counsel the Court made the following
                                              O R D E R

Heard learned Senior counsel for the Petitioners.

Delay condoned.

We have perused the Judgment of Learned Single Judge who, in paragraph 11 which is the operative part of the Judgment had passed certain directions for regularizing the services of the Respondent before us as a Junior Engineer.

In the Impugned Judgment of the Division Bench it is Date: 2015.04.21 clear that paragraph 11 has been modified to the extent that the 17:18:22 IST Reason:

Petitioner before us has been directed to consider the case of Writ Petitioner for regularization as Junior Engineer in District Rural  2 Development Agency, Shimla from the date he has completed eight years of service. Learned Senior Counsel appearing for the Petitioners states that this direction shall be implemented no sooner a permanent sanctioned post is available. The Petitioner may keep all these considerations in mind while deciding the Representation of the Respondent, without being influenced by any observations made by the learned Single Judge.

The Special Leave Petitions stand disposed of.

(USHA BHARDWAJ)                                         (SAROJ SAINI)
   AR-CUM-PS                                             COURT MASTER