Sarojani Devi Ratwan vs State Of Himachal Pradesh & Others on 13 March, 2015

[Cites 1, Cited by 9]

Himachal Pradesh High Court

Sarojani Devi Ratwan vs State Of Himachal Pradesh & Others on 13 March, 2015

Bench: Mansoor Ahmad Mir

    IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

                                     CWP No. 5622 of 2013-C
                                     Decided on: 13.03.2015




                                                                 .

    Sarojani Devi Ratwan                                     ...Petitioner.





                                   Versus

    State of Himachal Pradesh & others                       ...Respondents.

    Coram





    The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
    Whether approved for reporting? No.

    For the petitioner:       Nemo.

    For the respondents:      Mr. Shrawan Dogra, Advocate General,
                              with Mr. Romesh Verma & Mr.          V.S.
                              Chauhan, Additional Advocate Generals


                              & Mr. J.K. Verma, Deputy Advocate
                              General, for respondents No. 1 and 2.

                              Nemo for respondent No. 3.






    Mansoor Ahmad Mir, Chief Justice                (Oral)

The writ petitioner has sought writ of mandamus directing the respondents to regularize the services of the writ petitioner by reckoning her service from 27.06.1995 instead of 16.08.2010, against the post under which she worked with the Anath Ashram, which was transferred to the Government of Himachal Pradesh Welfare Department alongwith its assets and liabilities, with all consequential benefits.

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2. The writ petitioner, alongwith other similarly situated persons, has obtained a judgment in her favour in CWP .

(T) No. 986 of 2008, titled as Jagdish Chand and others versus State of Himachal Pradesh and others, decided on 12.07.2010, whereby the respondents were directed to consider her case for regularization, but was constrained to file COPC No. 410 of 2011 for implementation of the same and her services came to be regularized on 16.08.2010.

3. In the given circumstances, I deem it proper to dispose of this writ petition with a direction to the respondents to examine the case of the writ petitioner in light of the averments contained in the writ petition read with the Rules occupying the field and make a decision about the date of her regularization within six weeks.

4. The writ petition is disposed of accordingly alongwith all pending applications, if any.

(Mansoor Ahmad Mir) Chief Justice March 13, 2015 ( rajni ) ::: Downloaded on - 15/04/2017 17:45:55 :::HCHP

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