Himachal Pradesh High Court
Harjeet Kaur vs State Of H.P. & Others on 27 March, 2023
Bench: Sabina, Satyen Vaidya
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP No.1476 of 2023 .
Decided on: 27.03.2023
Harjeet Kaur ...Petitioner
Versus
State of H.P. & others ...Respondents
Coram
The Hon'ble Ms. Justice Sabina, Acting Chief Justice The Hon'ble Mr. Justice Satyen Vaidya, Judge Whether approved for reporting?
For the petitioner: Ms. Babita Chauhan, Advocate on behalf of Mr. A.K. Gupta, Advocate.
For the respondents: Mr. Pranay Pratap Singh, Additional Advocate General.
Sabina, Acting Chief Justice (Oral) The petition has been filed by the petitioner seeking the following reliefs:
"i. That the respondents may be ordered to give contractual appointment to the petitioner from due date, with all benefits incidental thereof and regularization thereafter from the due date with all benefits incidental thereof."
2. The case of the petitioner is that she was appointed as Punjabi Teacher on period-wise basis in the year 2011. In the year 2018, the Government of Himachal Pradesh took a decision to convert the period based Punjabi and Urdu Teachers into contractual appointment. The learned counsel for the petitioner ::: Downloaded on - 28/03/2023 20:34:32 :::CIS 2 states that the case of the petitioner would be squarely covered by the judgment dated 20 th October, 2021 of the learned Single Judge .
of this Court in CWP No. 2045 of 2019 (Smt. Abida Parveen and another Versus State of Himachal Pradesh and others).
3. The learned counsel for the petitioner states that the petitioner would be content if the petitioner is permitted to make a representation to respondent No.2-the Director of Higher Education, Shimla and if directions are issued to decide the same in a time-
bound manner.
4. Without going into the merits or otherwise of the matter, we dispose of the petition by permitting the petitioner to make a representation to respondent No.2. If such a representation is made within two weeks from today, the same shall be decided by respondent No.2 after considering the judgment referred to above within eight weeks from the date of receipt of the representation.
5. The writ petition to stand disposed of in the above terms, so also the pending miscellaneous application(s), if any.
( Sabina ) Acting Chief Justice ( Satyen Vaidya ) Judge March 27, 2023 (vt) ::: Downloaded on - 28/03/2023 20:34:32 :::CIS