Himachal Pradesh High Court
Kamlesh Kumar vs State Of Himachal Pradesh & Another on 26 March, 2015
Author: Mansoor Ahmad Mir
Bench: Mansoor Ahmad Mir
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWPs No. 941 to 943 of 2013
Decided on: 26.03.2015
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CWP No. 941 of 2013
Kamlesh Kumar ...Petitioner.
Versus
State of Himachal Pradesh & another ...Respondents.
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CWP No. 942 of 2013
Duni Chand ...Petitioner.
r Versus
State of Himachal Pradesh & another ...Respondents.
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CWP No. 943 of 2013
Manoj Kumar ...Petitioner.
Versus
State of Himachal Pradesh & another ...Respondents.
Coram
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
Whether approved for reporting?
For the petitioner(s): Mr. V.B. Verma, Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate General,
with Mr. Romesh Verma & Mr. M.A. Khan,
Additional Advocate Generals, and Mr. J.K.
Verma, Deputy Advocate General.
Mansoor Ahmad Mir, Chief Justice (Oral)
It is contended that the writ petitioners are entitled ::: Downloaded on - 15/04/2017 17:53:22 :::HCHP -: 2 :- to regularization from the date their juniors have been regularized, but the respondents have not regularized their .
services despite the fact that they have granted the said benefit to the other similarly situated persons, particulars whereof have been given in the writ petition.
2. The respondents have filed reply, which has been controverted by the medium of rejoinder.
3. I have gone through the pleadings and am of the considered view that the writ petitioners have carved out a case for examination and consideration.
4. In the given circumstances, I deem it proper to dispose of these writ petitions with a direction to the respondents to examine the cases of the writ petitioners afresh and make a decision within six weeks.
5. The writ petitions are disposed of accordingly alongwith all pending applications.
(Mansoor Ahmad Mir) Chief Justice March 26, 2015 ( rajni ) ::: Downloaded on - 15/04/2017 17:53:22 :::HCHP