Himachal Pradesh High Court
Nikku Ram & Others vs State Of Himachal Pradesh And Others on 31 May, 2023
Bench: M.S. Ramachandra Rao, Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
.
CWP No. 3308 of 2023
Decided on: 31.05.2023.
Nikku Ram & others ..Petitioners.
Versus
State of Himachal Pradesh and others
.....Respondents.
Coram:
The Hon'ble Mr. Justice M.S. Ramachandra Rao, Chief Justice.
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge.
Whether approved for reporting?
For the petitioners: Mr. Adarsh K. Sharma, Advocate.
For the respondents: Mr. Anup Rattan, Advocate General, with
Mr. Rakesh Dhaulta, Mr. Varun
Chandel, Mr. Pranay Pratap Singh,
Additional Advocates General, Mr.
Gautam Sood and Mr. Sidharth Jalta,
Deputy Advocates General.
M.S. Ramachandra Rao, Chief Justice (oral)
Heard both sides.
2. The grievance of the petitioners in this writ petition is that the regularization orders issued to them by the respondents require modification and consequential benefits should be paid to them by the respondents as were given to one Varinder Singh.
::: Downloaded on - 01/06/2023 20:31:31 :::CIS 23. All the petitioners are directed to submit a representation to the 2nd respondent in that regard within two .
week by registered post with acknowledgement due; and within six weeks of the receipt of the said representation, the 2nd respondent shall pass an appropriate order and communicate his decision thereon to each of the writ petitioners.
4. The writ petition is accordingly disposed of alongwith pending application(s) if any.
(M.S. Ramachandra Rao) Chief Justice (Ajay Mohan Goel) Judge May 31, 2023.
(hemlata) ::: Downloaded on - 01/06/2023 20:31:31 :::CIS