Himachal Pradesh High Court
Arun Kumar vs State Of Himachal Pradesh & Others on 6 January, 2015
Bench: Chief Justice, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 9824 of 2014 a/w CWPs
No. 9828, 9830, 9835, 9843, 9848
to 9850, 9943, 9988 to 9992 of 2014
.
Decided on: 06.01.2015
1. CWP No. 9824 of 2014
Arun Kumar ...Petitioner.
Versus
State of Himachal Pradesh & others ...Respondents.
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2. CWP No. 9828 of 2014
Karan Singh ...Petitioner.
Versus
State of Himachal Pradesh & others ...Respondents.
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3. CWP No. 9830 of 2014
Ramesh Negi ...Petitioner.
Versus
State of Himachal Pradesh & others ...Respondents.
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4. CWP No. 9835 of 2014
Dipti Aggarwal ...Petitioner.
Versus
State of Himachal Pradesh & others ...Respondents.
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5. CWP No. 9843 of 2014
Shivani Manhas ...Petitioner.
Versus
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State of Himachal Pradesh & others ...Respondents.
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6. CWP No. 9848 of 2014
.
Hari Mohan ...Petitioner.
Versus
State of Himachal Pradesh & others ...Respondents.
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7. CWP No. 9849 of 2014
Amit Kumar ...Petitioner.
Versus
State of Himachal Pradesh & others ...Respondents.
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8. CWP No. 9850 of 2014
Kashmir Kumar ...Petitioner.
Versus
State of Himachal Pradesh & others ...Respondents.
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9. CWP No. 9943 of 2014
Pawan Kumar ...Petitioner.
Versus
State of Himachal Pradesh & others ...Respondents.
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10. CWP No. 9988 of 2014
Anita Kumari ...Petitioner.
Versus
State of Himachal Pradesh & others ...Respondents.
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11. CWP No. 9989 of 2014
Hitender Sharma ...Petitioner.
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Versus
State of Himachal Pradesh & others ...Respondents.
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12. CWP No. 9990 of 2014
Kirti Singh ...Petitioner.
Versus
State of Himachal Pradesh & others ...Respondents.
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13. CWP No. 9991 of 2014
Bal Krishan ...Petitioner.
Versus
State of Himachal Pradesh & others ...Respondents.
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14. CWP No. 9992 of 2014
Shashi Kishore ...Petitioner.
Versus
State of Himachal Pradesh & others ...Respondents.
Coram
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting?
For the petitioner(s): Mr. B.L. Soni & Mr. Aman Parth Sharma,
Advocates.
For the respondents: Mr. Shrawan Dogra, Advocate General,
with Mr. Anup Rattan & Mr. Romesh
Verma, Additional Advocate Generals, and
Mr. J.K. Verma, Deputy Advocate General,
for respondents-State.
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Mr. Ashok Sharma, Assistant Solicitor
General of India, for respondents-Union of
India.
.
Mansoor Ahmad Mir, Chief Justice (Oral)
Issue notice. Mr. J.K. Verma, learned Deputy Advocate General, waives notice on behalf of respondents-State and Mr. Ashok Sharma, learned Assistant Solicitor General of India, waives the same on behalf of the respondent-Union of India.
2. Keeping in view the facts of all the cases in hand, prayer sought read with the fact that similar cases have been disposed of by this Court vide judgments rendered in CWP No. 7056 of 2014, titled as Neelima Kumari versus State of Himachal Pradesh and others, decided on 14.10.2014, CWP No. 7057 of 2014, titled as Kanchan Kumari versus State of Himachal Pradesh and others, decided on 14.10.2014 and CWP No. 7058 of 2014, titled as Robin Chaudhary versus State of H.P. & others alongwith other connected matters, decided on 15.10.2014, we deem it proper to dispose of these writ petitions, at this stage, by directing the respondents/competent authority to consider the cases of the writ petitioners for regularization in terms of the Rules / Regulations/ Policy read with the averments contained in the writ petitions and annexures thereto and make decision, after hearing the petitioner, within four weeks from today. Ordered accordingly.
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same.
4. All pending applications, if any, also stand disposed of.
Copy dasti.
(Mansoor Ahmad Mir) Chief Justice (Tarlok Singh Chauhan) Judge January 6, 2015 ( rajni ) ::: Downloaded on - 15/04/2017 17:29:26 :::HCHP