SAHIB SINGH Vs. STATE OF HP

JUDGEMENT

(1.) THE petitioners are Laboratory Attendants. THEy are aggrieved since they are not granted regularization on completion of eight years of service. It is their submission that they have been granted regularization only on completion of ten years of service. It is their contention that as per the policy prevailed at the time of completion of eight years of service, they were entitled to regularization. Reference is invited to Annexure P-2 communication from Dy. Director of Education, wherein there is a reference that the matter is being taken up with the government. Be that as it may. But the learned counsel for the petitioners submits that several similarly situated Laboratory Attendants, who are juniors to the petitioners, have been granted regularization on completion of eight years of service. If the regularization has been granted to the juniors on completion of eight years of service on the basis of a policy prevailing at the relevant time, the petitioners cannot be discriminated. THErefore, these writ petitions are disposed of as follows:-

(2.) THE second respondent/ competent authority will examine the matter of the petitioners herein also and in case there was a policy to the effect that they would be regularized on completion of eight years of service, they shall be granted regularization on completion of eight years of service, as has been done in the cases of others. Needful in this regard shall be done within a period of four months from the date of production of copy of judgement by the petitioners alongwith copy of writ petition. Copy dasti.