VARSHA SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) The writ petition is filed with the following prayers:

(2.) It is submitted that as per the policy prevailing at the relevant time on completion of 8 years of contract service, the incumbent is entitled to regularization. It is also submitted that in the case of several similarly situated persons, regularization has also been granted. Therefore, there will be a direction to the first Respondent to look into the matter and take appropriate action in accordance with law and justice without discriminating the Petitioner. The needful, as above, shall be done within four months from the date of the production of a copy of this judgment along with a copy of the writ petition by the Petitioner.

(3.) The writ petition is disposed of, so also the pending applications, if any.