MOHINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE learned counsel for the petitioner submits at the very outset that the case of the petitioner is covered under judgment dated 29.07.2010, rendered by this Court in CWP(T) No. 16067 of 2008, titled Sudesh Kumar vs. State of Himachal Pradesh and others, text whereof is as under:-

(2.) IF, on facts, the petitioner is also a similar situate person, as the petitioner in the case referred to here-in- above, the case of the petitioner for regularization of his services/work charge status and grant of consequential benefits, if any, shall also be considered by the respondents in the light of the said judgment, within three months from the date of production of copy of this judgment to respondent No.1, by the petitioner.