SHIV DAYAL Vs. STATE OF H P

JUDGEMENT

(1.) ACCORDING to the petitioners, the issue is covered in their favour by the judgment rendered by this Court in CWP No. 2735 of 2010, titled Rakesh Kumar versus State of H.P. and others. The text of the judgment reads as follows:-

(2.) IN view of the above decision and in order to avoid any litigation and also any hardship to daily wagers departments shall do the regularization based on seniority and they will ensure that senior persons are regularized first rather than regularizing junior persons first.

(3.) LEARNED Senior Additional Advocate General submits that as per the schemes, they have been regularized and since the scheme permits only regularization w.e.f. the date of the regularization, the petitioners are not entitled to any further relief. It is also contended that in any case, since the petitioners are claiming for a relief which they ought to have claimed in the year 2004, this Court will not be justified in granting any relief since the petitioners have not offered any satisfactory explanation for the in- ordinate delay.