THAKRU Vs. STATE OF HP

JUDGEMENT

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

(2.) IT is seen from the reply that the matter is under process and that the respondents require 'short period' for finalization process. Therefore, this writ petition is disposed of directing the respondents to finalize the process of regularization of the petitioner within three months from today. If orders are not passed, as above, it will be taken that the petitioner has been regularized, as claimed by the petitioner and the officer responsible for the delay, shall be personally liable for any consequence, in that regard. The writ petition is disposed of, so also the pending application(s), if any.