DINESH NEGI Vs. STATE OF HP

JUDGEMENT

(1.) THE writ petition is filed with the following prayer:-

(2.) THERE is no reply as yet. The simple contention of the petitioner is that in terms of policy, he should be regularized on completion of eight years of service on contract basis. That appears to be the intention of the Government as per Annexure P-1, order dated 9.6.2005, wherein it is stated that the contract teachers, who have completed eight years of service as on 31.12.2005 are to be regularized in service. According to the petitioner, he has completed eight years of service in the year 2005. It is also submitted that various juniors to the petitioner have been granted regularization. THEREfore, there will be a direction to the second respondent to look into the case of the petitioner and take appropriate action for regularization of the petitioner on completion of eight years of service within a month from the date of production of a copy of this judgment along with a copy writ petition by the petitioner.