HARBANS SINGH Vs. STATE OF H P

JUDGEMENT

(1.) THE writ petitions have been filed mainly with the following prayers:

(2.) IT is submitted by the learned counsel for the petitioners that the case is squarely covered by the decision of this Court rendered in CWP No. 2735 of 2010 titled as Rakesh Kumar and others vs. State of H.P. and others decided on 28th July, 2010. The text of the judgment reads as follows:

(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.