ARVIND GAUTAM Vs. STATE OF H P

JUDGEMENT

(1.) THE writ petition has been filed mainly with the following prayers:-

(2.) IT is submitted that in terms of the policy prevailing in the State the petitioners were required to be granted regularization on completion of 8 years of service. IT is seen that in the case of several such contract teachers, regularization has been granted on completion of 8 years service. However, the case of the petitioners has been considered for regularization far belatedly. The petitioners may point out their grievances by way of representation(s) before the 1st respondent, in which case the matter will be duly considered by the 1st respondent in terms of the policy framed by the State Government and appropriate action in accordance with law will be taken within four months from the date of receipt of the representation(s) alongwith a copy of this judgment.