(1.) Execution Petition No. 14 of 2019, titled Narender Naik versus State of HP and others has been filed for execution of the judgment passed by this Court in CWP(T) No. 6785/2008 dated 14.9.2010 and affirmed up to Hon'ble Supreme Court. The rest three Execution Petitions have arisen from different judgments passed by this Court, which were disposed of in terms of judgment passed by this Court in CWP(T) No. 6785/2008. Hence, all the Execution Petitions are taken up together for disposal involving similar questions of law and facts.
(2.) The Execution Petitioners had approached this Court in CWP (T) No. 6785/2008 with direction to consider the case of the Execution Petitioners for counting the period worked on contract basis w.e.f. 1995 till their regularization with all consequential benefits. The said writ petition came to be disposed of on 14.9.2010, in terms of the judgment rendered by the Hon'ble Supreme Court in Direct Recruit Class II Engineering Officer s Association versus State of Maharashtra and others, 1990 2 SCC 715. directing the respondents to consider the case of the Execution Petitioners for counting the period they have worked on contract basis w.e.f. 1995 till their regularization with all consequential benefits, in view of the law laid down in the judgment referred to supra.
(3.) The respondents/State have assailed this order by way of LPA No. 271 of 2011 which came to be dismissed on 9.4.2013 against which SLP filed before the Hon'ble Supreme Court was also dismissed.