SHRI RAMAN DEEP SINGH S/O SH. SURINDER SINGH, RESIDENT OF VILLAGE & P.O. PANDOGA, TEHSIL & DISTT. UNA, HIMACHAL PRADESH Vs. STATE OF HIMACHAL PRADESH THROUGH ITS PRINCIPAL SECRETARY (EDUCATION) TO THE GOVERNMENT OF HIMACHAL PRADESH, SHIMLA-2,

JUDGEMENT

(1.) THE petitioner who was working as Lecturer Economics (School Cadre) on contract basis since 6.10.1998, has filed the present petition claiming the following reliefs: -

(2.) THE petitioner has alleged in the petition that before his case for regularization could be considered, he was arrested in a case under Sections 302, 201, 120 -B and 34 I.P.C. and it appears that the respondents had not considered the case of the petitioner for regularization after completion of eight years service as per the policy framed in the year 2010. The case against the petitioner has not so far been concluded and meanwhile, the petitioner's services were terminated vide Annexure P -9 dated 1.7.2010. The petitioner is not entitled to the relief claimed by him at this stage till the conclusion of the trial as against him, in which he was involved. Therefore, no relief can be granted to the petitioner at this stage for setting aside the termination order or for regularization of the services of the petitioner on completion of eight years service. The respondents are to consider the case of the petitioner for regularization or for reinstatement as per law and rules after the case as against him is concluded.