PADAM DEV Vs. STATE OF H P

JUDGEMENT

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

(2.) AN identical issue was considered by this court leading to judgment dated 28.7.2010 passed in CWP No. 2735 of 2010 and connected matters, text of which 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.