NAND LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE issue raised in these writ petitions pertains to the claim made by the petitioners for regular appointment in the Class- IV category in Ayurveda Department. The petitioners are part Time workers/Safai Karamcharis.

(2.) LEARNED counsel for the petitioners submits that there are several vacancies of Class-IV in Ayurveda Department and those vacancies are not filled-up on account of interim order dated 30th December, 2010 in CWP No. 8401 of 2012. The interim order reads as follows:

(3.) PENDING applications, if any, shall also stand disposed of. Copy dasti.