SH. RAJIV PURI, S/O SH. JAGDISH CHAND PURI, R/O VILLAGE AND POST OFFICE, TEHSIL DHARAMSHALA, DISTRICT KANGRA Vs. THE STATE OF HIMACHAL PRADESH THROUGH SECRETARY (URBAN DEVELOPMENT/LSG), TO THE GOVERNMENT OF H.P. SHIMLA,

JUDGEMENT

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

(2.) IN reply to the writ petition filed on behalf of respondents No. 1 & 2, it has been submitted that since the petitioner had only served for a period of six years up to 31.3.2000, therefore, as per the policy of the State Government, his services could not be regularized. On the other hand, respondents No. 3 & 4 being contractual employees having engaged through employment exchange after resorting to the procedure prescribed for the purpose were regularized on availability of sanctioned posts.

(3.) THUS the only grievance now left to be redressed, is qua regularization of the services of the petitioner from the date when his juniors i.e., respondents No. 3 & 4, were regularized.