BABU RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioners have filed the present petition claiming the relief as under: -

(2.) IT has also been submitted by the learned counsel for the petitioners that similarly placed persons were regularized by the same department after completion of one year. Thus, it has been submitted that the petitioners are similarly placed persons and are required to be regularized on completion of one year. A copy of this petition and a certified copy of this order shall be submitted by the petitioners before respondent No. 1 alongwith a copy of policy of the State Government and all relevant documents, who shall consider the case of the petitioners sympathetically, as per the relief granted to the similarly placed persons and respondent No. 1 shall pass an appropriate order within a period of three months from the date a copy of the petition and a certified copy of this order and other documents are placed before him by the petitioners. In view of the above, the petition stands disposed of, so also the pending miscellaneous application(s), if any.