JAI PARKASH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has filed the petition under Article 226 of the Constitution of India, seeking following relief(s):-

(2.) Learned counsel for the petitioners has submitted that the petitioners were initially appointed on PTA basis in the year 2006-2007. Thereafter, vide policy decision dated 16 th August, 2013, the State of Himachal Pradesh has decided to bring the services of the petitioners on contract basis w.e.f. January, 2015. The petitioners were entitled for regularization of their services on completion of three years contractual service as per regularization policy.

(3.) Learned counsel for the petitioners has submitted that the case of the petitioner is duly covered by the decision given by this Court in CWP No.342 of 2021, titled as Yashwant Singh and others vs. State of Himachal Pradesh and others alongwith connected matters, decided on 31/8/2022.