BISHAMBER DUTT BHARDWAJ Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Notice. Mr. Rajan Kahol, learned Additional Advocate General, appears and waives service of notice on behalf of respondents.

(2.) With the consent of the parties, the instant writ petition is taken up for disposal, at this stage, in view of the orders intended to be passed herein.

(3.) The petitioner, who was appointed as Lecturer (Commerce) (School Cadre) initially through Parents Teachers Association (PTA), under the H.P. Grant-in-Aid to PTA Rules, 2006, and as per the Government Policy was later brought on Government Contract; and was regularized on same post belatedly, has come up before this Court, seeking the following relief:-