BALBIR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition, the petitioners have prayed for the following substantive reliefs:-

(2.) Though reply to the petition has yet not been filed, however, learned Counsel for the petitioners submitted that in view of the instructions which have been issued by the learned Additional Chief Secretary (Personnel) to the Government of Himachal Pradesh, dtd. 6/4/2022, on the subject regularization of services of the contract appointees, this petition can be disposed of with a direction to the respondents/competent authority to consider the case of the petitioners in terms of the said instructions.

(3.) Accordingly, as prayed for, this petition is disposed of with the direction that let an appropriate representation be filed by the petitioners within a period of two weeks from today and as from the date of receipt of the representation, the same be decided by the competent authority after adhering to the principles of natural justice, within a period of four weeks, by passing a speaking and reasoned order thereupon, also taking into consideration the material that would be appended with the representation, including instructions dtd. 6/4/2022 being relied upon by the petitioners.