STATE OF H.P. Vs. VIKAS KUMAR SHARMA

JUDGEMENT

(1.) THIS Letters Patent Appeal is directed against the judgment and order, dated 16th June, 2012, made by the Writ Court/learned Single Judge in CWP No. 6180 of 2011, titled Vikas Kumar Sharma vs. State of H.P. and another, whereby the respondents (appellants herein) have been directed to consider the case of the writ petitioner (respondent herein) for appointment against Class -III post i.e. daily -wage Clerk from the date he was initially appointed as daily -wage Beldar, which is a Class -IV post, with all consequential benefits, (for short, the impugned judgment).

(2.) DURING the course of hearing, Mr. Romesh Verma, learned Additional Advocate General, argued that the impugned judgment is non -speaking one and is not in accordance with the Policy occupying the field, read with the Apex Court judgments.

(3.) THE impugned judgment, on the face of it, is non -speaking and is not in accordance with various pronouncements of the Apex Court and the Policy occupying the field. In terms of the policy annexed with the writ petition (Annexure P -5), the dependant of an employee, who dies in harness, is to be provided employment on compassionate grounds in the lowest rung of Class -III/Class -IV posts as per his qualification and eligibility.