ARTI RANI Vs. STATE OF H.P.

JUDGEMENT

(1.) Notice. Mr. Rajat Chaudhary, learned Assistant Advocate General, appears and waives service of notice on behalf of the respondents. With the consent of learned counsel for the parties, the matter is heard at this stage.

(2.) This writ petition has been filed for grant of following substantive reliefs:-

(3.) Petitioner had represented to the respondents seeking deemed regular appointment from the date of initial appointment on contract basis. This prayer was made on the analogy of decision rendered in Dev Raj Vs. State of H.P. and Others CWP No.1811 of 2008 decided alongwith connected matters on 14/11/2014 . Respondent No.2 rejected the aforesaid representation vide order dt. 19/4/2017 primarily on the ground that in Dev Raj, post had been advertised on regular basis, but appointments had been offered on contract basis, whereas in case of petitioner, the post had been advertised on contract basis and, therefore, petitioner was appointed on contract basis. Hence, it was concluded that there was no question of conferring deemed appointment on regular basis upon the petitioner from the date of her initial appointment on contract basis.