RAJEEV SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) All these petitions have been heard together and are being decided by a common judgment as the common questions of facts and law arise.

(2.) The petitioners in all these petitions are the employees of Special Area Development Authorities (for short, "SADA"). The details, in respect of petitioners, necessary for the issue involved herein can be summarized as under: <FRM>JUDGEMENT_56_LAWS(HPH)5_2025_1.html</FRM>

(3.) All the petitioners were initially engaged on contract basis. Their services were regularized w.e.f. 25/8/2015 in pursuance to the communication dtd. 27/5/2015 issued by the Director, Town and Country Planning Department, Himachal Pradesh.