DAULAT RAM Vs. STATE OF HP AND OTHERS

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the judgment dated 6.7.2010, made by the learned Single Judge of this Court in CWP (T) No.5637 of 2008 titled Daulat Ram Vs. State of HP and others , whereby the writ petition filed by the petitioner came to be allowed and respondents were directed to regularise the services of the petitioner and also release him all arrears while treating him as Forest Guard, hereinafter referred to as "the impugned judgment", for short, on the grounds taken in the memo of appeal.

(2.) The State had also questioned the impugned judgment by the medium of LPA No.326 of 2010, titled State of HP and others Vs. Daulat Ram and another, which was dismissed vide judgment dated 27.7.2011 .

(3.) The appellant herein/writ petitioner has questioned the impugned judgment only to the extent that he was to be appointed as Deputy Ranger and is entitled to all service benefits as Deputy Ranger but the Writ Court has fallen in an error in holding that his appointment as Forest Guard is legal and well founded.