Satyen Vaidya, J
1. Notice. Mr. Y. P. S. Dhaulta, learned Additional Advocate, General, appears and waives service of notice on behalf of the respondents.
2. The instant petition has been filed for the following substantive relief:-
“i) That the respondents may kindly be directed to count the services of the petitioners rendered on contract basis followed by regularization
towards service increments and pension w.e.f. due date with all consequential benefits, in the interest of justice.â€
3. At the very outset, learned counsel for the petitioners has submitted that the subject matter of instant petition is squarely covered by a judgment
passed by a coordinate Bench of this Court on 16th September, 2023 in CWPOA NO. 4000 of 2020, titled as Dr. Ajay Deol & others vs. State of
Himachal Pradesh & Another, along with connected matter.
4. He submits that the petitioners in the instant petition shall be satisfied, at this stage, in case time bound directions are issued to respondent No.2 to
consider and decide the case of the petitioners in light of judgment passed by the coordinate Bench of this Court in CWPOA No. 4000 of 2020.
5. Prayer being innocuous is not opposed.
6. Accordingly, the instant petition is disposed of with direction to respondent No.2 to consider and decide the case of the petitioners within eight
weeks from today strictly in terms of the judgment passed by the coordinate Bench of this Court on 16th September, 2023 in CWPOA NO. 4000 of
2020, titled as Dr. Ajay Deol & others vs. State of Himachal Pradesh & Another, along with connected matter, by passing a detailed and reasoned
order. Needless to say that in case the petitioners are is found entitled to the benefits of aforesaid judgment, they shall be granted all similar benefits as
have been granted to the beneficiary of judgment passed in CWPOA No. 4000 of 2020 within six weeks thereafter. Pending applications, if any, also
stand disposed of.
