Satyen Vaidya, J
1. Notice. Mr. Aman Deep Sharma, Additional Advocate General, appears and waives service of notice on behalf of the respondents.
2. By way of instant petition, the petitioner have prayed for following substantive reliefs:-
“i) That the respondents may kindly be directed to count the services of the petitioners rendered on contract basis followed by regularization towards Length of service, with all consequential benefits including seniority, pay fixation, arrears of pay, G.P.F., Service increments career progression scheme, leave encashment and pension etc. w.e.f. due date, in the interest of justice.”
3. Learned counsel for the petitioners submits that the case of the petitioners is squarely covered by the Judgment passed by a Division Bench of this Court in CWP No. 2004 of 2017, titled as Sh. Taj Mohammad and Ors. vs. State of Himachal Pradesh & Ors., with connected matter on 3.08.2023. He further submits that petitioners shall be content in case the respondents are directed to consider the case of the petitioners in time bound manner in light of judgment ibid.
4. Accordingly, the petition is disposed of without making any comments on the merits of the case of the petitioners. It is directed that respondents shall consider the case of the petitioners in light of judgment passed by Division Bench of this Court in CWP No. 2004 of 2017, titled as Sh. Taj Mohammad and Ors. vs. State of Himachal Pradesh & Ors., with connected matter on 3.08.2023, within eight weeks from today and will decide the same by passing a speaking order. In case, the petitioners are found similarly situated as petitioners in Division Bench of this Court in CWP No. 2004 of 2017, titled as Sh. Taj Mohammad and Ors. vs. State of Himachal Pradesh & Ors., with connected matter on 3.08.2023, they shall also be granted the same benefits as granted to petitioners in above referred case.
5. Pending miscellaneous application(s), if any, also stand disposed of.
