KARTAR SINGH Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:

(2.) ACCORDING to the petitioner, in terms of the policy regarding regularization, a lecturer is entitled for regularization on completion of eight years of service. It is also submitted that the said regularization has been granted in case of several other persons. There is no reply as yet.

(3.) THE writ petition is disposed of, so also the pending application(s), if any.