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

JUDGEMENT

(1.) THE grievance of the Petitioner is that he is not regularized in service despite completion of eight years of service. It is the contention of the Petitioner that in terms of the policy of the Government, a contract employee is entitled to regularization on completion of eight years of service. There will be a direction to the second Respondent to look into the matter and in case the Petitioner is entitled for regularization in terms of the policy, the needful shall be done within a period of two months from the date of production of a copy of this judgment along with a copy of the writ petition by the Petitioner before the second Respondent.

(2.) THE writ petition is disposed of, so also the pending applications, if any.