Alam Chand vs State of Himachal Pradesh and Others

Kurian Joseph, C.J.—The writ petition is filed with the following prayers:

(i) That writ in the nature of mandamus may kindly be issued, directing the respondents to give daily wager status to the petitioner as per the policy of the State from January, 2001 since he has completed his 10 years'' of service as Part Time Worker from January, 1991 till January, 2001.

(ii) That writ in the nature of mandamus may kindly be issued, directing the respondents to give work charged status/regularization to the petitioner as Forest Worker with all consequential benefits as per ratio laid down in judgment titled as Gauri Dutt v. State of H.P. since the petitioner has completed his 8 years'' of service with 240 days in each calendar year in January, 2009.

According to the petitioner, on completion of 10 years'' service as Part Time Worker, he is entitled to be granted the status of daily wager and on completion of requisite number of years on daily wage basis, he was required to be conferred with the status of work charged. Reliance is placed on the judgment rendered by this Court in Rakesh Kumar v. State of H.P. and Ors. C.W.P. No. 2735 decided on 28th July, 2010. The petitioner may file appropriate representation furnishing therein all these aspects, within a period of one month from today, in which case the matter will be considered by the second respondent adverting to the submissions made in the representation and reasoned order will be passed within a period of four months from the date of receipt of the representation alongwith copy of this judgment and copy of the judgment referred to above.

With the above observations, the petitions are disposed of, so also the pending application(s), if any.

Copy dasti.