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Angrej Singh vs State Of H.P. & Ors

High Court Of Himachal Pradesh · Decided on 24 July 2023 · Citation: (2023) 07 SHI CK 0115

HON’BLE JUDGES
Jyotsna Rewal Dua, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 4292 Of 2023
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Judgment

8 paragraphs · 332 words

Jyotsna Rewal Dua, J

1.

The petitioner has filed the present petition for the grant of following reliefs:-

“(i) That the Writ of Mandamus be issued by directing the respondent authorities to confer the work charge status to the petitioner on completion of 8 years services with effect from 01.03.2003 instead of 06.07.2006 by applying the ratio of judgment rendered by this Hon’ble Court in LPA No.165/2021 in the interest of law and justice.

(ii) Further the respondent authorities may kindly be directed to grant all consequential benefits by treating the petitioner as regular work charged Beldar with effect from 01.03.2003 including pensionary and all other benefits.

(iii) That the case of the present petitioner is squarely covered by the judgment passed in LPA No.165/2021 and also in one of the similarly circumstanced matter this Hon’ble Court has decided the case of the petitioner in terms of the decision of this court in Surajmani’s case Supra. Hence, respondent authorities be directed to decide the same in terms of aforesaid judgment.”

2.

Learned counsel for the petitioner submitted that the reliefs prayed for by the petitioner are covered by the decision dated 12.01.2023, rendered in LPA No.165 of 2021 (State of H.P. & others Vs. Surajmani & another and the connected matters). Learned counsel for the petitioner states that the petitioner would be content if the case of the petitioner is considered by the respondents in light of the aforesaid judgment. Learned Additional Advocate General has no objection to this prayer.

3.

Having regard to above submissions and without examining the merits of the matter, this petition is disposed of by directing the respondents to consider the case of the petitioner in light of the aforesaid judgment and pass appropriate orders in accordance with law within a period of eight weeks from the date of receipt of copy of this order. The decision so arrived at, shall also be communicated to the petitioner.

Pending miscellaneous application(s), if any, also to stand disposed of.