Baldev Dass and Others vs State of H.P. and Others

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

That the writ in the nature of mandamus may kindly be issued directing the Respondents to give work charge status to the Petitioners after completion of 8 years service and further to pay the arrears of regular status to the Petitioner after completion of their 8 years of service as per the policy framed by the government of regularization with all consequential benefits of seniority.

The Petitioners claim work charge status/ regularization/consequential benefits on completion of eight years of continuous service as daily waged workers. According to the Petitioners, the issue is covered in their favour by the judgment of this Court rendered in CWP No. 2735 of 2010, titled Rakesh Kumar v. State of H.P. and others.

Learned Deputy Advocate General points out that the factual aspects are to be verified by the competent authority. Petitioners submit that they would file appropriate representations furnishing all factual details before the competent authority within a period of one month from today. It is always open for them to do so.

It is for the Respondents to examine the matter. We are informed that the State has filed an appeal against the above mentioned decision. Therefore, it is made clear that the implementation of the judgment referred to above would depend on the outcome of the decision of the Apex Court. The needful action, after verifying the facts will be taken within a period of two months from the date of the judgment of the Apex Court.

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