Balu Ram vs State of H.P. and Others

Kurian Joseph, C.J.—The Writ Petition is filed mainly with the following prayer:

i) Issue writ of mandamus directing the Respondent-department to consider the case of the Petitioner and grant him work charged status w.e.f. 01.01.2003 and regularize his service as per the then existing policy of state Government.

ii) Issue a writ of mandamus directing the Respondent-department to consider the case of the Petitioner for regularization with all consequential service benefits, with effect from the day the Petitioner completed ten years of service as daily wager on the post of Forest Worker i.e. the year 01.01.2001.

According to the Petitioner, his case is covered by the decision of Hon''ble Apex Court in P.V. Papanna and others Vs. K. Padmanabhaiah, The Petitioner may produce a copy of this judgment alongwith copy of the Writ Petition and the copy of the judgment referred to above, before the first Respondent, in which case, the first Respondent will look into the matter, verify the facts and take appropriate action thereon in accordance with law, adverting to the submissions made by the Petitioner within another four months.

With these observations, the Writ Petition is disposed of, so also the pending application(s), if any.