Bhajan Singh vs State of H.P. and Others

Kurian Joseph, C.J.—The Petitioner claims work charge status on completion of eight years of continuous service as daily waged worker. According to the Petitioner, the issue is covered in his favour by the judgment of this Court rendered in CWP No. 2735 of 2010, Rakesh Kumar v. State of H.P. and Ors. It is for the Respondents to examine the matter. The Petitioner submits that he would file appropriate representation furnishing all factual details before the competent authority within a period of one month from today. It is always open for him to do so. As and when the same is made, the second Respondent/competent authority will look into the matter, verify the facts and pass appropriate orders thereon in accordance with law within a period of three months from the date of production of a copy of this judgment along with a copy of the writ petition by the Petitioner concerned before the second Respondent.

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 the pending application(s), if any.