Bharat Kumar vs State Of H.P. & Ors

Jyotsna Rewal Dua, J

CMP No. 5703 of 2023

Allowed and disposed of.

CWP No. 876 of 2022

With the consent of the learned counsel for the parties, the matter is taken up for disposal at this stage.

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

“(i) That the respondents may be ordered to grant work charge status to the petitioner from the date he completed 8 years’ service with all the benefits incidental thereof.”

Learned counsel for the petitioner submitted that the relief prayed for by the petitioner is 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.

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 four 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.