Bharat Singh vs State of H.P. and Another

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

a) That writ of mandamus may be issued against the Respondents to grant work charge status to Petitioner with interest from July 2000 to 13.9.2007 with all consequential benefits such as fixation of salary, seniority and arrears of back wages.

b) That the Respondents may be ordered to calculate and release the arrears in favour of the Petitioner from the day/date i.e. July 2000 to 13.9.2007.

It is submitted by the learned Counsel for the Petitioner that the case is squarely covered by the decision of the Apex Court in Mool Raj Upadhyaya Vs. State of H.P. and Others,

Learned Additional Advocate General points out that the factual aspects are to be verified by the competent authority. The Petitioner submits that he would file an 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. Thereafter, the matter will be duly considered by the second Respondent/competent authority in the light of the judgment, referred to above and appropriate action in accordance with law will be taken within another four months from the date of production of the representation along with a copy of this judgment and a copy of the judgment, referred to above, by the Petitioner before the second Respondent/competent authority.

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