Bhim Bahadur and Others vs State of H.P. and Others

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

That Respondents may be ordered to regularize the services of the Petitioners from the dates they completed 8 years of service with all the benefits incidental thereof such as full back wages, seniority and pay fixation etc. or in the alternative work charge status may be granted to the Petitioners from the date they completed 8 years of service with all the benefits incidental there of.

According to the Petitioners, the issue is covered by Annexure P-1, judgment of this Court, dated 27.7.2009, passed in CWP No. 1594 of 2008, titled as Man Singh v. State of H.P. and Ors. Therefore, there will be a direction to the Respondents to take appropriate action in the matter in the light of Annexure P-1, judgment, referred to above, in case the Petitioners are also similarly situated, within a period of four months from the date of production of a copy of this judgment along with a copy of the writ petition.

With these observations, the writ petition stands disposed of, so also the pending application(s) if any.