Bhura Singh vs State Of H.P. & Others

Vivek Singh Thakur, J

Petitioner has filed the present petition under Article 226 of the Constitution of India, seeking following relief:-

“i) That respondents may be ordered to grant work charge status to the applicant from the date he completed 8 years service, that is w.e.f. 1.1.2003, with all the benefits incidental thereof.”

Learned counsel appearing for the petitioner has submitted that the case of the petitioner is covered by the decision of this Court in LPA No. 165 of 2021, titled as State of H.P. and others Vs. Surajmani and another, decided on 12.1.2023, alongwith connected matters.

Learned counsel for the petitioner further submits that petitioner shall be satisfied in case respondents are directed to consider the claim of the petitioners and decide the same in time bound manner, in light of decision of Surajmani’s case supra, as has already been decided by the Division Benches of this High Court in similar matters.

Accordingly, this petition is disposed of with a direction to the respondents to consider and decide the case of the petitioner in terms of the decision of this Court in Surajmani’s case supra, expeditiously, preferably within six weeks from the date of receipt of copy of this order.

Pending application(s), if any also stand disposed of.