Bidhi Chand vs State of Himachal Pradesh and Others

Rajiv Sharma, J.—Petitioner was engaged as daily waged Beldar in the year 1989. He worked continuously and has completed 240 days in a block of twelve calender months w.e.f. 1989 to 1999. However, he has been conferred work charge status in the year 2002. Since the Petitioner has been engaged before 31.12.1993, his case is required to be considered as per the law laid down by their Lordships of the Hon''ble Supreme Court in P.V. Papanna and others Vs. K. Padmanabhaiah, for conferment of workcharge status immediately after completion of ten years of continuous service with 240 days in each calender year.

Consequently, the writ petition is disposed of with a direction to the Respondents to consider the case of the Petitioner for conferment of work charge status w.e.f. 1999 instead of 2002, with all the consequential benefits, within a period of ten weeks, after the production of certified copy of this judgment by the Petitioner. The pending application(s), if any, stands disposed of. No costs.