Bimla Devi vs State of H.P. and Others

Justice Kurian Joseph, C.J. (Oral)

The writ petitions are filed with the following common prayers:

(i) That the Respondents may be ordered to regularize the services of the Petitioners from the date he 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 to grant work charge status may be granted to the Petitioner from the date he completed 8 years of service with all the benefits incidental thereof."

According to the Petitioners, the issue is covered by the judgment of this Court, dated 27.7.2009, passed in CWP No. 1594 of 2008 titled as Man Singh versus State of H.P. and Ors. Petitioners submit that they would file appropriate representation(s) furnishing all factual details before the competent authority within a period of one month from today. It is always open for them to do so. Therefore, there will be a direction to the Respondents to take appropriate action in the matter in light of the 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 petitions are disposed of, so also the pending application(s) if any.