Chet Ram and Others vs State of H.P. and Others

Kurian Joseph, C.J.—The writ petitions are filed with the following prayer:

(i) That the Respondents may be ordered to grant work charge stauts to 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.

It is submitted by the learned Counsel for the Petitioners that the cases are squarely covered by the decision of this Court rendered in CWP No. 2735 of 2010 titled as Rakesh Kumar and Ors. v. State of H.P. and Ors. decided on 28th July, 2010. Therefore, it is for the Petitioners to approach the first Respondent within a period of one month, in which case the matter will be duly considered by the first Respondent 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 receipt of the representations along with a copy of this judgment and the copy of the judgment, referred to above.

The writ petitions are disposed of, so also the pending applications, if any.

This writ petition has been disposed of by a common judgment dated 28th October, 2010 rendered in CWP No. 6776 of 2010 titled as Nirmala Devi v. State of H.P. and Ors.