Dal Bahadur and Another vs State of H.P. and Others

Kurian Joseph, C.J.—The writ petition is filed with the following prayer:

(i) That Respondents may be ordered to grant work charge status to the Petitioners from the due date in terms of Mool Raj Upadhayay v. State of H.P. and Phool Maya v. State of H.P. w.e.f. the dates the Petitioners completed 10 years of service with all the benefits incidental thereof such as full back wages, seniority and pay fixation etc.

According to the Petitioners, the issue is covered in their favour by the decision of this Court in Phool Maya v. State of H.P. [CWP(T) No. 10220 of 2008, decided on 17.3.2010]. The learned Dy. Advocate General submits that the facts have to be verified. Petitioners submit that they will 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, this writ petition is disposed of, as follows.

It will be open to the Petitioners to file appropriate representation(s) before the 2nd/3rd Respondent along with a copy of the judgment, referred to above, within a period of two months from today, in which case the matter will be examined on facts and in light of the decision, referred to above, and appropriate action will be taken in the matter within another four months.

The writ petition stands disposed of, so also the pending applications, if any.