Deep Kumari vs State of H.P. and Others

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

(i) That writ of mandamus may kindly be issued to the Respondents to grant W/C status/regularization of the daily wage service with effect from 1.1.993 along with arrears of amount due with 9% interest.

It is submitted by the learned Counsel for the Petitioner that the case is squarely covered by the decision of the Apex Court in P.V. Papanna and others Vs. K. Padmanabhaiah, and Phool Maya v. State of H.P. and Ors. CWP (T) No. 10220 of 2008.

Learned Deputy Advocate General points out that the factual aspects are to be verified by the competent authority. Petitioner submits that she would file appropriate representation furnishing all factual details before the competent authority within a period of one month from today. It is always open for her to do so. Thereafter, the matter will be duly considered by the second 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 representation along with a copy of this judgment and the copy of the judgments, referred to above by the Petitioner.

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