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Judgment
6 paragraphs · 249 wordsJyotsna Rewal Dua, J
This writ petition has been filed for the grant of following substantive relief:-
“i. That the respondents may be ordered to grant work charge status to the petitioner from the date he completed 8 years service with all benefits incidental thereof.”
Learned vice counsel appearing for the petitioner submitted that the case of the petitioner is squarely covered by the judgment dated 12.1.2023 passed in LPA No.165 of 2021 (State of HP and others vs. Surajmani & another and the connected matters). Learned vice counsel further submitted that the petitioner would be content in case a direction is issued to the respondents/competent authority to consider and decide the case of the petitioner for redressal of his grievances raised in the writ petition in light of the aforesaid judgment within a fixed time schedule. Learned Deputy Advocate General is not averse to this prayer.
Having regard to the afore-submissions, but without examining the merits of the matter, this writ petition is disposed of by directing the respondents/ competent authority to consider and decide the case of the petitioner for redressal of his grievances raised in the writ petition, in accordance with law and taking into consideration the above judgment in the case of Surajmani, supra, within a period of eight weeks from today. The decision so arrived at shall also be communicated to the petitioner.
The writ petition stands disposed of in the above terms, so also the pending miscellaneous application(s), if any.