Dharam Singh and Others vs State of H.P. and Others

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

That the Petitioners may be ordered to be granted work charge status from the date they completed 10 years of service with all 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 case is squarely covered by the decisions of the Apex Court in Mool Raj Upadhyaya Vs. State of H.P. and Others, and of this Court in Gauri Dutt and Ors. v. State of H.P. Latest HLJ 2008 (HP) 366.

Learned Deputy Advocate General points out that the factual aspects are to be verified by the competent authority. 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. Thereafter, the matter will be duly considered by the second Respondent/competent authority in the light of the judgments, 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(s) alongwith a copy of this judgment and the copy of the judgments, referred to above by the Petitioners concerned.

The writ petition is disposed of, so also pending application(s), if any.