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Gurdas Ram vs State of H.P. and Another

High Court Of Himachal Pradesh · Decided on 29 June 2011 · Citation: (2011) 06 SHI CK 0228

HON’BLE JUDGES
Kurian Joseph, C.J · V.K. Sharma, J
CASE NUMBER
CWP No. 4947 of 2011
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Judgment

4 paragraphs · 153 words

Kurian Joseph, C.J.—These Writ Petitions have been filed with similar set of prayers and one such prayer mainly reads as follows:

I. That a writ in the nature of Mandamus may kindly be issued directing the Respondents to consider the Petitioner for his conversion into daily waged Chowkidar w.e.f. 1-1-2004 & 1.4.2009 as per instructions dated 27.2.2004 & 13.10.2009 issued by the Chief Secretary to the Govt. of H.P., with all consequential benefits like arrears of wages.

2.

The Petitioners are working as Revenue Chowkidars. The State Government in its wisdom has framed a scheme to grant daily wager status to the part time workers on 27.2.2004. There are subsequent policies as well. Therefore, the Respondents are directed to consider the case of the Petitioners for giving the status of daily wager within eight weeks from today.

3.

The writ petitions are disposed of, so also the pending application (s), 2 if any.