Hem Chand vs State of H.P. and Another

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

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 either on completion of 8 years of his service or on completion of his 10 years of continuous service or w.e.f. 1-1-2004 as per instructions dated 27.2.2004 (Annexure P-3) issued by the Chief Secretary to the Government of Himachal Pradesh, with all consequential benefits like arrear of wages along interest @ of 9% per annum, till the date of actual payment.

The Petitioner is working as part time Chowkidar. The State Government in its wisdom has framed a scheme to grant daily wager status to the part time workers on 27.2.2004. Learned Deputy Advocate General points out that the factual aspects are to be verified by the competent authority. Petitioner submits that he would file appropriate representation furnishing all factual details before the competent authority within a period of one month form today. It is always open for him to do so. As and when the same is made, the second Respondent/competent authority will examine the matter and take appropriate action thereon within a further period of four months from the date of production of the copy of this judgment alongwith a copy of the Writ Petition.

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