Hem Raj vs State of Himachal Pradesh and Others

Kurian Joseph, C.J

The writ petition is filed with the following prayers:

(i) That the Respondents may kindly be directed to grant work charge status/regularization to the Petitioner as Masson wef 111997, when the Petitioner has completed 10 years of continuous service on daily wage basis with 240 days in each calendar year as Masson as per the Mool Raj Upadhayaya case and as per Phool Maya v. State of H.P. and Ors. case, CWP (T) No. 10220 of 2008 decided on 1732010 by this Hon''ble Court.

(ii) That the Respondents may further be directed to give the all consequential benefits in favour of the Petitioner wef 111997 till the date of realization along with interest @ 18 % per annum.

According to the Petitioner, the issue is covered by the judgment of this Court in Phool Maya v. State of H.P. and Ors. CWP (T) No. 10220 of 2008. Therefore, there will be a direction to the second Respondent to look into the matter and in case the Petitioner is similarly situated as the Petitioner covered by the judgment, referred to above, similar benefits shall be extended to the Petitioner herein also. The needful in this regard shall be done within a period of four months from the date of production of a copy of this judgment along with a copy of the writ petition and a copy of the judgment, referred to above, by the Petitioner before the second Respondent.

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