Hira Lal vs State of H.P. and Others

Kurian Joseph, C.J.—The Petitioners claim work charge status, seniority and other consequential benefits from the date they completed eight years of service. According to the Petitioners, the issue is covered in their favour by the judgment of this Court rendered in CWP No. 2735 of 2010, Rakesh Kumar v. State of H.P. and Ors.. It is for the Respondents to examine the matter. The 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. As and when the same is made, the second Respondent/competent authority will look into the matter, verify the facts and pass appropriate orders thereon in accordance with law within a period of three months 2 from the date of production of a copy of this judgment along with a copy of the writ petition by the Petitioner concerned before the second Respondent.

We are informed that the State has filed an appeal against the above mentioned decision. Therefore, it is made clear that the implementation of the judgment referred to above would depend on the outcome of the decision of the Apex Court. The needful action, after verifying the facts will be taken within a period of two months from the date of the judgment of the Apex Court.

With the above observations, writ petitions stand disposed of, so also the pending application(s), if any.