Hukum Singh And Others vs State Of H.P. & Others

Tarlok Singh Chauhan, J

Notice. Mr. Ramakant Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents-State.

The instant petition has been filed for the grant of following substantive relief(s):

“That the respondents may be ordered grant daily wage status to the petitioners, as per the judgment rendered in Hari Chand and others vrs. State of H.P,. from the dates the completed 10 years, as per policies framed by the Government, from time to time, on the basis of length of their service and their services may be ordered to be regularized, on completion of the requisite period of service, with all benefits incidental thereof.”

It is not in dispute that the issue in question is no longer res integra and is covered by the judgment rendered by the learned single Judge of this Court in CWP No. 1747 of 2020, titled as Hari Chand and others vs. State of Himachal Pradesh and others, decided on 14.07.2021 and even an appeal filed by the State by way of LPA No.13 of 2022 titled State of H.P. & Ors. vs. Shri Hari Chand & Ors., has also been disposed of as rendered infructuous vide order dated 30.11.2022.

In this view of the matter, the instant petition is disposed of with a direction to the respondents to consider the case of the petitioners in light of the aforesaid judgment rendered by this Court and also keeping in view the policy issued by the respondent-State itself on 13.10.2009 to regulate the services of part-time workers. Needful be done within six weeks.

Pending application(s), if any, also stands disposed of.

For compliance, to come up on 27.06.2023.