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Judgment
6 paragraphs · 258 wordsVivek Singh Thakur, J
The instant petition has been filed for grant of the following substantive relief:-
“i. That the respondents may be ordered to give daily wage status to the petitioners from the dates they completed requisite period of 8 to 10 years, as per the policy of the government, with benefits incidental thereof and further regularization after completion requisite period for the said purpose, as per the policy of the Govt. which was initially 10 years and lateron now reduced to 5 years with all benefits incidental thereof, from the due dates.”
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. 1747of 2020, titled as Hari Chand and others vs. State ofHimachal 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 applications, if any, also stand disposed of.