Jeet Singh vs State of H.P. and Another

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

(1) That writ in the nature of mandamus may kindly be issued and the Respondent department may be directed to extend the benefit of work charge-status to the Petitioner on the completion of 8 years of daily wage services or in the alternative the Respondents may be directed to grant the work charge status on the completion of 10 years in view of law laid down by the Hon''ble Supreme Curt with consequential benefits.

It is submitted by the learned Counsel for the Petitioner that the case is squarely covered by the decision of the Apex Court in Mool Raj Upadhyaya Vs. State of H.P. and Others,

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 from today. It is always open for him to do so. Thereafter, the matter will be duly considered by the second Respondent in the light of the judgment, referred to above, and appropriate action, in accordance with law, will be taken within another four months from the date of receipt of the representation along with a copy of this judgment and the copy of the judgment, referred to above, by the Petitioner.

The writ petition is disposed of, so also the pending applications, if any.