Jiya Lal vs State Of H.P. And Others

Ajay Mohan Goel, J

The prayer of the petitioner in this petition is for issuance of a direction to the respondent-State to engage him on work charge basis as from his

initial date of appointment, on the ground that as he was appointed on compassionate basis pursuant to the death of his father, who died on 26.10.2004

as a work charge employee of the respondent-State, therefore, the petitioner had a right to be engaged on compassionate basis in the same capacity in

which his father was serving the respondents at the time of his death.

Mr. Neel Kamal Sood, learned Counsel for the petitioner submits that the writ petition was filed in the year 2009 and as despite his best endeavour,

he has not been able to get instructions from the petitioner, he may be permitted to withdraw this petition, however, with liberty reserved to the

petitioner that if there is any surviving grievance of the petitioner, then, he may take up the same with the State Government and withdrawal of this

writ petition may not be treated as impediment to the same.

The writ petition is permitted to be withdrawn with liberty as prayed for. Pending miscellaneous application(s), if any, also stand disposed of

accordingly.