Kalsi vs State of H.P. and Others

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

i) That the Respondents may kindly be directed to give the work charge status in view of judgment dated 17.3.2010 passed by this Hon''ble Court in CWP (T) No. 10220 of 2008 in O.A. No. 240/2004 tilted as Phool Maya v. State of H.P. the services of the Petitioner w.e.f. due date, i.e., January, 2001 i.e. after the completion of 10 years of service. ii) That the Respondents may further be directed to give the all consequential benefits in the favour of Petitioner w.e.f. January, 2001 till the date of realization with interest @ 18% per annum.

According to the Petitioner, her case is covered by the judgment of this Court in Phool Maya v. State of H.P. (CWP (T) No. 10220 of 2008). The learned Deputy Advocate General submits that the factual position will have to be verified. Therefore, this writ petition is disposed of directing the second Respondent/competent authority to look into the matter and after verifying the facts, take appropriate action in accordance with law in light also of the judgment, referred to above, within four months from the date of production of a copy of this judgment and a copy of the judgment, referred to above, along with a copy of the writ petition by the Petitioner.

In view of disposal of main petition, all the pending application(s) if any, also stand disposed of.