Kamla Devi and Others vs State of Himachal Pradesh

Justice Kurian Joseph, C.J.—The petitioner is filed with the following prayers:-

(i) That writ in the nature of mandamus may kindly be issued by directing the respondent to grant the petitioner work charge status after completion of 10 years with the respondent department with all consequential benefit with cost and interest at the rate of 10% from the date it fell due till payment.

(ii) That respondents department is directed to consider the case of the petitioners for regularization in time bound manner especially when funds and posts of class IV and peons are available in the department and direct the respondents department to relax the education qualification especially when the junior to the some of the petitioner were regularized after relaxing their qualification on the post of peon in the year 2002 from the date their junior has been regularized and also grant seniority and consequential benefit from their junior are getting regular pay scale.

According to the petitioners, the juniors have already been regularized in the year 2002. In the nature of the order, we propose to pass in this case, it is not necessary for us to got into the merits of the case. The petitioners submit that they have already filed Annexure P-6, representation before the third respondent. The decision is yet to be taken. There will be a direction to the third respondent to look into Annexure P-6 and in case any juniors to the petitioners have been regularized, the petitioner shall also be given a similar treatment. The needful shall be done within a period of two months from the date of production of a copy of this judgment before the third respondent.

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