Kamla Devi vs State Of H.P. & Ors

Jyotsna Rewal Dua, J

Notice. Ms. Seema Sharma, learned Deputy Advocate General, appears and waives service of notice on behalf of the respondents.

Heard.

The petitioner has filed the present petition for the grant of following relief: -

“(i) That the respondents may be ordered to grant work charge status to the late husband of the petitioner from the due date i.e. on completion of 8 years service with all benefits incidental thereof, and other monetary benefits such as pension and gratuity etc. may also be ordered to be paid to the petitioner since she is nominee of her late husband.”

Learned counsel for the petitioner submitted that the relief prayed for by the petitioner is covered by the decision dated 12.01.2023, rendered in LPA No.165 of 2021 (State of H.P. & others Vs. Surajmani & another and the connected matters). Learned counsel for the petitioner states that the petitioner would be content if the case of the late husband of the petitioner is considered by the respondents in light of the aforesaid judgment. Learned Deputy Advocate General has no objection to this prayer.

Having regard to above submissions and without examining the merits of the matter, this petition is disposed of by directing the respondents to consider the case of the late husband of the petitioner in light of the aforesaid judgment and pass appropriate orders in accordance with law within a period of eight weeks from the date of receipt of copy of this order. The decision so arrived at, shall also be communicated to the petitioner.

Pending miscellaneous application(s), if any, also to stand disposed of.