Keshav Singh and Others vs State of H.P. and Others

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

(i) That the Respondents may be ordered to grant work charge status to the Petitioners from the due dates they completed 10 years of service with 240 days in each calendar year with all consequential service benefits such as full back wages, seniority and pay fixation etc.

It is submitted by the learned Counsel for the Petitioners that the case is squarely covered by the decision of the Apex Court in P.V. Papanna and others Vs. K. Padmanabhaiah,

Learned Deputy Advocate General points out that the factual aspects are to be verified by the competent authority. Petitioners submit that they would file appropriate representation(s) furnishing all factual details before the competent authority within a period of one month from today. It is always open for them to do so.

Therefore, it is for the Petitioners to approach the first Respondent within a period of one month, in which case the matter will be duly considered by the first 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(s) along with a copy of this judgment and the copy of the judgment, referred to above.

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