Kharak Singh 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 directed to give work charge status in view of judgment dated 17-03-2010 passed by this Hon''ble Court in CWP(T) No. 10220 of 2008 in O.A. No. 240/2004 titled as Phool Maya v. State of H.P. w.e.f. due date, i.e. 1st July, 1999, 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. 1st July, 1999 till the date of realization with interest @ 18% per annum.

According to the Petitioner, the issue is covered in his favour by Annexure P-2 (judgment), rendered in Phool Maya v. State of H.P. and Ors., CWP(T) No. 10220 of 2008, dated 17.3.2010.

According to the learned Advocate General, the factual aspects are to be verified by the competent authority. The Petitioner may submit appropriate representation before the first Respondent within a period of one month from today, in which case, the matter will be duly considered by the first Respondent/competent authority and appropriate action in accordance with law in the matter, also in the light of the judgment referred to above, shall be taken within another four months. The Petitioner will produce a copy of this judgment alongwith a copy of the judgment referred to above, before the competent authority.

The Writ Petition stands disposed of, so also the pending application(s), if any.