Khub Ram and Others vs State of H.P. and Others

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

That the respondents may be ordered to grant work charge status to the petitioners from the date they completed 10 years of service with all the benefits incidental thereof such as full back wages, seniority and pay fixation etc.

According to the petitioners their case is covered by the decision of Supreme Court in Mool Raj Upadhyaya v. State of H.P. and Ors. 1994 Suppl (2) SCC 313. Therefore, the petitioners may file individual representation before the first respondent in which case the first respondent will examine the matter adverting to the submissions made in the representation with notice to the petitioners and take appropriate action in accordance with law. This shall be done within a period of two months from the date of production of copy of this Judgment alongwith a copy of writ petition by the writ petitioner.

With the above observations, the petition stands disposed of, so also the pending applications(s) if any.