Krishan Chand vs State of H.P. and Others

Kurian Joseph, C.J.—The writ petitions are filed with the following prayer:

(i) That the Respondents may kindly be directed to regularize/grant work charge status, to the Petitioner w.e.f. 1.1.2002 (1.1.2001 in CWP No. 2330/2011 and 1.1.1996 in CWP No. 2331/2011) (as per the scheme framed in Mool Raj Upadhayaya v. State of H.P. by the Hon''ble Apex Court) when he is completing more than 10 years of service with all consequential benefits.

It is submitted by the learned Counsel for the Petitioners that the cases are squarely covered by the decision of the Apex Court in Mool Raj Upadhyaya Vs. State of H.P. and Others, .

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. Thereafter, the matter will be duly considered by the second 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 by the Petitioner concerned.

The writ petitions are disposed of, so also the pending applications, if any.