AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
3 paragraphs · 203 wordsV.K. Sharma, J.—The learned Counsel for the petitioner submits at the very outset that this is a covered matter under a judgment rendered by a learned Single Judge of this Court in CWP(T) No. 7016 of 2008, titled Mehar Singh v. State of H.P. and Ors., decided on 19.10.2010, a copy of which has been brought on record. This position is also not disputed on behalf of the respondents.
In view of the above, the petition is allowed and the respondents are directed to grant workcharged status to the petitioner on completion of 10 years of service with 240 days in each calendar year from the date of appointment. Thereafter the respondents shall also take this service into consideration for working out the eligibility period for grant of pension in terms of the law laid down by this Court in State of Himachal Pradesh. and Ors. v. Sarab Dayal, Latest HLJ 2007 (HP) 1292. The consequent monetary and pensionary benefits due and admissible to the petitioner shall be paid to him latest by 31st May, 2011, along with interest @ 6% p.a., failing which higher interest @ 12% p.a. shall be payable.
The petition stands disposed of in the above terms.