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Judgment
3 paragraphs · 242 wordsJustice Kurian Joseph, CJ.
The petitioners have sought for conferment of work charge status and subsequent regularization. In case they have completed 240 days as on 31.12.1993, they are entitled to conferment of work charge status in terms of the decision of Supreme Court in Mool Raj Upadhyaya Vs. State of H.P. and Others, . The subsequent regularization would depend on availability of vacancies. In case they have not completed 240 days as on 31.12.1993, then their cases for conferment of work charge status/regularization will be considered in the light of judgment of this Court rendered in CWP No. 2735 of 2010 titled Rakesh Kumar versus State of H.P. and others. If the conferment of work charge status is in the light of the Rakesh Kumar''s case, referred to above, the same shall be done within two months from the date of the disposal of the case now pending before the Apex Court filed by the State in the said case. In case conferment of work charge status is in the light of the decision of Supreme Court in Mool Raj Upadhyaya''s case, the needful action shall be taken by the 2nd respondent/ competent authority within three months from the date of production of a copy of this judgment alongwith a copy of the writ petition by the petitioners before the 2nd respondent. With these observations, the writ petitions are disposed of, so also the pending application(s), if any.
Copy Dasti.