Padma Devi vs State of H.P. and Others

Kurian Joseph, C.J.—The Writ Petition has been filed with the following prayer:

i) That the Respondents may very kindly be ordered to grant work charge status to the Petitioner w.e.f. March, 2003 with all the benefits incidental thereof such as full back wages, seniority and pay fixation etc. in the light of judgment rendered in "Phool Maya v. State of H.P."

According to the Petitioner, she is similarly situated as the Petitioner covered by Annexure P-1 (judgment). The Petitioner may point out this aspect before the second Respondent, in which case, the second Respondent will duly examine the matter and in case the Petitioner is similarly situated as the Petitioner covered by the judgment, referred to above, a similar benefit be extended to the Petitioner herein also. The needful, as above, shall be done within a period of two months from the date of production of the copy of this judgment alongwith a copy of the Writ Petition and a copy of the judgment, referred to above.

With these observations, the Writ Petition is disposed of, so also the pending application(s), if any.