Pardeep Kumar and Others vs State of H.P. and Another

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

(i) That the Respondent department may kindly be directed to grant the work charge status/regularization to the Petitioners w.e.f. the year 1996 (1997 in CWP No. 2964/2011) instead of the year 1998 (1999 in CWP No. 2964/2011) with all consequential benefits like arrears, seniority and other service benefits as per the directions of the Hon''ble Apex Court in the interest of justice and fair play.

It is submitted by the learned Counsel for the Petitioners that the case is squarely covered by the decision of the Apex Court in P.V. Papanna and others Vs. K. Padmanabhaiah,

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.