Pemba and others vs State of H.P. and Others

Justice Kurian Joseph, C.J.—The writ petition is filed with the following prayers:

(i) That respondents may be ordered to grant work charge status to the petitioners from the due date in terms of the decision rendered in Raj Bahadur Vrs. State of H.P. with all the benefits incidental thereof such as full back wages, seniority and pay fixation etc.

According to the petitioners, the issue is covered by the judgment of this Court, dated 27.7.2009, passed in CWP No.1594 of 2008, titled as Man Singh versus State of H.P. and Ors. 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. Therefore, there will be a direction to the respondents to take appropriate action in the matter in the light of the judgment, referred to above, in case the petitioners are also similarly situated, within a period of four months from the date of production of a copy of this judgment along with a copy of the writ petition.

With these observations, the writ petition stands disposed of, so also the pending application(s) if any.