Pushpa Devi.and Others vs State of H.P. and Others

Kurian Joseph, C.J.—The Petitioners claim the benefit of gratuity for the daily waged service. The issue in principle is covered in favour of the Petitioners by the decision of this Court dated 9th May, 2009 rendered in State of H.P. v. Lashkari Ram, CWP No. 150 of 2004. It is submitted that the Petitioners have represented before the competent authority. There will be a direction to the competent authority to take a decision in these cases on the claims made by the Petitioners for gratuity in the light of the decision of this Court in State of H.P. v. Lashkari Ram, CWP No. 150 of 2004 and the eligible benefits shall be disbursed to them within a period of three months from the date of production of a copy of this judgment along with a copy of the writ petition and the copy of the judgment, referred to above, by the Petitioner concerned before the competent authority.

The writ petitions are disposed of, so also the pending applications, if any.