Raj Kumar vs State of H.P. and Others

Kurian Joseph C.J.

The writ petition is filed with the following prayer:

i. That Respondents may be ordered to regularize the services of the Petitioner from the date he completed 8 years of service with all the benefits incidental thereof such as full back wages, seniority and pay fixation etc. or in the alternative to grant work charge status may be granted to the Petitioner from the date he completed 8 years of service with all the benefits incidental thereof.

It is submitted by the learned counsel for the Petitioner that the case is squarely covered by the decision of this Court rendered in CWP No. 1594 of 2008 titled as Man Singh v. State of H.P. and Ors.

Learned Deputy Advocate General points out that the factual aspects are to be verified by the competent authority. Petitioner submits that he would file appropriate representation furnishing all factual details before the competent authority within a period of one month from today. It is always open for him to do so.

Therefore, in the event of the Petitioner approaching the first Respondent within a period of one month, the matter will be duly considered by the first 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 along with a copy of this judgment and the copy of the judgment, referred to above.

The writ petition is disposed of, so also the pending application(s), if any.