Ram Dass and Another vs State of H.P. and Others

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

CWP Nos. 6929 and 7060 of 2011

i) That the Respondent department may kindly be directed to grant the work charge status/regularization to the Petitioners w.e.f. The year when they completed 10 years of daily wage service with 240 days in each calendar years 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.

CWP No. 7108 of 2011.

i. That the Respondents may be ordered to grant work charge status to the present Petitioner from the due date i.e. 111996, when he has completed 10 years of service with 240 days in each calendar year with all consequentail service benefits such as full back wages, seniority and pay fixation etc.

CWP No. 7121 of 2011.

(i). That the Respondents may kindly be directed to grant work charge status/regularization after completion of 10 years services, as per policy of the State Government for regularization.

(ii) That the Respondents may further be directed to grant all consequential benefits to the Petitioners I.e. arrears, salary, pay fixation, seniority & counting of service towards pensionary benefits under CCS (CC&A) Pension Rules, 1965.

CWP No. 7306 of 2011.

That writ in the nature of mandamus may kindly be issued and the Respondent department may be directed to extend the benefit of work charge status to the Petitioners.

It is submitted by the learned Counsel for the Petitioners that the cases are squarely covered by the decision of the Apex Court in Mool Raj Upadhyaya Vs. State of H.P. and Others,

Learned Additional 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/competent authority, 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) alongwith a copy of this judgment and the copy of the judgment, referred to above.

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