Ram Kumari vs State of H.P. and Others

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

(i) That Respondents may kindly be directed to give the work charge status in view of judgment dated 17.3.2010 passed by this Hon''ble Court in CWP (T) No. 10220 of 2008 in O.A. No. 240/2004 titled as Phool Maya v. State of H.P. w.e.f. due date, i.e. January 2000 (after the completion of 10 years of continuous service).

(ii) That the Respondents may further be directed to give all the consequential benefits in favour of the Petitioner w.e.f. January, 2000 till the date of realization with interest @ 18% per annum.

According to the Petitioner, the issue is covered by the judgment of this Court in Phool Maya v. State of H.P. and Ors. CWP (T) No. 10220 of 2008. Therefore, there will be a direction to the second Respondent to look into the matter 2 and in case the Petitioner is similarly situated as the Petitioner covered by the judgment, referred to above, similar benefits shall be extended to the Petitioner herein also. The needful in this regard shall be done within a period of four months from the date of production of a copy of this judgment along with a copy of the judgment, referred to above.

The writ petition is disposed of, so also the pending applications, if any.