Ram Lal and Others vs State of Himachal Pradesh and Others

Kurian Joseph, C.J.—Petition is filed with the following prayer:

(i) That the Respondent department may kindly be directed to give work charge status/regularization to the Petitioners from the year, 1998 when the Petitioners completed ten years of continuous service on daily wage basis instead of the year 2007 with seniority, arrears and all other consequential benefits in the interest of justice and fair play.

According to the Petitioners, they are similarly situated as Petitioner in Annexure P-4, judgment dated 16th June, 2010. Petitioner No. 1 has made a representation, Annexure P-5 and the same is pending before the 2nd Respondent/competent authority. There will be a direction to the 2nd Respondent/competent authority to look in to the matter and take appropriate action in accordance with law, without discriminating the Petitioners, within a period of three months from the date of production of the copy of this judgment along with a copy of the writ petition by the Petitioners before Respondent No. 2/competent authority.

With the above observations, the petition is disposed of, so also the pending application(s), if any. No. costs.