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Ram Lal vs State Of H.P. & Others

High Court Of Himachal Pradesh · Decided on 3 May 2023 · Citation: (2023) 05 SHI CK 0010

HON’BLE JUDGES
Tarlok Singh Chauhan, J · Virender Singh, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No.2468 Of 2023
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Judgment

7 paragraphs · 230 words

Tarlok Singh Chauhan, J

1.

Notice. Mr. Ramakant Sharma, learned Additional Advocate General appears and waives service of notice on behalf of respondents­State.

2.

The instant petition has been filed for grant of the following substantive relief:

“That the respondents may be ordered to grant daily wage status to the petitioner, from the date he completed 10 years of service, with all benefits incidental thereof.”

3.

It is not in dispute that the issue in question is no longer res integra and is covered by the judgment rendered by the learned single Judge of this Court in CWP No. 1747 of 2020, titled as Hari Chand and others vs. State of Himachal Pradesh and others, decided on 14.07.2021 and even an appeal filed by the State by way of LPA No.13 of 2022 titled as, State of H.P. & Ors. vs. Shri Hari Chand & Ors., has also been disposed of as rendered infructuous vide order dated 30.11.2022.

4.

In this view of the matter, the instant petition is disposed of with a direction to the respondents to consider the case of the petitioner in light of the aforesaid judgment rendered by this Court and also keeping in view the policy issued by the respondent­State itself on 13.10.2009 to regulate the services of part­time workers. Needful be done within six weeks.

5.

Pending applications, if any, also stand disposed of.