Ram Sara vs State of H.P. and Others

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

(i) That this Hon''ble Court may be pleased to issue writ of mandamus directing the Respondents to grant work charge status/regularize the services of the Petitioner with effect from May, 2000 the date when the Petitioner had completed ten years of daily wage services with all consequential benefits such as full back wages, seniority and pay fixation strictly in accordance with the judgment passed in Mool Raj Upadhaya case, Phool Maya case and Man Singh Case.

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.

Learned Deputy Advocate General points out that the factual aspects are to be verified by the competent authority. Petitioner submits that she 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 her to do so. Therefore, there will be a direction to the second Respondent to look into the matter 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 by the Petitioner.

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