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Judgment
Kurian Joseph, C.J.—The writ is filed with the following prayers:
(a) The writ of mandamus may be issued against the Respondents to grant work charge status to Petitioner with interest from March, 1999 to 19.8.2007 with all consequential benefits such as fixation of salary, seniority and arrears of back wages.
(b) That the Respondents may be ordered to calculate and release the arrears in favour of the Petitioner from the day/date i.e. March, 1999 to 19.8.2007. Record may also be summoned for the kind perusal of this Court.
The lis in the present case is squarely covered by a judgment rendered by this Court in CWP No. 5907 of 2010, titled as Sukh Chain v. State of H.P. and Ors. and other connected matters decided on 04.05.2011. The operative portion of the judgment reads as under:
In the above facts and circumstances, we do not find any legal merit in the claim advanced by the Petitioners for conferment of work charged status in the Corporation or for retrospective regularization as they have been absorbed in Government Service as regular employees in deviation of the policy and in relaxation of the Rules, as a one time package. However, in case anything is left out in that package, it is for them to approach the Government.
Accordingly, there is No. merit in this petition and the same is dismissed, so also the pending application(s), if any. No. costs.