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Judgment
8 paragraphs · 198 wordsSabina, J
Petitioner has filed the petition under Article 226 of the Constitution of India, seeking following relief:-
“(i). That the respondents may kindly be directed to regularize the service of the petitioners immediately on completion of 8 years of daily wage services with all consequential benefits, in the interest of justice.
(ii) That the respondents may very kindly be directed to grant GPF numbers as they will be given work charge status after completion of 8 years of continuous services w.e.f. 01.01.2000.”
Learned counsel for the petitioner has submitted that the case of the petitioner is covered by the decision of this Court in LPA No.165 of 2021, titled as State of HP and others versus Surajmani and another, decided on 12.01.2023, alongwith connected matters.
Accordingly, this petition is disposed of with a direction to the respondents to consider and decide the case of the petitioner in terms of the decision of this Court in Surajmani’s case supra, expeditiously, preferably within six weeks from the date of receipt of copy of this order.
Pending miscellaneous application(s), if any, shall also stand disposed of.
To come up for compliance, on 16th June, 2023.