Ramesh Kumar vs State of Himachal Pradesh and Others

Kurian Joseph, C.J.

C.W.P. No. 6557 of 2010.

Allowed. The application is disposed of.

C.W.P. No. 4188 of 2010.

The writ petition is filed with the following prayer:

(a) That a writ of mandamus may kindly be issued directing the respondents to give work charge status to the petitioner w.e.f. 01.04.2000 with all consequential service benefits including arrears.

According to the petitioner, the issue is covered in his favour by the decision of this Court in Gauri Dutt and Ors. v. State of H.P. Latest HLJ 2008 (HP) 366 and by the Apex Court in Mool Raj Upadhyaya Vs. State of H.P. and Others, Petitioner may file appropriate representation before the first respondent, producing copies of the judgments referred to above. In case the petitioner is similarly situated, as the petitioners referred to in the above cases, the similar benefit granted to the petitioners therein shall be granted to the petitioner herein also. The needful shall be taken within a period of three months.

The petition stands disposed of, so also the pending application(s).