Ramesh Kumar vs State of H.P. and Another

Kurian Joseph, C.J.—The writ petitions are filed with the following prayers:

(i) That the Petitioners may be ordered to be granted work charge status from the date they completed 10 years of service with all the benefits incidental thereof such as full back wages, seniority and pay fixation etc.

It is submitted by the learned Counsel for the Petitioners that the cases are squarely covered by the decisions of the Apex Court in P.V. Papanna and others Vs. K. Padmanabhaiah, and of this Court in Gauri Dutt and Ors. v. State of H.P., Latest HLJ 2008 (HP) 366.

Learned Deputy Advocate General points out that the factual aspects are to be verified by the competent authority. Petitioners submit that they would file appropriate representation(s) furnishing all factual details before the competent authority within a period of one month from today. It is always open for them to do so. Thereafter, the matter will be duly considered by the second Respondent in the light of the judgments, referred to above and appropriate action in accordance with law will be taken within another four months from the date of receipt of the representation along with a copy of this judgment and the copies of the judgments, referred to above by the Petitioner concerned.

The writ petitions are disposed of, so also the pending applications, if any.