Ramesh Kumar vs State of H.P. and Others

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

(i) That the Respondents may be directed to give work-charged status to the applicant w.e.f. the date of completion of 10 years with 240 days i.e. from 1.1.2000 or thereafter as per the law forthwith.

According to the learned Senior Addl. Advocate General, the Petitioner has not completed the required man days. But on instruction, learned Counsel for the Petitioner submits that even now the Petitioner is in service. Reliance is placed for the relief, on Mool Raj Upadhyaya Vs. State of H.P. and Others, The Petitioner may file an appropriate representation before the second Respondent within a period of one month from today. The same shall be duly examined by the second Respondent with reference to the records of service and also in the light of the decision referred to above and appropriate orders in accordance with law will be passed by the second Respondent within another two months. The benefits, if any, flowing out of the judgment, the same shall also be disbursed to the Petitioner within another one month.

The writ petition is disposed of.