Rameshwar Dutt vs State Of H.P. & Ors

Jyotsna Rewal Dua, J

The petitioner seeks direction to the respondents to confer the work charge status upon him w.e.f. 01.01.2001, when he allegedly completed 8 years of continuous service on daily wage basis.

During hearing of the case, learned vice counsel for the petitioner submitted that the issue raised in the petition is covered by the judgment passed by the Division Bench of this Court in LPA No.165/2021 (State of H.P. & Ors. Vs. Surajmani & Anr.) decided on 12.01.2023. Learned vice counsel for the petitioner further submitted that the petitioner would be content, in case, respondents are directed to consider and decide the case of the petitioner afresh, in light of the law laid down in the aforesaid judgment, in a time bound manner.

Prayer is not opposed by learned Additional Advocate General.

In view of the stand taken by learned counsel for the parties, but without going into the merits of the case, the instant writ petition is disposed of by directing the respondents to consider and decide the case of the petitioner afresh for redressal of his grievances raised in the writ petition pertaining to grant of work charge status/regularization on his completion of eight years of service on daily wage basis, in accordance with law and in light of the aforesaid judgment within a period of six weeks. The decision so arrived at shall also be communicated to the petitioner. Pending miscellaneous application(s), if any, shall also stand disposed of.