Ramkali and others vs The State of H.P. and others

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

i) That respondents may be ordered to regularize the services of the petitioners/grant work charge status from the due date in the light of the law laid down in Man Singh Vrs. State of H.P. on the same pattern as has been done in the cases of other similarly situated workmen with all the benefits incidental thereof.

There will be a direction to the second respondent to look into the matter and take appropriate action in accordance with law within a period of four months from the date of production of a certified copy of this judgment along with a copy of the writ petition. The decision will be taken in the light of the decision in Man Singh vs. State of H.P. and others, CWP No.1594 of 2008 decided on 27th July, 2009.

The writ petition is disposed of, so also the pending applications, if any.