Roop Lal Sharma vs State of H.P. and Others

Kurian Joseph, C.J.—The Petitioner has filed the Writ Petition with following prayers:

a) That the present writ petition may kindly be allowed and a writ of mandamus may be issued to the Respondents to grant work charge status to the Petitioner from the date he had completed ten years of service with all consequential benefits. The entire record pertaining to the case may be called.

b) In the alternate, a writ of mandamus be issued to the Respondents tomake the Petitioner as whole time worker from the date he has completed ten years of service with all consequential benefits.

According to the Petitioner, the matter is covered by the decision of the Apex Court in Mool Raj Upadhyaya Vs. State of H.P. and Others, Petitioner may file appropriate representation before the second Respondent within one month from today, producing also copy of the judgment referred to above, in which case, appropriate action in accordance with law will be taken by the first Respondent, in the light also of the decisions referred to above, within another three months.

With these observations, the writ petition is disposed of, so also the pending application(s), if any.