Samar vs State of H.P. and Others

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

CWP No. 8529 of 2010.

(i) That writ of mandamus may kindly be issued to the Respondents to grant W/C status/regularization of the daily wage service with effect from 1.1.996 along with arrears of amount due with 9% interest thereon. CWP No. 8530 of 2010.

(i) That writ of mandamus may kindly be issued to the Respondents to grant W/C status/regularization of the daily wage service with effect from31.3.2004 along with arrears of amount due with 9% interest thereon uptodate.

According to the Petitioners, the issue is covered by the judgment of this Court in Phool Maya v. State of H.P. and others, CWP (T) No. 10220 of 2008. Therefore, there will be a direction to the second Respondent to look into the matter and in case the Petitioners are similarly situated as the Petitioner covered by the judgment, referred to above, similar benefits shall be extended to the Petitioners herein also. The needful in this regard shall be done within a period of four months from the date of production of a copy of this judgment along with a copy of the judgment, referred to above by the Petitioner concerned.

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