Sisu Devi vs State of H.P. and Others

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

(i) That writ in the nature of mandamus may kindly be issued, directing the Respondents to give work charged status to the Petitioner as Beldar with all consequential benefits as per ratio laid down in Mool Raj Upadhaya v. State of H.P., as and when she completed 10 years of service since she was engaged in the year 1984 and till 2006 she has served the Respondent department as daily wager fro 22 years as daily waged Beldar whereas, the Petitioner was entitled for work charged status in October, 1994 with all consequential benefits such as; seniority, arrears of pay, promotion etc. whereas, the Respondent department has given temporary status of Beldar to the Petitioner on 31.1.2006.

(ii) That writ in the nature of mandamus may kindly be issued, directing the Respondents to give the work charged status to the Petitioner from the year 1996 when Respondent No. 4 & 5 who were juniors to the Petitioner were given work charged status.

According to the Petitioner, she is entitled either for regularization or conferment of work charged status in the light of the decision of the Supreme Court in Mool Raj Upadhyaya Vs. State of H.P. and Others, and in terms of the policy framed by the State itself.

There will be direction to the first Respondent to consider the grievance of the Petitioner and take appropriate action in the light of the submissions, referred to above, within a period of two months from the date of production of a copy of this judgment alongwith a copy of the Writ Petition.

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