State of H.P and Another vs Gian Devi

Dev Darshan Sud, J.—The State has challenged the order passed by the learned State Administrative Tribunal granting work charged status to the deceased husband of the Petitioner w.e.f. 1st January, 2001 from the date he completed ten years of service. It is undisputed before us and admitted before the Tribunal by the State that deceased Dattu Ram had completed ten years of continuous service with a minimum of 240 days starting from the calendar year 1991.

The learned Tribunal on the basis of the decision passed in Mool Raj Updhaya and Ors. v. State of Himachal Pradesh and Ors. 1994 (2) SLR 377 has granted work charged status to the deceased. We do not find any infirmity in the order more especially when the factual position has been admitted before the Tribunal. It is submitted that the persons senior to the deceased were regularized in the year 2003 and, therefore, the judgment requires to be reversed. We do not see anything in judgment of the Tribunal granting the Petitioner regularization. No other point was urged for consideration of this Court.

In the result, there is no merit in this writ petition and the same is accordingly dismissed. Civil Miscellaneous Application is also dismissed. There shall be no order as to costs.