Suresh Kumar vs State Of H.P. & Ors

Ranjan Sharma, J

Notice. Mr. Vishal Panwar, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.

With the consent of the parties, the instant writ petition is taken up for disposal, at this stage, in view of the peculiar facts as borne out from the pleadings.

The petitioner has filed the instant writ petition with the following prayer(s):-

“(i) That the respondents may be ordered to bring services of the petitioner on work charge establishment, on completion of 8 years service, that is, w.e.f. 1.1.2012 with all benefits incidental thereof.”

Learned counsel for the petitioner has submitted that the case of the petitioner is covered by the decision of this Court in LPA No.165 of 2021, titled as State of HP and others vs. Surajmani and another, decided on 12.01.2023, along with connected matters.

Accordingly, this petition is disposed of with a direction to the respondents to consider and decide the case of the petitioner in terms of the decision of this Court in Surajmani’s case (supra), expeditiously, preferably within six weeks from the date of receipt of copy of this order.

In case, upon consideration the respondents extend the benefit in terms of the judgment in case of Surajmani’s case (supra), then since the SLP is pending then, any benefits including monetary benefits, if any, shall be released only after seeking an undertaking/bond from the petitioner.

In aforesaid terms, the writ petition as well as the pending miscellaneous application(s), if any, shall also stand disposed of, accordingly.

To come up for compliance, on 05.03.2024.