Tara Chand vs State of H.P. and Others

Kurian Joseph, C.J.—These petitions have been filed with similar set of prayers and one such main prayer, reads as follows:

A) That the Respondents may kindly be directed to regularize/grant work-charge status, to the Petitioner w.e.f. 1.1.2000 (as per the scheme framed in Mool Raj Upadhayay v. State of H.P. by the Hon''ble Apex Court) when he is completing more than 10 years of service with all consequential benefits.

According to the Petitioners, their case is covered by the decision of Hon''ble Apex Court in P.V. Papanna and others Vs. K. Padmanabhaiah, and that of this Court in Gauri Dutt and Ors. v. State of H.P. Latest HLJ 2008 (HP) 366.

Learned Deputy Advocate General points out that the factual aspects are to be verified by the competent authority. The Petitioners submit that they would file appropriate representation(s) furnishing all factual details before the competent authority within a period of one month from today. It is always open for them to do so. Thereafter, the matter will be duly considered by the first Respondent/competent authority in the light of the judgments, referred to above and appropriate action in accordance with law will be taken within another four months from the date of receipt of the representation alongwith a copy of this judgment and the copies of the judgments, referred to above by the Petitioner concerned.

The Writ Petitions are disposed of, so also the pending application(s), if any.