Virender Kumar vs State of H.P. and Others

Kurian Joseph, C.J.—The Petitioner has filed this writ petition with the following prayer:

That the respondents may be ordered to grant work charge status to the petitioner from the date he completed 10 years of service with all the benefits incidental thereof such as arrears of pay, seniority and pay fixation etc.

According to the petitioner his case is covered by the decision of Supreme Court in Mool Raj Upadhyaya v. State of H.P. and Ors. 1994 Supp (2) SCC 313.Therefore, the petitioner may file representation before the first respondent in which case the first respondent will examine the matter adverting to the submissions made in the representation with notice to the petitioner and take appropriate action in accordance with law. This shall be done within a period of two months from the date of production of copy of this Judgment alongwith a copy of writ petition by the writ petitioner.

With the above observations, the petition stands disposed of, so also the pending applications(s) if any.