Bihari Lal vs State Of H.P. And Others
2023 Latest Caselaw 20006 HP

Himachal Pradesh High Court

Bihari Lal vs State Of H.P. And Others on 29 December, 2023

              IN THE HIGH COURT OF HIMACHAL PRADESH
                             AT SHIMLA

                                                             CWP No.10855 of 2023
                                             Decided on: 29th December, 2023




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    __________________________________________________________





    Bihari Lal                                  .......Petitioner
                                               Versus





    State of H.P. and others                    ......Respondents
    ____________________________________________________________
    Coram




                                                of
    Hon'ble Mr. Justice Ranjan Sharma, Judge
    1 Whether approved for reporting?
                      rt
    For the petitioner:                   Mr. Bonit Thakur, Advocate
                                          Mr. A.K. Gupta, Advocate.
                                                                                               vice

    For the respondents:                  Mr. B.C. Verma, Additional Advocate
                                          General.

    Ranjan Sharma, Judge (Oral)

Notice. Mr. B.C. Verma, learned Additional

Advocate General, appears and waives service of notice on

behalf of the respondents.

2. 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.

Whether reporters of Local Papers may be allowed to see the judgment?

3. The petitioner has filed the instant writ petition

with the following prayer:-

"That the respondents may be ordered to grant

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work charge status to the petitioner from the

date he completed 8 years' service, with all benefits incidental thereof."

4. Learned vice counsel for the petitioner, on

instructions of original counsel, has submitted that the case

of of the petitioner is covered by the decision of this Court in

LPA No.165 of 2021, titled as State of HP and others rt vs. Surajmani and another, decided on 12.01.2023,

alongwith connected matters.

5. 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

five weeks from the date of receipt of copy of this order.

6. 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

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disposed of, accordingly.

To come up for compliance, after five weeks.

(Ranjan Sharma) Judge

of December 29, 2023 (Bhardwaj)

rt