Suresh Kumar vs State Of H.P & Ors
2023 Latest Caselaw 10301 HP

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

CWP No.4717/2023 Date of Decision: 26th July, 2023.

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      Suresh Kumar                                                .....Petitioner.
                                          Versus

      State of H.P & Ors.                                         .....Respondents.





      Coram

Hon'ble Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the Petitioner: Mr. A.K. Gupta, Advocate.

For the respondents: Mr. Anup Rattan, Advocate General with Mr. Varun Chandel, Addl. AG.

Jyotsna Rewal Dua, Judge

The petitioner has filed the writ petition for grant of

following substantive relief:-

"i. That the respondents may be ordered to grant work charge status to the

petitioner from the date he completed 8 years service, with all benefits incidental thereof, in the light of the judgment rendered in State of H.P. and others Vrs. Surajmani and another."

During the course of hearing, learned counsel for the

2.

petitioner submitted that the case of the petitioner and the relief prayed

for by him are covered by judgment dated 12.01.2023, rendered by this

Court in LPA No.165 of 2021 (State of HP and others Versus

Surajmani and another) alongwith connected matters. Learned counsel

further submitted that the petitioner would be content in case a direction

is issued to the respondents/competent authority to consider the case of

the petitioner for redressal of his grievances pointed out in the instant

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

petition in light of the aforesaid decision within a time bound manner.

This is acceptable to the opposite side.

.

In view of the innocuous prayer made by learned counsel for

the petitioner and without examining the merits of the matter, this writ

petition is disposed of with a direction to the respondents/competent

authority to consider and decide the case of the petitioner by passing

appropriate orders in accordance with law, within a period of eight weeks

from today. While deciding the matter, the aforesaid judgment in

Surajmani's case, supra, be kept in view. The decision so arrived at shall

also be communicated to the petitioner.

Pending miscellaneous application(s), if any, also to stand

disposed of.

Jyotsna Rewal Dua

Judge

26th July, 2023 (CS)