Citation : 2023 Latest Caselaw 5491 HP
Judgement Date : 10 May, 2023
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Civil Writ Petition No. 2670 of 2023. Date of Decision: 10th May, 2023.
.
Birbal Singh .....Petitioner.
Versus State of H.P. & Others ...Respondents.
Coram Hon'ble Mr. Justice Tarlok Singh Chauhan, Acting Chief Justice.
Hon'ble Mr. Justice Virender Singh, Judge.
Whether approved for reporting?1 For the petitioner: Mr. A. K.Gupta, Advocate.
For the respondents: Mr. I.N.Mehta, Senior Additional
r Advocate General with Mr.
Ramakant Sharma, Additional
Advocate General and Mr. Arsh
Rattan, Deputy Advocate General for the respondents-State.
Tarlok Singh Chauhan, A.C.J. (oral)
Notice. Mr. Ramakant Sharma, learned Additional
Advocate General, appears and waives service of notice on
behalf of the respondents.
2. The instant petition has been filed for the 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."
Whether reporters of Local Papers may be allowed to see the judgment? Yes.
3. 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 12.1.2023,
alongwith connected matters.
4. 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.
5. Pending miscellaneous application(s), if any, shall
also stand disposed of.
For compliance, to come up on 12.06.2023.
(Tarlok Singh Chauhan) Acting Chief Justice
(Virender Singh)
Judge 10th May, 2023 (Pathania)
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