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Chuhra Ram vs State Of H.P. & Others
2023 Latest Caselaw 5493 HP

Citation : 2023 Latest Caselaw 5493 HP
Judgement Date : 10 May, 2023

Himachal Pradesh High Court
Chuhra Ram vs State Of H.P. & Others on 10 May, 2023
Bench: Tarlok Singh Justice, Virender Singh

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA

Civil Writ Petition No. 2668 of 2023. Date of Decision: 10th May, 2023.

.

    Chuhra Ram                                                   .....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 Advocate General with Mr. Ramakant r 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."

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.

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

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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