Citation : 2023 Latest Caselaw 5653 HP
Judgement Date : 11 May, 2023
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.2675 of 2023 Date of Decision : 11th May, 2023
.
Tek Singh ...... Petitioner
Versus
State of HP and others ......Respondents
Coram:
The Hon'ble Mr. Justice Tarlok Singh Chauhan, Acting Chief Justice The Hon'ble Mr. Justice Virender Singh, Judge
Whether approved for reporting?
For the Petitioner : Mr. Abhyendra Gupta, Advocate.
For the Respondents : Mr. Ramakant Sharma & Ms. Sharmila Patiyal, Additional Advocate Generals, r Ms. Priyanka Chauhan & Mr. Arsh Rattan,
Deputy Advocate Generals and Mr. Rajat Chauhan, Law Officer.
Tarlok Singh Chauhan, Acting Chief Justice (oral)
Notice. Mr. Ramakant Sharma, learned Additional Advocate
General appears and waives service of notice on behalf of the
respondents/State.
2. Petitioner has filed the petition under Article 226 of the
Constitution of India, seeking following relief:-
"i) That Annexure P-1 may be set aside/quashed and 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."
1 Whether reporters of Local Papers may be allowed to see the judgment?
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. r
5. Pending miscellaneous application(s), if any, shall also stand
disposed of.
( Tarlok Singh Chauhan ) Acting Chief Justice
( Virender Singh) Judge May 11, 2023 (KS)
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