Rattan Singh vs State Of H.P. & Ors
2024 Latest Caselaw 3334 HP

Himachal Pradesh High Court

Rattan Singh vs State Of H.P. & Ors on 4 April, 2024

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

CWP No. 9050 of 2023.

Date of Decision : 4th April, 2024.

.

    Rattan Singh                                                            ...Petitioner.
                                         Versus





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

    Coram:

The Hon'ble Mr. Justice Satyen Vaidya, Judge.

Whether approved for reporting?1

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

For the Respondents: Mr. Dalip K. Sharma, Addl.A.G. for respondents No. 1 to 3.

Mr. Chitranjan Sharma, Advocate,

for respondent No.4.

Satyen Vaidya, Judge (Oral).

By way of instant petition, the petitioner has

prayed for following substantive relief:-

"(a) 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."

2. Learned counsel for the petitioner submits that

identical issue, as raised in the instant petition by petitioner,

stands finally adjudicated upon by the Division Bench of this

Whether reporters of the local papers may be allowed to see the judgment?

...2...

Court vide judgment dated 12.01.2023 in LPA No. 165 of

.

2021, titled as State of H.P. & Ors. vs. Surajmani and

Anr., along with connected matters. He further submits that

the petitioner shall be satisfied, at this stage, in case time

bound directions are issued to respondent No.2 to consider

and decide the case of the petitioner in light of judgment

Surajmani (supra) r to passed by the Division Bench of this Court in the case of

3. Prayer being innocuous is not opposed.

4. The instant petition is accordingly disposed of with

direction to respondent No.2 to consider and decide the case

of the petitioner within eight weeks from today strictly in

terms of the judgment passed by the Division Bench of this

Court on 12.01.2023 in LPA No. 165 of 2021, titled as

State of H.P. & Ors. vs. Surajmani and Anr., along with

connected matters, by passing a detailed and reasoned order.

Needless to say that in case petitioner is found identically

situated as the beneficiaries in the cases decided vide

aforesaid judgment dated 12th January, 2023, the petitioner

shall also be extended all such benefits as made available to

beneficiaries therein within further period of four weeks.

...3...

5. Pending applications, if any, also stand disposed of.

.

(Satyen Vaidya) Judge

4th April, 2024.

      (jai)




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