Decided On: 1.7.2024 vs State Of H.P. & Others
2024 Latest Caselaw 8643 HP

Himachal Pradesh High Court

Decided On: 1.7.2024 vs State Of H.P. & Others on 1 July, 2024

Author: Virender Singh

Bench: Virender Singh

2024:HHC:4262

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWPOA No. 259 of 2019

Decided on: 1.7.2024

.

Kundan Lal

...Petitioner

Versus

State of H.P. & others

...Respondents ____________________________________________________ Coram

Hon'ble Mr. Justice Virender Singh, Judge

Whether approved for reporting? ____________________________________________________

For the Petitioner: Mr. Mehar Chand, Advocate.

For the Respondents :Mr. Tejasvi Sharma, Addl.

A.G. Virender Singh, Judge

By way of the present petition, the petitioner

has sought the following relief:

"It is, therefore, most humbly and respectfully prayed that the present writ petition may kindly be allowed and the writ of mandamus may kindly be issued to the respondent department or any other suitable writ, order or direction may kindly be issued to the respondent-department as under:

i) That the respondent department may kindly be directed to grant the work charge status/regularization to the petitioner w.e.f. the year 2004 with all consequential benefits as per the direction of the Hon'ble Apex Court in the interest of justice and fair play."

2024:HHC:4262

2. Learned counsel for the petitioner states that

the issue in question is squarely covered by the

judgment dated 14.5.2024, rendered by a Division

.

Bench of this Court, in CWPOA No.5714 of 2020,

titled as Sant Ram versus State of H.P. It is a

matter, which is required to be considered by the

employer.

4. Therefore, without going into the merits of the

case, we deem it proper to dispose of this writ petition

by directing the respondents to consider and decide

the case of the petitioner, in the light of the aforesaid

decision and if the case of the petitioner is covered by

the aforesaid judgment, then the same and similar

benefits, as extended in the aforesaid judgment, be

also extended to the petitioner herein. This entire

exercise shall be completed within four weeks.

Ordered accordingly. Pending application(s), if any,

also stand disposed of.

(Virender Singh) Judge 1.7.2024 Kalpana

2024:HHC:4262

.