_________________________________________________________________ vs State Of H.P. & Ors
2024 Latest Caselaw 17271 HP

Himachal Pradesh High Court

_________________________________________________________________ vs State Of H.P. & Ors on 13 November, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP No.7946 of 2023 Decided on: 13th November, 2024 _________________________________________________________________ Hazari Singh ....Petitioner Versus State of H.P. & Ors. ...Respondents _________________________________________________________________ Coram Ms. Justice Jyotsna Rewal Dua, 1 Whether approved for reporting?

_________________________________________________________________ For the petitioner: Mr. Bonit Prakash, Advocate. For the respondents: Mr. Sikandar Bhushan, Deputy Advocates General.

Jyotsna Rewal Dua, Judge

Petitioner seeks a direction to the respondents to

grant him work charge status from the date he completed 8

years of service with all incidental benefits.

2. The respondent-Animal Husbandry Department in

its reply has very fairly conceded that petitioner had

completed 8 years of continuous service as daily paid beldar

and, therefore, in accordance with the law laid down in

State of H.P. & others Vs. Surajmani & another and the

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

connected matters2., he has been granted work charge

stratus vide order dated 11.09.2024 w.e.f. 01.01.2005 to

21.08.2007 subject to final outcome of the case now pending

before the Hon'ble Apex Court.

3. Needless to clarify that grant of consequential

benefits to the petitioner will govern by the decision of SLP

statedly filed by the respondents before the Hon'ble Apex

Court against the aforesaid decision.

In view of above, this writ petition stands disposed

of, so also the pending miscellaneous application(s), if any.

Jyotsna Rewal Dua Judge November 13, 2024 R.Atal