Dharam Pal vs State Of H.P. & Ors
2024 Latest Caselaw 15607 HP

Himachal Pradesh High Court

Dharam Pal vs State Of H.P. & Ors on 24 October, 2024

Author: Jyotsna Rewal Dua

Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA CWP Nos. 3380 & 3376/2024 Decided on: 24.10.2024

Dharam Pal ....Petitioner Versus State of H.P. & Ors. ......Respondents

Harmesh Lal ....Petitioner Versus State of H.P. & Ors. ......Respondents

............................................................................................. Coram Ms. Justice Jyotsna Rewal Dua, Judge. Whether approved for reporting?1

For the petitioner : Mr. Bonit Thakur, Advocate vice Mr. Abhender Gupta, Advocate.

For the respondents : Ms. Leena Guleria, Deputy Advocate General .

Jyotsna Rewal Dua, J

Though reply has not been filed by the respondents,

however, with the consent of learned counsel for the parties, the

matters are heard at this stage.

2. The writ petitions have been filed for the grant of following

substantive relief:-

"That the respondents may be ordered to grant work charge status to the petitioners from the date they completed 8 years service with all benefits incidental thereof."

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

3. Learned counsel for the petitioners submitted that the

issue raised in the petitions is covered by the judgment passed by the

Division Bench of this Court in State of H.P. & Ors. Vs. Surajmani &

Anr.2 Learned counsel for the petitioners further submitted that the

petitioners would be content, in case, respondents are directed to

consider and decide the cases of the petitioners afresh, in light of the

law laid down in the aforesaid judgment, in a time bound manner.

Prayer is not opposed by learned Deputy Advocate General.

4. In view of the stand taken by learned counsel for the

parties, but without going into the merits of the case, the writ petitions

are disposed of by directing the respondents/competent authority to

consider and decide the cases of the petitioners afresh for redressal of

their grievances raised in the writ petitions pertaining to grant of work

charge status/regularization on their completion of eight years of

service on daily wage basis, in accordance with law and in light of the

aforesaid judgment within a period of six weeks. The decision so

arrived at shall also be communicated to the petitioners. Pending

miscellaneous application(s), if any, shall also stand disposed of.

Jyotsna Rewal Dua Judge October 24, 2024 (Rohit)

LPA No.165/2021 decided on 12.01.2023