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Tej Singh vs Hpsebl & Anr
2025 Latest Caselaw 6010 HP

Citation : 2025 Latest Caselaw 6010 HP
Judgement Date : 26 May, 2025

Himachal Pradesh High Court

Tej Singh vs Hpsebl & Anr on 26 May, 2025

Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

CWP Nos.8630 of 2025 a/w connected matters Decided on: 26th May, 2025 _________________________________________________________________

1. CWP No. 8630 of 2025

Tej Singh ....Petitioner

Versus HPSEBL & Anr. ...Respondents _________________________________________________________________

2. CWP No. 8634 of 2025

Sarwan Khan ....Petitioner

Versus HPSEBL & Anr. ...Respondents

3. CWP No. 8636 of 2025

Onkar Chand ....Petitioner

Versus HPSEBL & Anr. ...Respondents

4. CWP No. 8638 of 2025

Meera Devi ....Petitioner

Versus HPSEBL & Anr. ...Respondents

Hem Singh ....Petitioner

Versus HPSEBL & Anr. ...Respondents

Parkash Chand ....Petitioner

Versus HPSEBL & Anr. ...Respondents Coram

Ms. Justice Jyotsna Rewal Dua

Whether approved for reporting? _________________________________________________________________ For the petitioners: Mr. Bonit Prakash, Advocate.

For the respondents: Mr. Virender Singh Kanwar & Ms. Vandana Misra, Advocates, for the respective respondents.

Jyotsna Rewal Dua, Judge

Notice. Mr. Virender Singh Kanwar and Ms.

Vandana Misra, learned counsel, accept notice on behalf of

the respective respondents.

2. These writ petitions have been filed for grant of

almost common relief, which has been extracted from CWP

No. 8630 of 2025:­

"(i) That the respondents may be ordered to grant work charge status to the petitioner, on completion of eight years of service, service, with all benefits incidental thereof."

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

3. Learned counsel for the petitioners submits that

the cases of the petitioners and the relief prayed for by them

are covered under decision rendered in The Himachal

Pradesh State Electricity Board Ltd. & Anr. Vs. Nanak

Chand & Ors.2 In the aforesaid case, the respondent­Board

had contended that the case in hand was distinct from

State of Himachal Pradesh and Ors. Vs. Surajmani &

Anr.3 as in the respondent­Board, work charge

establishment was abolished in 1986, therefore, the

directions given in Suranmani3 cannot be applied in the

respondent­Board. The Hon'ble Apex Court rejected the

contentions and held that the judgment in Surajmani3

squarely applies and the directions issued therein shall

applicable mutatis mutandis to Himachal Pradesh State

Electricity Board as well . Relevant portion of the decision

reads as under:­

"2. In counter to the said argument, in the counter affidavit, Standing orders of the Himachal Pradesh State Electricity Board Industrial Establishment framed in exercise of the provisions of the Factories Act, 1948 have been shown whereby Clause 5(b) makes it clear

SLP(C) Nos. 10719-10720/2025, decided on 16.04.2025

Civil appeal No. 1595 of 2025, decided on 06.02.2025

that the Board shall have the following class of workmen in different establishments. Clause 5(b) indicate work establishment having work charged work commission. The said fact has not been controverted except to say in the affidavit that they have abolished the work charged establishment in the year1986. In the list of date also, it is stated that the work charge establishment has been revised in 1987.

3. Considering all these aspects, there is no reason to take a different view from the case of Surajmani (supra). The operative portion of the judgment of Surajmani is reproduced for ready reference :

"10. For the cumulative reasons aforestated, we are of the considered view that the dicta laid down by this Court vide order dated 22.07.2019 in Ashwani Kumar's (Supra) case which is based on the judgment of Mool Raj Upadhyaya (Supra) holds the field and would also be applicable to the Respondents herein who had approached the Tribunal or the High Court seeking similar relief. As such, the Respondents shall be entitled for grant of 'work­charged' status from the date of completion of 8 years of service. However, we hold that the relief in the present appeals will be limited to notional benefits as explained in paragraph 3 and 4 of Ashwani Kumar's (Supra) case in Civil Appeal No(s). 5753 of 2019 and the present appeals stand disposed of accordingly with no order as to costs.

11. We also make it explicitly clear that the State in its endeavour of implementing the orders of the Tribunal, High Court or this Court, if having paid the amounts in excess, would be at liberty to take such steps as it deems fit without insisting for one time recovery.

12. It is further underscored that this judgment would necessarily be a judgment in rem and the State shall hence forth not take recourse to employing personnel as daily wagers but shall make appointments only in accordance with

law, as enumerated in the case of Secretary, State Karnataka Vs. Uma Devi [ (2006) 4 SCC 1]."

4. In our view, the judgment of Surajmani squarely applies and the said directions shall be applicable mutatis mutandis in the case of Himachal Pradesh State Electricity Board also."

4. In view of above, respondents are directed to

consider the cases of the petitioners for grant of relief prayed

for by them in light of decision rendered in Nanak Chand2,

within a period six weeks from today. The decision so taken

be communicated to the petitioners.

The writ petitions stand disposed of in the above

terms, so also the pending miscellaneous application(s), if

any.

Jyotsna Rewal Dua Judge May 26, 2025 R.Atal

 
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