Himachal Pradesh High Court
Kheru Ram vs State Of Hp And Others on 29 May, 2025
Bench: Tarlok Singh Chauhan, Sushil Kukreja
1 Neutral Citation No. ( 2025:HHC:16613 )
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
Ex. Petition No.26 of 2019 a/w
Ex. Petitions No. 57, 217, 227,
357, 556, 795, 1186, 1187 of
2024
Date of Decision : 29.05.2025
____________________________________________________
1. Ex. Petition No.26 of 2019
Kheru Ram
....Petitioner
Versus
State of HP and others
...Respondents
_____________________________________________________
2. Ex. Petition No.57 of 2024
Sant Ram
....Petitioner
Versus
State of HP and others
...Respondents
_____________________________________________________
3. Ex. Petition No.217 of 2024
Ram Singh
....Petitioner
Versus
State of HP and others
...Respondents
_____________________________________________________
4. Ex. Petition No.227 of 2024
Meharban Singh
....Petitioner
Versus
State of HP and others
...Respondents
_____________________________________________________
5. Ex. Petition No.357 of 2024
Parminder Singh
....Petitioner
Versus
State of HP and others
...Respondents
_____________________________________________________
2 Neutral Citation No. ( 2025:HHC:16613 )
6. Ex. Petition No.556 of 2024
Tara Devi
....Petitioner
Versus
State of HP and others
...Respondents
_____________________________________________________
7. Ex. Petition No.795 of 2024
Sher Singh
....Petitioner
Versus
State of HP and others
...Respondents
_____________________________________________________
8. Ex. Petition No.1186 of 2024
Nawang & others
....Petitioners
Versus
State of HP and others
...Respondents
_____________________________________________________
8. Ex. Petition No.1187 of 2024
Bhawan Singh & others
....Petitioners
Versus
State of HP and others
...Respondents
_____________________________________________________
Coram
Hon'ble Mr. Justice Tarlok Singh Chauhan, Judge
Hon'ble Mr. Justice Sushil Kukreja, Judge
Whether approved for reporting?1 . No.
________________________________________________
For the petitioner (s) : Mr. A.K. Gupta & Ms. Babita Chauhan,
Advocates, for the petitioner(s) in Ex.
Petitions No. 26/ 2019, 57, 217, 227,
357, 556 & 795/2024.
Mr. Jai Dev Thakur, Advocate, for the
petitioner(s) in Ex. Petitions No.1186 &
1187 of 2024
1 ? Whether reporters of Local Papers may be allowed to see the judgment?
3 Neutral Citation No. ( 2025:HHC:16613 )
For the respondents : Mr. Anup Rattan, Advocate General
with Mr.Ramakant Sharma, Mr. Navlesh
Verma, Ms. Sharmila Patial,
Mr.Sushant Kaprate, Additional
Advocates General and Mr. Raj Negi,
Deputy Advocate General.
________________________________________________
Tarlok Singh Chauhan, Judge (Oral)
In terms of the instructions imparted on 28.05.2025,
the petitioners herein have been conferred work charge status
from the following dates:-
Division Name of petitioner Date of Date from which
with title of case engagement work charge is
granted
EE Kullu Ex.PT-26 of 2019, 1994(Mason) 1.1.2002
Kheru Ram Vs.
State of HP
EE Solan Ex.PT-217 of 2024, 1994(Black Smith) 1.1.2002
Ram Singh Vs.
State of HP
EE Jubbal Ex.PT-227 of 2024, 06.1994 (W.I) 1.1.2003
Meharban Singh
Vs. State of HP
EE Ex.P.-357 of 2024, 1994 (JE/Surveyor) 1.1.2002
Hamirpur Parmnder Singh Vs.
State of HP
EE Rohroo Ex.P.-556 of 2024 1997(Beldar) 1.1.2005 already
Tara Devi given
EE Ex.P.-795 of 2024 1999 (AC operator) 1.1.2007
Dharampur Sher Singh
EE Spiti Ex.P.-1186 of 2024 10.1.2007 already
Nawang given
EE Mandi Ex.P.-1187 of 2024 1993 (Beldar) 1.1.2003 already
Bhawan Singh granted
EE Div. Ex.P. No.57 of 2024 1994 (Operator 1.1.2002
No.1 Shimla Sant Ram Gr.II)
EE Mech Ex. Pet. 1994-1995 1.1.2002-1.1.2003
D'Shala No.113/2024 in (Mechanic/Mason/
CWP No.4066/2024 Painter)
Sikru Ram
4 Neutral Citation No. ( 2025:HHC:16613 )
2. Now that the respondents have themselves
conferred the work charge status on the aforesaid petitioners,
they are directed to take all consequential steps to ensure that the
judgment passed by this Court/ the erstwhile Tribunal, as clarified
by the Hon'ble Supreme Court, is complied within in letter and
spirit, within a period of four weeks from today.
3. Accordingly, all these petitions are disposed of, so
also the pending miscellaneous application(s), if any.
For compliance, to come up on 26.06.2025.
(Tarlok Singh Chauhan)
Judge
(Sushil Kukreja)
May 29, 2025 Judge
(VH)
