Himachal Pradesh High Court
Chanan Singh vs Chaudhary Sarwan Kumar Himachal ... on 18 September, 2025
Author: Jyotsna Rewal Dua
Bench: Jyotsna Rewal Dua
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.15094 of 2025
Decided on: 18th September, 2025
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Chanan Singh .....Petitioner
.
Versus
Chaudhary Sarwan Kumar Himachal Pradesh
Krishi Vishvavidyalaya Palampur & anr. .....Respondents
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Coram
Ms. Justice Jyotsna Rewal Dua
Whether approved for reporting? 1
For the Petitioner:
r to
Mr. Arun Rana, Advocate.
For the Respondents: Mr. Prince Chauhan, Advocate, for
respondent No.1.
Mr. Rajat Choudhry, Assistant
Advocate General, for respondent
No.2.
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Jyotsna Rewal Dua, Judge
Notice. Mr. Prince Chauhan, learned Standing
Counsel and Mr. Rajat Choudhry, learned Assistant
Advocate General, appear and waive service of notice on
behalf of respondents No.1 and 2, respectively.
With the consent of learned counsel for the
parties, the matter is heard at this stage.
Whether reporters of print and electronic media may be allowed to see the order? Yes.
2. Petitioner essentially seeks a direction to the
respondent-Chaudhary Sarwan Kumar Himachal Pradesh
Krishi Vishvavidyalaya (in short 'respondent-University') to
.
confer work charge status upon him on completion of his
eight years of daily wage service.
According to the petitioner, he was engaged as
Beldar on daily wage basis in the respondent-University in
the year 1994. He completed 240 days in each calendar
year w.e.f. 1995. Services of the petitioner were regularized
on 06.07.2008 as Beldar. Petitioner's grievance is that he
was entitled to work charge status on completion of his
eight years of daily wage service, but this benefit has been
wrongly denied to him by the respondent.
3. Relief qua conferment of work charge status on
completion of eight years of service has been claimed on the
strength of the decision rendered in Sarwan Kumar
Versus Chaudhary Sarwan Kumar Krishi
Vishvavidyalaya, Palampur2, as affirmed in Chaudhary
Sarwan Kumar Himachal Pradesh Krishi
Vishvavidyalaya Versus Sarwan Kumar3, under the lead
O.A.(D) No.404 of 2018, decided on 20.03.2019
CWP No.1396 of 2019, decided on 12.01.2023
case State of HP and others Versus Surajmani and
Anr.4
4. During the course of hearing, learned counsel
.
for the petitioner placed on record copy of the decision
rendered in The State of Himachal Pradesh & Ors.
Versus Surajmani & Anr.5. Chaudhary Sarwan Kumar
Himachal Pradesh Krishi Vishvavidyalaya Versus
Sarwan Kumar6 was one of the matters connected and
decided by the Hon'ble Apex Court alongwith the case of
Surajmani5. Learned counsel further submits that the
petitioner would be satisfied in case the respondent is
directed to examine his case in light of the aforesaid
judgment within a fixed time schedule. Learned counsel for
the respondent is not averse to this prayer.
5. Having regard to the afore-submissions, but
without examining the merits of the matter, this writ
petition is disposed of with direction to the respondent/
competent authority to consider and decide the case of the
petitioner in accordance with law laid down in Surajmani2
& Sarwan Kumar6 and pass appropriate order in
accordance with law within six weeks from today. Copy of
LPA No.165 of 2021, decided alongwith connected matters on 12.01.2023
Civil Appeal No.1595 of 2025, decided alongwith connected appeals on 06.02.2025
Civil Appeal No.1859 of 2025, decided alongwith connected appeals on 06.02.2025
the order so passed, be also communicated to the
petitioner.
The writ petition stands disposed of in the above
.
terms, so also the pending miscellaneous application(s), if
any.
Jyotsna Rewal Dua
September 18, 2025 Judge
Mukesh
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