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Judgment
Kurian Joseph, C.J.—The writ petition is filed mainly with the following prayer:
A) That the respondents may be directed to grant work charged status to the petitioners from the date of completion of eight years of service in view of the various policies circulated by the government of HP from time to time.
It is submitted by the learned counsel for the petitioners that the cases are squarely covered by the decision of the Apex Court in Mool Raj Upadhyaya Vs. State of H.P. and Others,
Learned Additional Advocate General points out that the factual aspects are to be verified by the competent authority. The petitioners submit that they would file appropriate representation(s) furnishing all factual details before the competent authority, within a period of one month from today. It is always open for them to do so. Thereafter, the matter will be duly considered by the second respondent/competent authority in the light of the judgment, referred to above and appropriate action in accordance with law will be taken within another four months from the date of production of the representation(s) alongwith a copy of this judgment and the copy of the judgment, referred to above, by the petitioners concerned.
The writ petitions are disposed of, so also pending applications, if any.