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Judgment
Sandeep Sharma, J
Learned counsel for the parties are ad-idem that case of the petitioner is squarely covered with judgment rendered by this Court in CWP No. 6167 of 2012, titled Sh. Sukru Ram vs. State of Himachal Pradesh and others decided on 6.3.2013 wherein it has been concluded that services rendered on work charge basis shall be counted for qualifying service for the purpose of pension.
At this stage, learned Counsel appearing for the petitioner, while placing on record copy of order dated 10.12.2018 passed by Hon'ble Apex Court in SLP(C) No. 32680/2018 titled The State of Himachal Pradesh & Ors vs. Sukru Ram & Anr, states that even the SLP preferred by the State against the judgment of this Court also stands dismissed, as such, judgment passed in Sukru Ram (supra) has attained finality.
Since the controversy at hand stands already set at rest by the Hon'ble Apex Court), this Court sees no reason to go into the same again, especially when all the facts and relief, as prayed for, in the instant petition are identical to that of aforesaid case.
Consequently, In view of the above, the directions contained in the aforesaid judgment are ordered to be made mutatis mutandis applicable in the present case for all intents and purposes. In the aforesaid terms, present petition is disposed of alongwith pending application(s), if any.