Rattan Lal vs State of H.P. and Others

Kurian Joseph, C.J.—The petition is filed with the following prayer:

(a). That the Respondents may kindly be directed to grant work-charge status to the Petitioner after completion of 10 years of daily wage service i.e. w.e.f. 1.1.2002 and allow all consequential benefits including pension, pay fixation and full back-wages.

It is submitted by the learned Counsel for the Petitioner that the case is squarely covered by the decision of the Apex Court in P.V. Papanna and others Vs. K. Padmanabhaiah,

Learned Deputy Advocate General points out that the factual aspects are to be verified by the competent authority. Petitioner submits that they would file appropriate representation furnishing all factual details before the competent authority within a period of one month from today. It is always open for him to do so. Thereafter, the matter will be duly considered by the second Respondent 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 receipt of the representation alongwith a copy of this judgment and the copy of the judgment, referred to above by the Petitioner concerned.

The writ petition is disposed of, so also pending application(s), if any.