State of Himachal Pradesh and Others vs Dassi Devi and Others

Rajiv Sharma, J.—This Letters Patent Appeal has been preferred by the State against the judgment dated 30.3.2010 of the learned Single Judge rendered in CWP No. 2392/2008.

Mr. J.K. Verma, learned Deputy Advocate General has strenuously argued that the judgment rendered by the learned Single Judge is not sustainable in the eyes of law. According to him, Respondents have not completed requisite number of years with 240 days in a block of 12 calendar months.

A statement was made before the learned Single Judge by Mr. R.K. Sharma, learned Senior Additional Advocate General appearing on behalf of the Appellants that case of the Respondents was squarely covered by the judgment rendered by this Court in CWP No. 2127 dated 21.12.2009. This statement was not disputed by Mr. R.K. Sharma, Senior Additional Advocate General. In view of this, the writ petition was allowed in terms of judgment dated 21.12.2009 in CWP No. 2127 of 2008. We have also gone through the record of CWP No. 2392/2008. The Respondents had been engaged before 31.12.1993 and thus were entitled to conferment of work charge status.

Accordingly, there is no merit in the Letters Patent Appeal and the same is dismissed with no order as to costs. Pending application, if any, also stands disposed of.