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Judgment
Kurian Joseph, C.J.
The writ petition is filed with the following prayer:
(i) That the Respondents may kindly be directed to grant work charge status to the Petitioner w.e.f. 1.7.2002 the day when the Petitioner has completed 8/10 years continuous service by issuing a writ of mandamus
(ii) That the Respondents may be directed to grant seniority and consequential benefits/arrears etc. from back date alongwith interest @ 9% per annum till realization.
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 Deputy Advocate General points out that the factual aspects are to be verified by the competent authority. 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 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(s) along with a copy of this judgment and the copy of the judgment, referred to above by the Petitioner concerned.
The writ petitions are disposed of, so also the pending applications, if any.