DEVI SARAN Vs. STATE OF HP

JUDGEMENT

(1.) The writ petitions have been filed mainly with the following prayers: CWP No. 5695 of 2010.

(2.) Petitioners are aggrieved since the Ist respondent failed to consider the case of the petitioners for conferment of work-charge status and regularization in terms of the policy prevailing at the relevant time. The State has taken the stand that as per the policy prevailing at the relevant time, the petitioners have already been granted regularization in the year 2006. But the contention of the petitioners is that prior to 2006, in case the petitioners have otherwise become eligible for regularization on completion of eight years continuous service, subject to eligibility, they should have been regularized and if they could not regularize, the work-charge status should have been conferred upon them. An identical issue was considered by this court by a leading judgment in CWP No. 2735 of 2010, Rakesh Kumar versus State of H.P. & others, wherein, it was held by us as follows"

(3.) Other terms and conditions like fulfillment of essential qualification as prescribed in R&P Rules, etc. etc. as laid down in this department letter of 8th July, 1999, as referred to above, shall continue to be operative.