BALWANT SINGH Vs. HIMACHAL PRADESH STATE ELECTRICITY BOARD

JUDGEMENT

(1.) THE writ petition is filed with the following prayer:

(2.) ACCORDING to the petitioners, they are entitled to be regularized in the posts they were working at the time of grant of work charge status. It is submitted that the issue is squarely covered by the decision rendered by this Court in Gauri Dutt versus State of H.P. and others, Latest HLJ 2008(1) 367. The learned counsel for the respondents, however, points out that the factual particulars of each petitioner will have to be examined since they have been appointed on different dates. It has also been submitted that the petitioners were granted work charge status only because of non-availability of posts and as and when the posts were available, the petitioners were regularized. This is, however, disputed by the petitioners. It is pointed out that despite the availability of posts, they are not being granted regularization. All these aspects the petitioners may point out before the first respondent in which case the first respondent will look into the matter and take appropriate action.