SHIV KUMAR Vs. STATE OF H P

JUDGEMENT

(1.) THE petitioners claim work charge status/regularization. Reliance is placed on the decision of this court in Man Singh vs. State of H.P. and others, CWP No.1594 of 2008 decided on 27th July, 2009.

(2.) THE learned Deputy Advocate General points out that the factual aspects are to be verified by the competent authority. THE petitioners may file appropriate representation(s) furnishing all factual details before the second respondent within a period of one month from today. THE second respondent/competent authority will look into the matter, verify the facts and pass appropriate orders thereon in accordance with law, in the light also of the decision referred to above within a period of another four months. THE petitioners will produce a copy of this judgment along with a copy of the judgment referred to in this judgment while submitting the representation(s).