BELU RAM Vs. STATE OF H P

JUDGEMENT

(1.) THE issue raised in this petition pertains to the question whether 50% of the daily waged service is liable to be counted as qualifying service for the purpose of pensionary benefits.

(2.) IT is informed that the issue is covered in favour of the workers by the decision of this Court in State of Himachal Pradesh & ors Versus Sarab Dayal in CWP No. 180 of 2001, decided on 19.7.2007.

(3.) WITH these observations, the Writ Petition is disposed of, so also the pending application(s), if any.