TULSI RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) ALL these petitions have been filed with an identical set of prayers and one such set of prayer reads as follows:

(2.) THE Petitioners claim work charge status on completion of eight years of continuous service as daily waged Beldar / Chowkidar. According to the Petitioners, the issue is covered in their favour by the judgment of this Court rendered in CWP No. 2735 of 2010, Rakesh Kumar v. State of H.P. and others. It is for the Respondents to examine the matter. Therefore, these writ petitions are disposed of directing the Respondents concerned to examine the matter in the light of the judgment referred to above and take appropriate action thereon within a period of four months from the date of production of copy of this judgment along with a copy of the writ petition(s) and the copy of the judgment referred to above.