TARLOK CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) XXXX.

(2.) THIS petition pertains to the claim made by the petitioner for conferment of work -charge status/ regularization, after condoning short breaks.

(3.) IN case the petitioner herein is also similarly situated, as the petitioner covered by the decision, referred to above, a similar treatment shall be extended to the petitioner herein also. Needful in this behalf shall be done within two months on production of copy of this judgment alongwith the copy of the writ petition by the petitioner concerned.