AMAR SINGH Vs. STATE OF H P

JUDGEMENT

(1.) THE petitioners are aggrieved since they are not considered either for the regularization or for the conferment of work charge status in the light of the decision of the Supreme Court in Mool Raj Upadhyaya versus State of H.P., 1994 Supp. (2) SCC 316 and in the light of the decision of this Court in Phool Maya versus State of H.P. & ors.,CWP (T) No. 10220 of 2008, dated 17.3.2010, Man Singh versus State of H.P. & ors. and Rakesh Kumar versus State of H.P. & ors. It is for the competent authority to examine the records and verify the facts in respect of the each petitioner.

(2.) THEREFORE, these writ petitions are disposed of as follows:- The second respondent/competent authority will examine the records and verify the facts of each case in the light of the decision, as applicable to the petitioner concerned and take appropriate action in accordance with law and justice within a period of four months from the date of production of a copy of this judgment along with a copy of the writ petition by the petitioner (s).