DHARAM SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) THE issue raised in these writ petitions 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.) WE are informed that the issue is covered in favour of the workers by the decision of this Court in State of Himachal Pradesh and others Vs. Sarab Dayal in CWP No.180 of 2001 decided on 19.7.2007 : 2007(Suppl.) Cur. L.J.(HP)(DB) 505.

(3.) THE writ petitions are disposed of, so also the pending applications, if any.