MUNSHI RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) KURIAN Joseph, J. The writ petition is filed with the following prayer: (i) That the petitioners may be ordered to be granted work charge status from the date they completed 10 years of service with all the benefits incidental thereof such as full back wages, seniority and pay fixation etc. -

(2.) IT is submitted by the learned counsel for the petitioners that the case is squarely covered by the decision of the Apex Court in Mool Raj Upadhyaya vs. State of H.P., 1994 Supp. (2) SCC 316.