MURARI LAL SON OF SH. MOHAN SINGH, R/O HOUSE NO. 343/11, THANEDAR MOHALLA, MANDI TOWN DISTRICT MANDI, H.P. Vs. STATE OF HIMACHAL PRADESH THROUGH SECRETARY (I & PH) TO THE GOVERNMENT OF HIMACHAL PRADESH, SHIMLA -2,

JUDGEMENT

(1.) BY means of the present petition, petitioner seeks following reliefs: -

(2.) THE petitioner was a daily -wager and worked as mason w.e.f. April 1995 to November, 1995 for 240 days and then beldar w.e.f. 1.12.1995 to 31.3.1998 in the respondent Department. Precisely, he worked as mason till his regularization as on 4.1.2007. The petitioner submitted his representation to the respondent -department mentioning the aforesaid details and sought work -charge status against the post of mason. An opportunity was accorded to the respondents to decide his representation vide order dated 1.11.2011 but no decision has been conveyed as yet.

(3.) THE point in issue is no more res integra as it stands already settled by this Court in Gauri Dutt and others versus State of H.P. Latest HLJ, 2008 (HP) 366. Therefore, it is directed that respondents shall examine and take a final decision within 3 months from the production of certified copy of this judgment in view of the Gauri Dutt's case (supra). If the petitioner is found entitled all consequential benefits arising there from be released to him within two months thereafter.