RAJINDER SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) ACCORDING to the learned Counsel for the Petitioner the matter is squarely covered by a decision rendered by the Division Bench of this Court in CWP No. 2735 of 2010, titled as Rakesh Kumar V/s. State of H.P. and ors. alongwith other connected matters, decided on 28.7.2010, copy of which is taken on record, in which the following observations were made and directions issued: The Petitioners herein are workers who have been regularized in service under the Irrigation and Public Health Department. All of them have been regularized in service as per the various schemes announced by the State from time to time. Their only grievance is that before regularization, they should have been granted the work -charged status.

(2.) ACCORDINGLY there is a direction to the Respondents to consider the Petitioner 'scase in view of the aforesaid observations. Needful be done within a period of four months from the date of receipt of certified copy of the judgment. Monetary benefits, if any, be also disbursed to the Petitioner within the aforesaid period, failing which thereafter, the Petitioner shall be entitled to interest @ 9% per annum.