DAULAT RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of this writ petition, the petitioners have, inter alia, prayed for the following relief:

(2.) The case of the petitioners is that they were engaged as Daily Wagers by the respondent-Department in the year 1996 and their services were regularized in the year, 2007. According to the petitioners, similarly situated persons approached this Court by way of CWP No. 755 of 2011, titled as Shiv Kumar and others Vs. State of H.P. and another, wherein, they made a prayer for grant of work charged status upon completion of 8 years' service as daily waged workers, with all benefits incidental thereto, including full back wages, seniority and pay fixation. Said writ petition was disposed of by the Hon'ble Division Bench of this Court vide judgment dtd. 25/2/2011 in the following terms:- '2. The petitioners claim work charge status on completion of eight years of continuous service as daily wagers. According to the petitioners, the issue is covered in their favour by the judgment of this Court rendered in CWP No. 2735 of 2010, Rakesh Kumar Vs. State of H.P. and others. It is for the respondents to examine the matter. Therefore, this writ petition is disposed of directing the respondent concerned to examine the matter in the light of the judgment referred to above and take appropriate action thereon within a period of four months from the dae of production of a copy of this judgment alongwith a copy of the writ petition and the copy of the judgment, referred above by the petitioner concerned.'

(3.) Learned counsel for the petitioners submits that as the petitioners are similarly situated as the writ petitioners in CWP No. 755 of 2011 (supra), they will be satisfied in case this petition is disposed of with the direction to the competent authority to consider the case of the petitioners in terms of the law laid down by this Court in CWP No. 2735 of 2020, titled as Rakesh Kumar Vs. State of H.P. and others.