TEK CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Challenging the order of disallowing work charge status by the respondent-department, the employees have come up before this Court.

(2.) The petitioners claimed to have been appointed on daily wage basis, with respondent-department in the year 1994. The petitioners further claimed that they had worked continuously with the respondent-department and they were considered for regularization on 14/9/2007 instead of the date when they had completed eight years service. They further claimed that they were entitled to get the work-charge status on completion of eight years, however, the respondent-department did not confer the same upon them. The services of the petitioners were regularized on 14/9/2007.

(3.) The petitioners have assailed the action of the respondent-department regarding not conferring the work charge status upon them by filing writ petition before this Court. The said writ petition was disposed of along with the identical petitions vide common judgment dtd. 20/9/2011, Annexure A-1 with a direction to the respondents to examine the matter whether it is covered by the judgment of this Court rendered in CWP No. 2735 of 2010, titled Rakesh Kumar versus State of H.P. and Others, or not.