CHET RAM S/O SH. SHANKAR DASS R/O VILL. KHATETA, PO MAHAAN, TEH. ARKI, DISTT. SOLAN, HP Vs. STATE OF H.P. THROUGH ITS SECRETARY HORTICULTURE, SHIMLA-2 AND DIRECTOR HORTICULTURE, NAV BAHAR, SHIMLA-2

JUDGEMENT

(1.) THE petitioners claim work charge status/regularisation with all consequential benefits from the date they completed 10 years of continued service. Reliance is placed on the decision of the Supreme Court rendered in Mool Raj Upadhyaya vs. State of H.P. and others, : 1994 Supp. (2) SCC 316.

(2.) WITH these observations, the writ petitions stand disposed of, so also the pending application(s) if any.