STATE OF H.P. Vs. AKALMANI

JUDGEMENT

(1.) Instant letters patent appeal lays challenge to judgment dtd. 3/8/2021 passed by a learned Single Judge of this court in CWPOA No. 6159 of 2019 titled Akalmani v. State of H.P. and another, whereby learned single Judge, while allowing the petition having been filed by the respondent-herein directed the appellant-State to grant work charge status to the respondent from the date of her completing ten years of work subject to completion of 240 days in each calendar year in terms of policy dtd. 6/5/2000 and in terms of judgment passed by a Division Bench of this court in Gauri Dutt v. State of HP, CWP No. 778 of 2006, decided on 29/12/2007.

(2.) Precisely, the facts of the case as emerge from the record are that respondent was appointed on daily wage basis in the appellant Department with effect from 11/4/1990 and thereafter she continued to work uninterruptedly to the entire satisfaction of the appellant Department for more than 30 years with 240 days in each calendar year and as such, became entitled to be granted work charge status in terms of policy framed by the appellant State from time to time. Since despite repeated requests, department failed to do the needful, respondent was compelled to approach erstwhile Himachal Pradesh Administrative Tribunal by way of Original Application, which on abolition of learned Tribunal below came to be transferred to this court and re-registered as CWPOA No. 6159 of 2019, seeking grant of work charge status from the date of completion of ten years service as daily wager with 240 days in each calendar year.

(3.) Aforesaid prayer made on behalf of respondent came to be denied by appellant on the ground that no work charge cadre is available with the Department. Learned single Judge of this court after having scanned entire record and perused judgment rendered by Division Bench of this court in Gauri Dutt supra allowed the writ petition and directed the appellant to confer work charge status upon the respondent from the date she completed ten years service on daily wage basis with 240 days in each calendar year. Since the respondent filed the petition after an inordinate delay i.e. 21/12/2015, learned single Judge restricted the arrears to three years prior to filing of the petition.