SUSHMA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner seeks a direction to the respondents to grant her work charge status w.e.f. 31/3/2003 in accordance with judgment dtd. 22/11/2011 passed in CWP(T) No.6 of 2010. Further prayer has also been made for a direction to respondent No.4-the Accountant General, Himachal Pradesh, to issue GPF number in petitioner's favour.

(2.) Accordingly, in view of the observations and discussions made hereinabove, the petition is allowed. Respondents are directed to consider the case of the petitioner for conferment of work charge status with all consequential benefits with effect from 31/3/2003, within a period of ten weeks after the production of certified copy of the judgment by the petitioner before the competent authority. The pending application(s), if any, also stands disposed of. No cost."

(3.) The grievance of the petitioner in the instant petition is that she was entitled for work charge status w.e.f. 31. 03.2003, whereas respondents have conferred her this status from 1/1/2004. The substantive reliefs prayed by the petitioner in the instant petition are as under:-