KAPIL DEV Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioners have filed the present petition under Article 226 of the Constitution of India, seeking following relief:-

(2.) Learned counsel for the petitioners has submitted that the petitioners was engaged as a Daily Wage Chaiman with the respondent Department with effect from 1995-96. The petitioners were liable to be granted work charge status after completion of eight years of service. Case of the petitioners is covered by the decision of this Court in LPA No.165 of 2021, titled as State of Himachal Pradesh and Others vs. Surajmani and Another, decided on 12/1/2023, alongwith connected matters.

(3.) Mr. Ravi Chauhan, learned Deputy Advocate General has opposed the petition. However, he has failed to controvert the factual/legal aspect of the submissions made by the learned counsel for the petitioners.