RAKESH CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petitioner, as, divulged by Annexure P -1 is certified to be an Electrician. The writ petitioner claims that the respondents be directed, to, confer upon him w.e.f. July, 1999, the, status of a work charged Electrician Grade -1, instead, of, Electrician 2nd Grade, as erroneously, conferred upon him by the respondents. Besides, he prays for according, in, his favour, all consequential benefits of seniority and pay fixation from the date, as, accorded in favour, of, his junior Dinesh Nandan. The petitioner, relies upon judgments, comprised, in, Annexure P -4, Annexure P -5 and Annexure P -7, to, sustain his claim that the work charged status in the grade of Electrician Grade -1, be bestowed upon him w.e.f. July, 1999.

(2.) GIVEN the resistance by the respondents to the claim raised by the petitioner in the writ petition, as also, given the fact that there was an acid dispute, raised by the respondents qua the fact, as, urged by the petitioner, in, the writ petition, of, his being paid wages/salary equivalent to an Electrician Grade -1, since the past 10 years, hence, whether his being entitled to be conferred the work charged status, in, the grade of Electrician Grade -I.

(3.) IN view of the above direction, the present petition is disposed of so also the miscellaneous pending applications, if any.